RAMESHWARI Vs. STATE OF RAJASTHAN AND ORS.

JUDGEMENT

(1.) By way of the instant writ petition, the petitioner seeks a direction to be issued to the respondents to reiumburse the medical expenses occurred on account of treatment of her husband Shri Ram Kumar.

(2.) The petitioner's husband Shri Ram Kumar Sharma was an employee of Vidhyut Vitran Nigam Ltd. It is stated in the petition that while Shri Ram Kumar was in service, he suffered cardiac pain and was admitted at the Viveka-nand Hospital, Bhadra from 14.4.2009 to 19.4.2009. Since, there was no facility to treat cardiac ailment at Bhadra, he was shifted to the Life Line Hospital, Hisar (Haryana). He remained admitted in the CCU of the said hospital from 19.4.2009 to 25.4.2009 but without improvement in his condition. In this situation, as a life saving measure the petitioner's husband was referred to Fortis Escorts Hospital, Jaipur where he remained admitted between 25.4.2009 to 7.5.2009. Under medical advise, he was subjected to surgical procedure of Mitral Valve Replacement Surgery. The petitioner's husband had earlier visited the Fortis Hospital in March 2009 as he suffered cardiac pain while visiting Jaipur. He was advised Mitral Valve Replacement surgery. Thus, he moved an application before the Assistant Engineer, Jodhpur DISCOM Bhadra requesting him to sanction advance medical expenses for his heart operation with an estimate slip dated 21.3.2009. The Superintending Engineer, Hanumangarh forwarded a letter dated 17.4.2009 Annex. 2 to the Deputy Director Personal (HQ), Jodhpur who in turn forwarded it to the Chief Account Officer, Jodhpur for sanction of medical advance to the tune of Rs. 2,20,000/- but the same was returned back vide letter dated 23.4.2009 with various objections.

(3.) On 7.5.2009 the petitioner's husband passed away. The petitioner served a legal notice on the respondents for granting medical reimbursement but without any response. Being dissatisfied with the inaction of the respondents, the petitioner has approached this Court by way of this writ petition.