STATE OF RAJASTHAN Vs. MUZAFAR HUSSAIN SAMMA

JUDGEMENT

(1.) The challenge in the present writ petition is with regard to the impugned award dtd. 15/3/2024 passed by the Permanent Lok Adalat (PLA), Jalore in Case No.05/2023 where under the claim of the respondent for reimbursement of medical bills which was spent by the respondent in a private hospital for his treatment was allowed and petitioners were directed to pay such bills.

(2.) The facts disclose that the respondent is a retired employee from the Transport department and after retirement, he obtained treatment in the private hospital where the respondent spent a sum of Rs.1,13,031.00 and his grievance is that under the service Rules in which he was appointed and retired, he is entitled to claim of reimbursement of medical bills spent by him for his treatment. When such request was made, it was not accepted. In such circumstances, the respondent made present claim before the Permanent Lok Adalat under Sec. 22C of the Legal Services Authorities Act, 1987 (herein after referred as 'The Act').

(3.) The case of the petitioner before the Permanent Lok Adalat was that the respondent herein has made a claim for reimbursement of medical bills without there being any bill produced from the appropriate government hospital recognized by the government. Since no bills by recognized government hospital were produced, his claim for reimbursement was rejected.