ABDUL AZIZ KHAN Vs. STATE AND ANR.

JUDGEMENT

(1.) Petitioner while working as Principal of Government Senior Secondary School retired from service and thereafter has been residing at Sawai Madhopur, where he had a chest pain, thereby his family members took him to Government Hospital Sawai Madhopur on 23.07.2003 from where he was referred to SMS Hospital, Jaipur. As alleged, at SMS Hospital Jaipur since he was not properly being responded in an emergent & critical state of his health, his family members took him to Tongia Heart Hospital, Jaipur where he was admitted in Intensive Care Unit on the very day -23.07.2003 and since his condition was deteriorating, he was diagnosed and medically treated for respiratory coronary angiography on 27.07.2003 and after surgical operation, was discharged from Tongia Hospital on 28.07.2003 & bill of Rs. 26,869.35p was raised.

(2.) As alleged, since infection in heart and kidney of petitioner developed, his family members again hospitalized him on 10.08.2003 in Santokba Durlabhji Memorial Hospital cum Medical Research Institute, Jaipur where he was medically treated as indoor patient and discharged on 13.08.2003, for which a bill of Rs. 9,181.23p, was raised.

(3.) Petitioner submitted two bills (1) of Rs. 26,869.35p raised by Tongia Hospital & (2) of Rs. 9,181.23p, raised by Santokbha Durlabhji Hospital vide application dt.30/09/04 (Ann.1)and ultimately his claim through medical reimbursement bills for aforesaid amount was rejected by respondents vide order dated 17.09.2005 (Ann.4) on the premise that the patient undertook treatment in private Hospitals (supra) which are not recognized & approved by Government.