GOPAL DAS KOTHARI Vs. STATE OF RAJASTHAN

JUDGEMENT

(1.) PETITIONER retired while serving as Sr divisional Clerk (Treasurer Office) Jhalawar on attaining age of superannuation on 01/09/89 and is a member Rajasthan Pensioner's Medical Concession scheme and residing in district Jhalawar.

(2.) AS alleged in petitioner, on 12/01/2004, he felt heart attack besides chest pain, thereby his family members took him to Govt. Hospital, kota where he was referred to Jaipur but on account of he being in a critical state of his health, he was admitted in Intensive Care Unit tongya Heart Hospital on 13/01/04 and cardiac heart surgery was operated and after discharge from Tongya Heart Hospital, submitted medical bills incurred of Rs. 1,51,625/- as is evident from letters dt. 02/03/05 (Ann. 1) forwarded by Collector (Treasurer) vide letter dt. 03/05/05 but his claim was finally rejected vide letter dt. 28/05/05 (Ann. 3 ). Hence this petition.

(3.) IN reply to writ petition, it has been inter-alia averred that petitioner is not entitled to reimbursement of his medical bills on the premise that the patient undertook treatment in private Hospital (supra) which is not recognized and approved by Government.