BINDA DEVI W/O LATE SITA RAM MAHTO, RESIDENT OF KAUSHLYA KUTIR ANAND GRAM LANE NO.1, MORABADI, P.O MORABADI, P.S BARIATU, DISTRICT Vs. RANCHI REGIONAL DEVELOPMENT AUTHORITY, THROUGH ITS SECRETARY, HAVING ITS OFFICE AT PRAGATI BHAWAN, KUTCHERY ROAD P.O. G.P.O P.S. KOTWALI, DISTRICT

JUDGEMENT

(1.) Heard the parties.

(2.) Mr. Sunil Kumar Sinha, learned counsel appears on behalf of the petitioner and Mr. Prashant Kumar Singh, learned counsel appears on behalf of respondent nos.13 and Mr. Rajesh Kumar makes his appearance on behalf of the RIMS.

(3.) The short facts of the case is that the petitioner's husband died in harness on 08.12.2013, who was working on Class IV post in the office of Ranchi Regional Development Authority, Ranchi. Petitioner's husband was seriously ill during service period and was admitted for treatment in Nagarmal Seva Sadan, Ranchi where his health condition deteriorated and on the medical advise of Nagarmal Seva Sadan, Ranchi, husband of the petitioner was taken to Christian Medical College, Vellore on 05.08.2013 where he had undergone Interline Surgery and remained there upto 10.09.2013 and was discharged on 11.09.2013 with an advise for further checkup within six months. After discharging from CMC, Vellore, his condition was stable and suddenly he became serious therefore he was again taken to Christian Medical College and Hospital, Vellore (Tamil Nadu) on 04.12.2013 and admitted on 06.12.2013 and he died on 08.12.2013. After the death of her husband she submitted the medical bills for reimbursement to the Vice-Chairman R.R.D.A on 10.02.2014.