JAGAT NARAYAN MISHRA Vs. STATE OF JHARKHAND

JUDGEMENT

(1.) Heard the parties.

(2.) The petitioner has approached this Court for direction upon the respondents for quashing the letter no. 2144 dated 03.08.2015 issued under the signature of the Director Industry, Jharkhand, Ranchi whereby the claim of the petitioner for reimbursement of medical bills has been arbitrarily and illegally rejected. Further prayer has been made for direction to the respondents to reimburse the medical bills expenses incurred on account of open heart surgery of the son of the petitioner in accordance with prevalent rule and circular of the State of Jharkhand.

(3.) The case of the petitioner lies in a narrow compass. The petitioner is working as peon in the Office of General manager, District Industries Centre, Hazaribagh under the respondent department. It is submitted that the Government, for disbursement of medical bills of its employees and their dependents, which includes son, has laid down a detail procedures vide letter no. 9 dated 29.01.2004 which was notified by the Department of Health regarding identification of hospitals for the purpose of reimbursement.