Himachal Pradesh High Court
Mohammad Shan vs . State Of H.P. & Ors. on 23 May, 2024
Author: Jyotsna Rewal Dua
Bench: Jyotsna Rewal Dua
Mohammad Shan vs. State of H.P. & Ors.
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CWP-5343 of 2023 23.05.2024 Present : Mr. Prem Parkash Chauhan, Advocate, through video conferencing, for the petitioner.
Mr. L.N. Sharma, Mr. Y.P.S. Dhaulta and Mr. Dalip K. Sharma, Additional Advocates General, for the respondents/State.
The respondents in their short reply have, inter alia, stated as under:-
r '8. That it is submitted that accordingly, the matter was re-examined by the Respondent No.3 as per the directions and however, since there were no rate of cochlear implant Kanso 2 Unilateral system available on the official website of the PGIMER, Chandigarh, and AIIMS Delhi, the reimbursement was decided to be restricted to the CGHS rates with further direction to the petitioner to deposit the recovery of excess amount of Rs.6,53,929/- back into the Government Treasury by the Respondent No.3 vide Notice dated 04.07.2023, Annexure P-7 in the matter, strictly in view of the instructions issued by the Central Government as well as the State Government in the matter.' ::: Downloaded on - 23/05/2024 20:32:51 :::CIS Let learned counsel for both the sides to have .
instructions about the rate of cochlear implant Kanso 2 Unilateral system in PGIMER, Chandigarh, and AIIMS Delhi List on 03.07.2024.
(Jyotsna Rewal Dua) Judge 23rd May, 2024 (Pardeep)r ::: Downloaded on - 23/05/2024 20:32:51 :::CIS