Punjab-Haryana High Court
R.N. Goyal vs State Of Haryana And Others ... on 30 April, 2010
Author: Permod Kohli
Bench: Permod Kohli
IN THE HIGH COURT OF PUNJAB & HARYANA AT
CHANDIGARH
CWP. No. 21380 of 2008
Date of Decision: 30.4.2010.
R.N. Goyal --Petitioner
Versus
State of Haryana and others --Respondents
CORAM:- HON'BLE MR.JUSTICE PERMOD KOHLI.
Present:- Mr. R.K. Sharma, Advocate for the petitioner.
Mr. R.S. Kundu, Addl. A.G., Haryana.
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PERMOD KOHLI.J (ORAL) Petitioner's claim for medical reimbursement has been rejected vide impugned order dated 7.4.2008 (Annexure P-9) and memo dated 13.5.2008 (Annexure P-10) only on the ground that the treatment obtained by the petitioner in a private institute was not in emergency. The petitioner is a retired Principal of the Govt. Polytechnic and his wife also retired as a teacher. Wife of the petitioner got treatment in private hospitals like Fortis Hospital, Mohali, Ayushman Hospital, Orthonova Hospital and Mata Chanan Devi Hospital, New Delhi at different times. Details of the treatment at different hospitals is given in para one of the reply. Petitioner lodged the claim for medical reimbursement which has been denied vide the impugned order. Petitioner has, accordingly, filed this petition.
In the reply filed, it is stated that under the Govt. Medical Reimbursement Policy dated 6.5.2005 reimbursement for the treatment in all Govt. hospitals in the State of Haryana and U.T etc. is to be given at the P.G.I approved rates with the approval of the Finance Department. The respondents without considering this aspect rejected the claim of the CWP. No. 21380 of 2008 -2- petitioner.
Since the petitioner is entitled to medical reimbursement at the P.G.I rates under the Govt. Policy, the denial by the respondents is totally unjustified and illegal. Impugned orders Annexures P-9 & P-10 are hereby quashed. This petition is accordingly allowed. Respondents are directed to consider and release the claim of the petitioner for medical reimbursement at the P.G.I rates within a period of two months from the date certified copy of this order is served upon the competent authority.
(PERMOD KOHLI) JUDGE 30.4.2010.
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