Tejinder Singh Dhindsa, J. (Oral)
The instant petition has been filed praying for issuance of a writ of mandamus for directing the respondents to allow full medical reimbursement claim towards the expenses incurred on the treatment of the daughter of the petitioner, who is stated to be suffering from a chronic heart disease. It is submitted that daughter of the petitioner, namely, Aditi has been taking continuous treatment from Apolo Hospital, Delhi. In para 3 of the writ petition, the details have been tabulated as regards the bills furnished and in relation to which part of the amount has been reimbursed as also a list of the pending bills.
Counsel would refer to the instruction dated 28.05.2003 at Annexure P-2, in terms of which, the State Government had taken a decision that the reimbursement of all the expenses incurred on the treatment of chronic disease outdoor as well as indoor were to be allowed. Reliance is also placed upon a Division Bench judgment dated 04.05.2004 passed in CWP No. 12239 of 2003, wherein the claim of the petitioner therein for medical reimbursement towards expenses incurred upon treatment at a private institute i.e National Heart Institute, New Delhi had been directed to be reimbursed in full.
Keeping in view the facts and circumstances noticed herein-above, I deem it appropriate to dispose of the present petition in terms of granting liberty to the petitioner to file a detailed and comprehensive representation containing all the details as also the supporting bills etc. In the eventuality of any such representation being submitted, respondent No. 2 would be obligated to consider the same strictly in accordance with law as also in the light of the relevant instruction on the subject and take a final decision thereupon expeditiously and in any case within a period of eight weeks from the date of submission.
Disposed of.