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Amit Dembra v. The Madhya Pradesh P...
IN THE HIGH COURT OF MADHYA PRADESH
AT INDORE
BEFORE
HON'BLE SHRI JUSTICE JAI KUMAR PILLAI ON THE 22ndOF JANUARY, 2026 WRIT PETITION No. 18719 of 2020
AMIT DEMBRA
Versus
THE MADHYA PRADESH PASCHIM KSHETRA VIDYUT VITRAN
COMPANY LIMITED THR ITS MANAGING DIRECTOR AND OTHERS
Appearance:
Shri Ranjeet Sen - Advocate for the petitioner. Shri Vaibhav Jain - Advocate for the respondents.
ORDER
Heard with the consent of the parties. The actual case of the petitioner is that the petitioner is challenging the impugned order dated 17.06.2020 (Annexure P/1) issued by respondent No.5 by which the claim of the petitioner for his medical treatment reimbursement has been declined illegally without answering the provisions of M.P Civil Services (Medical Attendance) Rules, 1958.
The case of the petitioner is that due to emergent treatment the petitioner was treated in the hospital at that point of time was not recognised by the medical panel of the State Government. However, in a subsequent case the hospital has been recognised in the medical panel of the State Government and therefore, the petitioner states that he is entitled for the reimbursement of the medical fees earnestly.
The petitioner has relied upon the judgment passed by the coordinate
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(JAI KUMAR PILLAI)
JUDGE
Bench of this Court in WP No.5215/2010 (Annexure P/11) Lalit Gupta vs. State of MP 2020(3) MPLJ 204 decided on 22.07.2019, wherein identical situation this Court has allowed the petition stating that petitioner have taken emergent treatment for hearing ailment at unrecognised hospital subsequently said hospital was granted recognition for treatment to State Government employees. In such situation the State is duty bound to reimburse the amount of expenses incurred by the petitioner as per sanctioned rate in Government Hospital.
Since the case of the petitioner is identically placed, without entering into the merits of the case, it is directed that the parties shall examine the case of the petitioner and if it is found that prima emergent hospitalisation of the petitioner in the said hospital is not recognised and subsequently the said hospital has been recognised by the State Government, the concerned authority shall consider the case of the petitioner and shall disburse the amount towards medical reimbursement strictly within a period of 60 days from the date of receipt of certified copy of this order. With the aforesaid observation, this writ petition stands disposed off. akanksha
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