DEEPINDER SINGH NALWA, J.(Oral)
1 In the present writ petition, the petitioner has challenged the order/letter dated 20.09.2016 (Annexure P-19) issued by the Inspector General of Police, Rohtak Range, Rohtak vide which, the claim made by the petitioner for medical reimbursement amounting to Rs.1,82,097/- has been rejected. The petitioner is also praying for medical reimbursement of an amount of Rs.13,165/- and Rs.8,363/- along with interest @ 12% per annum till the realization of the abovesaid amount.
2. Learned counsel appearing on behalf of the petitioner submits that a perusal of order/letter dated 20.09.2016 (Annexure P-19) would show that the claim of the petitioner has been rejected in light of
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instruction dated 11.08.1992. He submits that in light of the abovesaid instruction, the claim made by the petitioner for outdoor treatment has not been reimbursed. He contends that the instruction dated 11.08.1992, insofar as, denies the benefit of full medical reimbursement to an outdoor patient, has been quashed by a Coordinate Bench of this Court in
CWP-12955-1997 titled as Renu Saigal Vs. State of Haryana decided on 07.07.1998 and the same has been upheld by a Division Bench of this Court. He submits that as the abovesaid instruction has been quashed by this Court to an extent denying the benefit of full medical reimbursement to an outdoor patient, the impugned order/letter dated 20.09.2016 (Annexure P-19) is liable to be set-aside and as such, the legal heir (wife) of the petitioner is entitled for grant of abovesaid amount of medical reimbursement.
3. Learned counsel appearing on behalf of the respondents-State, on instructions from Sh. Narender Kumar, Head Constable, office of Inspector General of Police, Rohtak submits that the claim of the petitioner will be re-considered for grant of medical reimbursement as claimed by the dependent-wife of the petitioner in light of the judgment passed in the case of Renu Saigal (supra).
4. Taking into consideration the facts of the present case and without commenting upon the merits of the case, the present writ petition is hereby disposed of with a direction to the respondents to re-consider the claim made by the petitioner for grant of medical reimbursement along
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with interest, in accordance with law/rules, within a period of 01 month, from the date of receipt of certified copy of this order. In case, the petitioner is held entitled for grant of medical reimbursement and interest as claimed, as per law/rules, the necessary amount be also released within a period of 01 month, thereafter.
5. Pending miscellaneous application(s), if any, also stands disposed of.
(DEEPINDER SINGH NALWA)
JUDGE
06.04.2026
Ramandeep Singh Whether speaking / reasoned Yes / No Whether Reportable Yes/ No
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