Rajesh Kumar Gupta vs State Of U.P. And 3 Others
2015 Latest Caselaw 3977 ALL

Citation : 2015 Latest Caselaw 3977 ALL
Judgement Date : 6 November, 2015

Allahabad High Court

Rajesh Kumar Gupta vs State Of U.P. And 3 Others on 6 November, 2015

Bench: Arun Tandon, Vipin Sinha




HIGH COURT OF JUDICATURE AT ALLAHABAD
 
 

?Court No. - 10
 

 
Case :- WRIT - A No. - 62392 of 2015
 

 
Petitioner :- Rajesh Kumar Gupta
 
Respondent :- State Of U.P. And 3 Others
 
Counsel for Petitioner :- Ashok Kumar Lal
 
Counsel for Respondent :- C.S.C.
 

 
Hon'ble Arun Tandon,J.

Hon'ble Vipin Sinha,J.

There is nothing on record to establish that any essentiality certificate has been issued by the Chief Medical Officer in respect of the medical claims submitted by Sri Mata Prasad Gupta prior to his death as claimed` by the petitioner for his treatment before 2010.

If the essentiality certificate has not been issued by the Chief Medical Officer, therefore, cannot be a mandamus to ensure payment/reimbursement of such medical bills.

The wit petition is dismissed.

Order Date :- 6.11.2015

Ashish Pd.

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