Choudhary Rajnandan Prasad vs The State Of Bihar
2022 Latest Caselaw 608 Patna

         IN THE HIGH COURT OF JUDICATURE AT PATNA
                     Civil Writ Jurisdiction Case No.1535 of 2021
     ======================================================

Choudhary Rajnandan Prasad, Son of Choudhary Ramawatar Prasad resident of Ward no. 04, Landmark- Near Sub Divisional Hospital, Mohalla- Naya Bazar, P.s.- Sherghati, District- Gaya, Pin Code-824211

... ... Petitioner/s Versus

1. The State of Bihar through Principal Secretary, Health Department, Government of Bihar, Patna

2. Deputy Secretary, Health Department, Government of Bihar, Patna

3. Directror, Health Department, Government of Bihar, Patna

4. District Magistrate cum Collector, Aurangabad

5. Civil Surgeon cum CMO Aurangabad

6. Medical Officer, Primary Health Centre, Madanpur, Aurangabad

7. Accountant General Government of Bihar, Patna

... ... Respondent/s ====================================================== Appearance :

     For the Petitioner/s   :      Mr. Deepak Kumar, Advocate
     For the Respondent/s   :      Mr. S.D. Yadav, AAG 9
                            :      Mr. Birju Prasad, GP 13

====================================================== CORAM: HONOURABLE MR. JUSTICE P. B. BAJANTHRI ORAL JUDGMENT Date : 24-01-2022

The matter is heard via video conferencing due to

circumstances prevailing on account of the COVID-19 pandemic.

2. In the instant petition, petitioner has prayed for the

following relief/reliefs:

"a. To issue a Writ of Mandamus or any other Writ or Writs, direction or directions commanding upon the Respondents to make payment of the Medical Bills amounting Rs. 3,13,982/- (Three Lakhs Thirteen Thousand Nine Hundred and Eighty Two Only) with interest as the Petitioner during the course of his service was admitted in Fortis Escorts Heart Institute, New Delhi on 25.06.2013 for his treatment as he was suffering from heart disease, operation was done and was discharged from the hospital on 29.06.2013 and the Petitioner Patna High Court CWJC No.1535 of 2021 dt.24-01-2022

had already submitted his medical bills to the department but till date, yet no payment about the same has been done.

b. To pass any such other order or orders as this Hon'ble Court thinks fit and proper under the facts and circumstances of this case."

3. Petitioner is hereby directed to submit a detailed

representation along with material information in seeking medical

reimbursement. If such representation followed by documents are

furnished to the competent authority, the competent authority shall

determine whether petitioner is entitled to medical reimbursement

as claimed by him within a period of six weeks from the date of

receipt of such representation/application.

4. With the above observation, writ petition stands

disposed off.

(P. B. Bajanthri, J) GAURAV S./-

AFR/NAFR
CAV DATE
Uploading Date          28.01.2022
Transmission Date