Suman Rakheja vs State Of Haryana And Anr

Leave granted.

Heard counsel for the appellant as well as the counsel for the respondents.

The appellant is the wife of a deceased government servant who had undergone treatment in the Appollo Hospital, New Delhi, which was a private hospital and which  was not recognised/approved at that time. For the treatment in that hospital appellant incurred expenses to the tune of  Rs.6,01,166/- and the appellant, by way of an application prayed for reimbursement of the medical expenses incurred, but the same was declined by the State, on the ground that the hospital l wherein the appellant's husband had undergone the treatment was not an approved hospital.

Counsel for the appellant submitted that in similar case (Annexure P-4) i.e by the Order of the High Court of Punjab and Haryana in C.W.P.No.588 of 1998, titled Sant Prakash Vs. The State of Haryana, wherein in an emergency case the patient had to be immediately admitted in hospital, the relief has been granted. In the present case also the appellant's husband had to be rushed to the private hospital because he had developed a paralytic stroke on the left side of the body, as there was blood clotting on the right side of the brain and therefore, was admitted in an emergency condition in the hospital. In the present case the discharge certificate also shows that the case was an emergency one. In Sant Prakash case (supra) the Division Bench held that the petitioner therein would be entitled to 100% medical expenses at the AIIMS rates and 75% of the  expenditure in excess thereto.

In the result, in this appeal also, the appellant herein would be entitled to get the refund of the amount of 100% medical expenses at the AIIMS rates and 75% of the expenditure in excess thereto.

In the result, the appeal is allowed. No costs.