Rajesh Tandon, J.@mdashHeard Sri S.K. Posti learned Counsel for the petitioner and learned Standing Counsel for the Slate.
2. By the present writ petition the petitioner has prayed for a writ, order or direction in the nature of Mandamus commanding and directing the respondents to release all the dues including G.P.F., family pension, insurance, gratuity and other dues of her late husband Sri Bishmillah Idrishi in her favour.
3. Briefly stated that Late Sri Bishmillah Idrishi was the husband of the petitioner and was serving as Executive Engineer at Tehri Dam Khand.- 22, Tehri and died while in service at P.G.I. Lucknow on 11.10.1999. He was admitted in the P.G.I. Lucknow for getting kidney transplant for which the doctor of P.G.I., Lucknow asked the petitioner to arrange Rs. 2,00,000/- (Rupees Two Lakh only) for getting kidney transplant. During the medical treatment of Late Sri Bishmillah Idrishi at P.G.I. Lucknow, the petitioner has invested a sum of Rs. 2.00 lacs on purchase of medicines, hospital fee and other related expenses, out of which only Rs. 50,000/- as medical expenses has been paid to the petitioner and remaining amount of Rs. 98,583/- has not been paid to the petitioner till date. Ultimately, husband of the petitioner had died on 11.10.1999 but the expenses incurred by the petitioner have not been paid till date.
4. Learned Counsel for the petitioner has submitted that the petitioner on 19.4.2000 approached to the respondents'' authorities, regarding the payment of the amount but unfortunately, the same has, not been paid to the petitioner as yet
5. Further representation was submitted by the petitioner before the respondents on 21.4.2000 for the payment of the amount of Rs. 98,583/- incurred towards the treatment of her late husband, but the same has not been paid to the petitioner.
6. On 23.4.2001 following order was passed by this Court:
Considering the facts and circumstances of the case, we direct the respondent to clear off all the dues payable to the petitioner according to rules within a period of three months from the date of production of certified copy of the order failing which the Chief Engineer, Irrigation Department shall appear before this Court on 7.8.2001.
7. Counsel for petitioner has submitted that after passing of the above order, on 7.8.2001, this Court has further passed the following order:
State of Uttaranchal shall deposit total sum of Rs. 3,43,000/- towards leave encashment medical reimbursement and gratuity within ten days in this Court. They shall finalise and take steps to settle and release the G.P.F., within four weeks.
8. In
It is now settled law that right to health is an integral to right to life. Government has constitutional obligation to provide the health facilities. If the Government servant has suffered an ailment which requires treatment at a specialized approved hospital and on reference whereat the Government servant had undergone such treatment therein, it is but the duty of the State to bear the expenditure incurred by the Government servant. Expenditure, thus, incurred requires to be reimbursed by the State to the employee. The High Court was, therefore, right to giving direction to reimburse the expenses incurred towards room rent by the respondent during his stay in the hospital as ah inpatient.
9. In the light of the aforesaid judgment as well as order dated 7.8.2001 passed by this Court, the respondents are directed to comply the order by paying the amount as well as other dues which are outstanding to the petitioner.
10. However, liberty is given to the petitioner to make a fresh representation before the respondents in this regard giving the details which he has received till date. The respondents shall pay the amount to the petitioner after adjudicating the same in accordance with the rules applicable to him within a period of two months from the production of certified copy of the order.
11. Subject to the aforesaid decision, the writ petition is disposed of accordingly.
