AIR 1997 SUPREME COURT 1225 ::1997 AIR SCW 1260 ::(1997) 1 Supreme 546 ::1997 SCC (L&S) 294 ::1997 (2) SCC 83 ::(1997) 1 Scale 135 ::1997 (2) ServLJ 25 SC ::1997 (91) FJR 332 ::(1997) 2 ESC 1351 ::(1997) 3 Lab LN 262 ::(1997) 1 SCT 716 ::1997 (1) ServLR 745 ::(1996) 4 SCJ 391 ::(1999) 2 UPLBEC 81 ::(1997) 2 ServLJ 25 ::(1997) 1 JT 416 (SC) ::1997 (1) JT 416

Supreme Court Of India

(From: 1996 (113) Punjab LR 499)

Hon'ble Judge(s): K. Ramaswamy, G. B. Patnaik , JJ

Constitution of India , Art.21— Right to life - Includes right to health - State Government employee - Medical reimbursement - Approval granted for specialized @page-SC1226treatment in hospital outside State - Reimbursement of room rent charges - Cannot be rejected. The State employee had heart ailment which required replacement of two valves in the heart. Since the facility of the treatment was not available in the State Hospitals of Punjab, permission was given by the Director, with the approval of the Medical Board, to get the treatment outside the State. He was sent for and had treatment in the AIIMS at New Delhi. He submitted his medical bill for reimbursement. While granting reimbursement for the actual expenses incurred, the Government rejected his bill for room rent paid to the hospital as inadmissible. Held that having referred him to the AIIMS for specialised treatment where he was admitted, necessarily, the expenses incurred towards room rent for stay in the hospital as an inpatient are an integral part of the expenses incurred for the said treatment.(Para 4) In another case a Government servant had developed sudden coronary ailment. He was recommended to go over to Escorts Hearts Institute, New Delhi for urgent treatment. On its basis, he had the treatment. The Medical Board granted ex ....