CWP-26319-2016 (O&M)  -1-

IN THE HIGH COURT OF PUNJAB AND HARYANA 

AT CHANDIGARH 

  CWP-26319-2016 (O&M)

                    Reserved on:  10.12.2025  

            Pronounced on:  26.02.2026  

            Uploaded on :  26.02.2026 

Parminder Singh       ….Petitioner 

Versus 

State of Punjab and another            ….Respondents 

CORAM:   HON'BLE MR. JUSTICE KULDEEP TIWARI 

Present:  Mr. Pulkit Jain, Advocate,  

    for the petitioner.  

    Mr. T.P.S. Walia, AAG, Punjab. 

      **** 

KULDEEP TIWARI, J.

 (Oral) 

1)    The petitioner has been constrained to knock the doors of this 

Court  by  invoking  its  inherent  jurisdiction  under  Article  226/227  of  the 

Constitution of India, as his claim for medical reimbursement on account of 

liver  and  kidney  transplantation  (cadaver  donor),  was  considered  and 

sanctioned  at  the  rates  prescribed  by  the  All  India  Institute  of  Medical 

Sciences,  New  Delhi,  but  rest  of  the  claim  was  denied,  in  terms  of  the 

Medical  Reimbursement  Policy  dated  13.02.1995  (Annexure  R-2),  and 

clarification dated 23.01.1998. 

2)    Succinctly put, the petitioner was retired as Assistant Engineer 

from the department of PWD (B&R), Punjab, on 31.03.2016.  However, in 

the  year  2010,  he  was  diagnosed  with  a  kidney  ailment,  and  therefore, 

remained  under  treatment  with  the  Post  Graduate  Institute  of  Medical 

Education  &  Research,  Chandigarh  (PGIMER).    Initially,  the  PGIMER 

CWP-26319-2016 (O&M)  -2-

issued him a Complicated Chronic Disease Certificate for Chronic Kidney 

Disease on 12.01.2011, valid up to 11.01.2014 (Annexure P-1), which was 

re-issued/re-validated on 12.01.2014 till 11.01.2019 (Annexure P-2). But, 

gradually, the kidney disease led to deterioration of his liver, as well, and 

thus, he was issued a Chronic Hepatitis C certificate on 17.05.2013, which 

remained  in  force  till  16.05.2015  (Annexure  P-3).  He  continued  his 

treatment, i.e. medicines, tests and dialysis, with the PGIMER, from 2011 

to 2015. Since his health was worsening with each passing day, he was in 

emergent need of organ transplant, but could not secure a donor, despite 

being registered with the PGIMER. Simultaneously, he also consulted and 

remained under treatment with Fortis Hospital, Mohali, from 2012 to 2014.  

Having been left with no other option, he got himself registered with other 

hospitals pan India, for securing a cadaver donor, including Sir Ganga Ram 

Hospital, New Delhi, in the year 2014, where, he also underwent numerous 

diagnostic tests and treatment, and his name was placed in a queue.     

3)    Likewise, he also got himself registered with Apollo Hospital, 

Banglore.    Ultimately,  in  the  year  2015,  he  got  a  call  from  the  Apollo 

Hospital, Banglore, that a cadaver donor was available.  Since time was of 

the essence, he immediately underwent kidney and liver transplant surgery 

on 03.01.2015, and remained under observation till 13.01.2015. Thereafter, 

all the bills and certificates issued by the said hospital were submitted by 

the petitioner with the respondent-State for reimbursement, to the tune of 

Rs.31,50,000/-  (Annexure  P-7).  However,  upon  verification  and Ex-post 

facto  sanction,  the  Director,  Health  &  Family  Welfare,  Punjab,  vide  a 

communication dated 12.04.2016 (Annexure P-8), had accorded approval, 

but  as  per  the  rates  of  AIIMS,  New  Delhi/Government  rates,  i.e. 

Rs.8,13,117/-.  In the interregnum, the respondent authorities had re-visited 

CWP-26319-2016 (O&M)  -3-

the claim of the petitioner, when it came to their notice that treatment for 

cadaver liver and kidney transplant was available at AIIMS, New Delhi, in 

the year 1996, which had fixed the rate of Rs.11,00,000/-, vide letter dated 

09.07.2021. Accordingly, claim of the petitioner was revised Ex-post facto, 

and was accorded sanction for Rs.13,68,235/- on 20.11.2025, in favour of 

the petitioner, and the amount has even been released.  

4)    Learned counsel for the petitioner contended that there was no 

reason,  whatsoever,  with  the  State  Government  to  deny  the  complete 

reimbursement, once they had verified that petitioner, indeed, underwent a 

liver and kidney transplantation.  So much so, the bills were actually raised 

by  the  hospital  concerned.    He  further  submitted  that  the  petitioner 

remained  under  treatment,  during  2011  to  2015,  with  the  PGIMER, 

Chandigarh.  However,  since  no  cadaver  donor  was  available,  he  was 

constrained  to  get  himself  registered  with  other  hospitals,  out  of  which, 

only Apollo Hospital, Banglore, had a cadaver donor. In such a peculiar 

situation,  he  had  to  undergo  organ  transplantation surgery  at  Apollo 

Hospital, Banglore, itself.  He asserted that a Government employee, during 

his  lifetime,  is  entitled  for  reimbursement  on  account  of  medical 

expenditure and no fetters can be placed upon such right. 

5)    While  taking  his  submissions  ahead,  he  contended  that  the 

issue arises for consideration in the instant writ petition has already been 

examined by the Hon’ble Supreme Court in Shiva Kant Jha Vs. Union of 

India  (Writ  Petition  (Civil)  No.694  of  2015,  decided  on  13.04.2018, 

wherein,  it  was  categorically  held  that  medical  reimbursement  is  an 

enforceable legal right of an employee, flowing from Service Rules and the 

Constitutional Principles. Likewise, he also placed reliance on the decision 

dated  25.09.2023,  rendered  by  a  Coordinate  Bench  of  this  Court  in       

CWP-26319-2016 (O&M)  -4-

CWP-13165-2017 (Subhash Sharma Vs. State of Haryana and others),

 to 

assert that complete medical reimbursement was ordered in favour of the 

petitioner therein. 

6)    Per  contra,  learned  State  counsel,  primarily,  raised  a  legal 

issue that the Government of Punjab has already framed a Policy to regulate 

the  claims  of  medical  reimbursement.  According  to  the  Policy,  the 

petitioner is entitled for reimbursement only at the rates prescribed by the 

AIIMS, New Delhi, even if, he underwent transplantation from a private 

hospital of his choice.  He further submitted that, in fact, legality of the 

Policy in question has already been put to challenge before the Hon’ble 

Supreme Court in State of Punjab Vs. Ram Lubhaya Bagga, 1998 (1) SCT 

716, wherein, it was held that the Policy is not hit by Article 21 and 47 of 

the Constitution of India, and thus, it is intra vires. So much so, it is well 

within  the  right  of  the  State  to  amend  it,  from  time  to  time,  under  the 

changing  circumstances,  which  could  not  be  challenged.    It  was  further 

observed  that  no  right  can  be  absolute  in  a  Welfare  State,  and  every 

fundamental  right  is  to  be  within  permissible  reasonable  restriction.  

Therefore, the restriction imposed in the instant case was also within the 

permissible  parameters.  He  concluded  by  submitting that  all  admissible 

dues have already been released in favour of the petitioner, as per the rates 

prescribed by the AIIMS, New Delhi.   

7)    This Court has heard the rival submissions advanced on behalf 

of the parties, and gone through the record. 

8)    It  is  a  matter  of  record  that,  in  terms  of  the Policy  dated 

13.02.1995, the employees and pensioners can get treatment in any private 

institute/hospital of their choice, within the country, subject to furnishing of 

an  unambiguous  undertaking  that  he/she  will  accept reimbursement  of 

CWP-26319-2016 (O&M)  -5-

expenses incurred by him/her on the treatment to the level of expenditure, 

as per rates fixed by the Director, Health and Family Welfare, Punjab, for a 

similar treatment package or actual expenditure whichever is less. For ready 

reference, the relevant part of the Policy is extracted hereinbelow:- 

  “(b) Treatment  in  Private  Hospitals  in  the 

country.  It  has  been  decided  that  employees  and 

pensioners should be given freedom to get treatment in 

any  private  institute/hospital  (of  their  own  choice),  in 

the country provided that he/she gives an undertaking 

out of his/her free will and in unambiguous terms that 

he/she will accept reimbursement of expenses incurred 

by him/her treatment to the level of expenditure as per 

rates fixed by the Director, Health and Family Welfare, 

Punjab  for  a  similar  treatment  package  or  actual 

expenditure  whichever  is  less.  The  rate  of  for  a 

particular  treatment  would  be  included  in  the  advice 

issued by the District/State Medical Board. A committee 

of technical experts shall be constituted by the Director, 

Health and Family Welfare, Punjab to finalize the rates 

of  various  treatment  packages  and  the  same  rate  list 

shall  be  made  available  in  the  offices  of  the  Civil 

Surgeons of the State. 

  However, this permission would be granted by the 

Director,  Health  and  Family  Welfare,  Punjab  on  the 

advice of State Medical Board in case of the treatment 

in private  Hospitals outside  the State  and  the  District 

Medical Board in case of treatment in private hospitals 

within the State.” 

9)    There is no quarrel with respect to the terms and conditions 

formulated in the Policy, per which, medical reimbursement would be made 

only at the rates fixed by the AIIMS, New Delhi.  However, the Policy, in a 

way,  restricts  rights  of  the  petitioner/employee,  who  is  faced  with  the 

CWP-26319-2016 (O&M)  -6-

exceptional  circumstances,  where he  was  required  to undergo  immediate 

kidney and liver transplant surgery (cadaver donor). 

10)    Before  proceeding  further  with  the  matter,  it is  essential  to 

comprehend the meaning of cadaver donor.  A cadaver donor is a deceased, 

usually a brain dead, whose major organs are still functioning on medical 

support,  and  can be retrieved  for transplantation  with the  consent of the 

survivors/family members. Likewise, cadaver transplantation is a procedure 

of transplanting organ/organs from the legally declared dead person to a 

living person/recipient.  The most challenging part in the process of such 

transplantation is the availability of a cadaver.  In the country like ours, 

social, cultural and religious sentiments, more often than not, act as barriers 

in organ donation of a brain-dead person. Therefore, it is extremely difficult 

to identify a brain-dead person, particularly, whose kith and kin are willing 

to  donate  his  organs.  Even  after  securing  a  cadaver  donor,  immediate 

transplantation  is not  feasible  due to  lack  of infrastructure  and  logistical 

support.  In such a complicated situation, it has never been the matter of 

choice  of  a  recipient  to  elect  either  any  empanelled  hospital,  or  a 

Government  hospital,  for  the  purpose  of  transplantation,  rates  of  which 

correspond with the AIIMS, New Delhi. Moreover, the patient, who needs 

organ(s)  transplantation,  always  finds  himself/herself  surrounded  by 

emergent circumstances, as it would be the last resort to survive the life 

threatening disease.   

11)    In  the  backdrop  of  the  abovesaid  crucial  circumstances,  the 

Policy (supra), needs to be read in its right earnest, so as to achieve the 

desired object. The primary object of the Policy is to regulate the claim of 

medical  reimbursement  of  its  employees,  and  not  to curtail  their  pre-

existing rights.  Surprisingly, the Policy does not address the exceptional 

CWP-26319-2016 (O&M)  -7-

circumstances, as the petitioner was faced with. So much so, the stand set 

out  by  the  respondent-State  is  entirely  based  only upon  technicalities, 

notwithstanding, the bonafide and genuine claim of the petitioner. If the 

Policy is silent on such aspects, it is incumbent upon the Courts to interpret 

the same purposively, so as to fill the gaps/lacunae to prevent unjust denial 

of legitimate rights. 

12)  At  this  juncture,  this  Court  is  reminded  to  refer  to  a  legal 

aphorism  ‘Ubi  Jus  Ibi  Remedium’;  where  there  is  a  right,  there  is  a 

remedy. This principle signifies that if a citizen’s legal right is breached, 

the law  must  provide  remedy.  A  legal wrong  cannot  exist without there 

being a legal remedy. This principle emphatically denotes that no wrong 

should go without redress, and only by this way, the Courts can establish 

faith in the rule of law.

13)  In  Shiva Kant Jha (supra)

, the Hon’ble Supreme Court has 

held  that  a  right  of  medical  claim  cannot  be  denied  merely  because  the 

name of the hospital is not included in the list of empaneled hospitals.  The 

real test must be the factum of treatment.  The relevant observations made 

in the decision read as under:- 

   “13)  It  is  a  settled  legal  position  that  the  Government 

employee during his life time or after his retirement is entitled to get 

the benefit of the medical facilities and no fetters can be placed on 

his rights. It is acceptable to common sense, that ultimate decision 

as to how a patient should be treated vests only with the Doctor, 

who is well versed and expert both on academic qualification and 

experience  gained.  Very  little  scope  is  left  to  the  patient  or  his 

relative to decide as to the manner in which the ailment should be 

treated.  Speciality  Hospitals  are  established  for  treatment  of 

specified  ailments  and  services  of  Doctors  specialized  in  a 

discipline are availed by patients only to ensure proper, required 

and safe treatment. Can it be said that taking treatment in Speciality 

CWP-26319-2016 (O&M)  -8-

Hospital by itself would deprive a person to claim reimbursement 

solely on the ground that the said Hospital is not included in the 

Government  Order.  The  right  to  medical  claim  cannot  be  denied 

merely  because  the  name  of  the  hospital  is  not  included  in  the 

Government Order. The real test must be the factum of treatment. 

Before any medical claim is honoured, the authorities are bound to 

ensure as to whether the claimant had actually taken treatment and 

the  factum  of  treatment  is  supported  by  records  duly  certified  by 

Doctors/Hospitals  concerned.  Once,  it  is  established,  the  claim 

cannot be denied on technical grounds. Clearly, in the present case, 

by taking a very inhuman approach, the officials of the CGHS have 

denied the grant of medical reimbursement in full to the petitioner 

forcing him to approach this Court.  

   14) This is hardly a satisfactory state of affairs. The relevant 

authorities  are  required  to  be  more  responsive  and cannot  in  a 

mechanical  manner  deprive  an  employee  of  his  legitimate 

reimbursement.  The  Central  Government  Health  Scheme  (CGHS) 

was propounded with a purpose of providing health facility scheme 

to  the  central  government  employees  so  that  they  are  not  left 

without medical care after retirement. It was in furtherance of the 

object of a welfare State, which must provide for such medical care 

that  the  scheme  was  brought  in  force.  In  the  facts of  the  present 

case, it cannot be denied that the writ petitioner was admitted in the 

above  said  hospitals  in  emergency  conditions.  Moreover,  the  law 

does  not  require  that  prior  permission  has  to  be  taken  in  such 

situation  where  the  survival  of  the  person  is  the  prime 

consideration.  The  doctors  did  his  operation  and  had  implanted 

CRT-D  device  and  have  done  so  as  one  essential  and timely. 

Though it is the claim of the respondent-State that the rates were 

exorbitant whereas the rates charged for such facility shall be only 

at the CGHS rates and that too after following a proper procedure 

given  in  the  Circulars  issued  on  time  to  time  by  the  concerned 

Ministry, it also cannot be denied that the petitioner was taken to 

hospital under emergency conditions for survival of his life which 

requirement was above the sanctions and treatment in empanelled 

hospitals.”   

CWP-26319-2016 (O&M)  -9-

14)  While following the ratio laid down in Shiv Kant Jha (supra),

a Coordinate Bench of this Court in Subhash Sharma (supra), has granted 

the relief of complete medical reimbursement incurred on the treatment, to 

the  petitioner  therein,  who  underwent  a  liver  transplant  surgery.    The 

respondent-State allowed the medical claim as per the instructions/policy 

dated 06.05.2005, and he was granted medical reimbursement only to the 

extent  of  Rs.10,00,000/-,  whereas,  the  actual  expenses  on  account  of 

treatment were Rs.24,00,000/:-  

  “It  is  a  conceded  position  that  though,  initially the 

medical  claim  of  the  petitioner  for  reimbursement  was  not 

entertained  by  the  respondents  but  thereafter,  upon 

reconsideration, the respondents have allowed the medical claim 

of the petitioner under the instructions dated 06.05.2005 issued 

by the Government of Haryana. Under the said instructions, out 

of the total claim of Rs.24. lacs, a sum of Rs.10 lacs has been 

reimbursed to the petitioner as a full and final payment on the 

basis of fact that had the petitioner undertaken the said treatment 

from PGIMER, Chandigarh, he would have incurred an amount 

of  Rs.10  lacs  on  the  treatment  in  question  hence,  as  per  the 

instructions  dated  06.05.2005,  in  case  treatment  has  been 

undertaken from an unapproved hospital in emergent situation, 

reimbursement  can  only  be  made  as  per  the  PGIMER, 

Chandigarh rates and not beyond that.   

    xx  xx  xx  xx 

  Respondents  are  directed  to  reconsider  the  claim  of  the 

petitioner for remaining amount of Rs.14 lacs keeping in view the 

observations of this Court in the order and for whatever amount 

the petitioner is entitled for qua medical facilities and procedure 

for  the  liver  transplantation,  the  same  be  reimbursed  to  him. 

With regard to the payment for room rent rates etc., the same 

will be given as per the PGIMER, Chandigarh rates only.” 

15)  Similarly,  in Kamla Devi  Vs.  State  of  Haryana and others, 

2024, NCPHHC 8924, a Coordinate Bench of this Court has held:- 

CWP-26319-2016 (O&M)  -10-

  “11. Learned counsel for the respondents submits that the 

claim of the petitioner has been considered as if, the surgery is 

presumed to have been undertaken at PGIMER, Chandigarh. 

  12.  Said  argument  is  also  fallacious.  Once  the  liver 

transplant surgery was not available at PGIMER, Chandigarh, 

the  question  of  presuming  the  same  to  be  undertaken  at 

PGIMER, Chandigarh so as to decide the claim of the petitioner 

for medical reimbursement is totally artificial and has no basis 

and hence, reimbursement of medical claim on the basis of the 

PGIMER rates cannot be accepted in the facts and circumstances 

of the present case.” 

16)    While  dealing  with  a  somewhat  similar  issue,  a  Division 

Bench of this Court in Shakuntla Vs. State of Haryana, 2004 (1) SLR 563,

held that in case, where a treatment is taken in emergency from a hospital 

other  than  the  approved  hospitals,  the  State  cannot  deny  the  medical 

reimbursement:- 

  7.  The  petitioner  is  an  employee  of  Government  of 

Haryana  and  that  the  child  is  her  dependent,  as  such,  for  the 

treatment  of  the  child,  she  is  entitled  to  reimbursement  of  the 

medical expenditure in pursuant to the Punjab Service (Medical 

Attendant)  Rules,  1940,  which  are  applicable  to  the  State  of 

Haryana. So far as the availability of the medical facilities at the 

institutes like AIIMS, New Delhi, normally the operation waiting 

period is so much that the emergency patients most of the times 

cannot be entertained and they are referred to other hospitals. It 

may be noticed that it is only in dire emergency that a person 

reaches the hospital where immediate treatment can be given. In 

a  case  where  the  life  of  a  human  being  is  at  stake,  it  is  too 

technical  to  require  such  a  person  to  hunt  for  a  list  of  the 

approved  hospitals  and  then  decide  which  hospital  to  go  to. 

Sometimes the said hospital may not be able to accommodate the 

patient. Such situation has been dealt with by the apex Court in 

Surjit  Singh  v.  State  of  Punjab,  1996(1)  RSJ  845.  It  may  be 

noticed  that  Government  of  Haryana  has  already  included  Sir 

CWP-26319-2016 (O&M)  -11-

Ganga Ram Hospital in the list of approved hospitals and that 

the sald notification/instructions have been issued on October 31, 

2002. De hors of  this, in the case of saving a human life at a 

given point of time, it is not expected of an attendant to look into 

the list and then hunt for the hospital which is contained therein. 

Such  procedures  should  not  be  expected  to  be  followed  in  an 

emergency by the attendant of the patient. If such regulations are 

applied so strictly, the end result may be disastrous and in that 

situation  the  patient  may  die.  If  the  death  occurs,  in  that 

eventuality the responsibility of the State cannot be washed out. 

No  doubt,  in  normal  circumstances  the  procedures  prescribed 

should  be  followed  but  the  procedure  should  not  be made  so 

cumbersome  that  one  may  get  frustrated  in  adhering to  such 

procedures.  Emergency  knows  no  law  and  no  procedures.  The 

emergency  act  when  required  to  be  committed  should not  be 

weighed  in  terms  of  money  especially  when  human  life  is  at 

stake. 

  8. The authorities prescribed under the rules have also to 

apply their mind in a conscious and cautious manner in dealing 

with such kind of situations. Saving the life of near and dear, a 

person may have to commit any act which includes the selling of 

one's jewellery, borrowing money at exorbitant rate of interest or 

subject himself/herself to every and any condition. No hospital, 

private  or  Government  would  entertain  the  patient  without  the 

amount  having  been  deposited,  it  is  at  that  juncture, 

circumstances  and  situations,  the  attendant  of  the patient 

becomes so vulnerable that except for saving the life of near and 

dear nothing seems to be more important. Thus, gravity of the 

situation has to be understood by the Government in a far more 

positive  manner  that  applying  the  normal  mathematics.  The 

situations may arise and generally do arise when the attendant of 

the patient may not have or be possessed with the money or the 

jewellery for saving the life of near and dear. Can we not think of 

better solutions for providing facilities to the patient in such a 

given  situation?  This  needs  to  be  examined  by  the  concerned 

quarters who are not only meant for ruling but for serving the 

society.  For  rendering  service  to  the  society  the  necessary 

expenditures are not to be curbed but at the same time the action 

CWP-26319-2016 (O&M)  -12-

should be such that it may not open a possible wasteful tap in the 

State  exchequer.  Thus,  the  answer  has  to  be  provided  by  the 

persons who have been sitting at the helms of affairs of the State 

and  have  been  facing  such  situations.  According  to us,  the 

situation should be dealt with by the persons as if he or she is 

involved in the situation himself or herself. We never know that 

the situation which is being dealt with may fall upon that person 

as well. 

  9.  In  the  given  case,  saving  the  life  of  the  child  was 

paramount  for  the  mother,  i.e.  the  petitioner  and  she  had  no 

option but to get the child in the first instance admitted in the 

Saxena  Nursing  Home,  Rewari  but  upon  their  advice, for 

performing  the  operation,  she  had  to  weigh  as  to  which 

institution is better equipped for saving the life of the child and 

as per her statement, she had been advised to take the child to Sir 

Ganga Ram Hospital, New Delhi. Fortunately, the child survived 

with efforts of the Doctor and, of course, the credit went to the 

Institution. No doubt, the expenditure incurred may be far more 

than  what  is  prescribed  in  the  Government.  Hospital  or  in  a 

recognised hospital. The Government has recognised some of the 

hospitals  and  so  far  as  rates  are  concerned,  for  administering 

medical help they, vary from one institution to the other. The only 

measuring law is that in case of grave emergency which hospital 

comes  to  the  mind  of  the  attendant  and  which  hospital  is 

considered best for saving the life of the patient. These decisions 

sometimes become crucial for saving the life of an individual. 

  10. The cumulative effect while considering the claims of 

all the petitioners is that the individual cases of all the petitioners 

need to be dealt with expeditiously because at the time of meeting 

out  the  medical  expenditures  in  the  hospitals,  the payment  is 

raised  by  taking  loans  upon  interest,  by  sale  of  jewellery  or 

liquidating  their  movable  or  immovable  assets  including  the 

Fixed Deposits, if any. Such acts sometimes involve the life time 

saving of an employee. Thus, the question of dealing with such 

kind  of  payments  does  leave  a  healthy  impression  with  an 

employee. Generally speaking, the employer is expected to look 

after his employees though as per the terms and conditions spelt 

out  in  the  terms  of  employment  or  the  rules  framed in  respect 

CWP-26319-2016 (O&M)  -13-

thereof.  Wherever  the  rules  prescribe  the  reimbursement  to  be 

made  to  the  employees,  the  unnecessary  delays  should  be 

avoided. The facts spelt out in all these cases relate to such kind 

of delays and thereby the petitioners have faced the unnecessary 

harassments. We are of the view that the impugned orders vide 

which  the  claims  of  the  petitioners  have  been  rejected  are  not 

sustainable under law, as the plea set up is that the hospitals are 

not  recognised  or  not  contained  in  the  list  approved  by  the 

government, which does not stand the test of law. Thus, the case 

of all the petitioners deserve to be scrutinised in accordance with 

the rules and so also the Judge made law. Therefore, we grant a 

writ of certiorari and quash the impugned orders of rejection in 

respect of the claims of each of the petitioners which have been 

impugned before us and we also command  the Government by 

issuing a writ of mandamus that the cases of all the petitioners be 

dealt with in accordance with the rules and the Judge made law 

within a period of three months. It is clarified that the petitioners 

may substantiate their claims, if so required, within 15 days from 

the date of receipt of a certified copy of this judgment and that 

the  aforestated  period  of  three  months  shall  in  addition  to  15 

days  and  wherever  the  additional  pleas  or  the  additional 

documents  are  not  required  to  be  submitted,  the  aforestated 

period  of  15  days  shall  not  be  available  to  either side.  It  is 

further directed that upon deciding the cases of the petitioners 

within the aforestated period, the payment due and payable to the 

petitioners  shall  be  made  within  one  month  falling which  the 

Government shall be liable to pay interest at the rate of 12% per 

annum after the expiry of the period of one month as prescribed. 

The Interest ith thereafter, amount so payable shall be deducible 

from  the  salary  of  the  officer(s)  concerned and  responsible  for 

dealing  with  and  for  not  making  the  payment  within the 

aforestated  period  and  that  the  said  amount  shall  not  be 

reimbursible by the Government under any head. It is clarified 

that for any such delay beyond the aforestated period the interest 

accrued  thereon  shall  be  paid  by  the  Government  in the  first 

instance and the deductions shall be made after the liability has 

been fastened by the concerned quarters.”      

CWP-26319-2016 (O&M)  -14-

17)    On the similar lines, in Hari Chand Vs. State of Punjab and 

others, 2016 (1) PLR 712, a Coordinate Bench of this Court has held that 

if  a  treatment  is  not  available  in  the  empanelled  hospital  of  the  State 

Government, even then, the policy in this regard has to be read clearly in 

favour of the petitioner therein:- 

  “

11.  The  question  presently  arising  is  that  Live  Liver 

Transplant facility was not available at AIIMS, New Delhi when 

the  treatment  was  taken.  If  it  is  not  available  at AIIMS,  New 

Delhi then the policy  dated February 13,  1995 has to  be read 

clearly  in  favour  of  the  petitioner  to  bring  his  entire  balance 

claim  to  his  pocket  since  there  is  no  fixed  point  of  assessment 

incurred towards medical expenses. Therefore, the treatment at 

Indraprastha Apollo Hospital, New Delhi was in the nature of a 

medical emergency and the expense package in the final bill lies 

no matter what in the province of life and death. In other words, 

the situation arising was do or die, take it or leave it. The choice 

between  the  two  poles  can  be  easily  imagined  and  needs  no 

forensic reasoning. There is also no bar contained in the 1940 

Rules or in the instructions issued from time to time, including 

the one under consideration, which could result in disallowing 

the  claim  altogether.  It  is,  therefore,  not  open  to  the  State  to 

penny-pinch and decline the request for the remaining half of the 

expenses  incurred  in  the  treatment  which  was  not  available  in 

Punjab or at premier medical institute at AIIMS, New Delhi. This 

was a Hobson's choice.” 

18)    Likewise,  in Shri  D.D.  Guglani  Vs.  Haryana  State 

Electricity Board through its Executive Engineer, Suburban Division, 

HSEB, a Coordinate Bench of this Court has unequivocally interpreted 

that statutory regulations must be so read that would sub-serve the cause 

of justice and if need be, tempered with human compassion:- 

    “ 3.  I  have  gone  through  the  file.  The  plaintiff's 

contention was that the treatment caused at the hospital at Delhi 

CWP-26319-2016 (O&M)  -15-

which  was  actually  approved  hospital  by  the  Central 

Government and that further treatment at PGI, Chandigarh was 

undertaken  only  when  the  doctor  who  treated  the  plaintiff 

counselled  that  there  were  no  facilities  in  any  hospital  in  the 

State  of  Haryana  at  the  relevant  time  for  hemo-dialysis  for 

kidney allment. The appellate Court had relied on the Haryana 

Government circular that directed the Government employee to 

take treatment only in Government approved hospitals and not in 

hospitals  outside.  The  appellate  Court,  while  reserving  the 

judgment  of  the  trial  Court  that  provided  for  medical 

reimbursement, had observed that the civil court is a court of law 

and it cannot be swayed by compassion. It must be remembered 

that the law is not sapped dry of all human compassion. Rules 

and statutory regulations must be so read that would sub-serve 

the  cause  of  justice  and  if  need  be,  tempered  with human 

compassion. The Government instructions that an employee shall 

not take treatment other than th approved hospital is a point well 

taken.  In  this  case,  the  doctor,  who  had  given  treatmen  to  the 

petitioner was stated to be dead at the time when the trial had 

taken  place.  There  was  therefore  only  an  oral  assertion  of  the 

plaintiff that the doctor had told him that there was no facility for 

hemo-dialysis.  There  was  not  as  if  the  plaintiff  had  taker 

treatment in some hospital for mere fancy. He was in a serious 

terminal condition where he secured treatment at PGI and at the 

Central Government approved hospital at Delhi. would take the 

evidence  of  the  plaintiff  itself  as  sufficient  that  he  had  taken 

treatment  at  the  above  two  hospitals  only  because  similar 

facilities were not available in any approved hospital in the State 

of  Haryana.  The  treatment  caused  at  the  Central  Government 

approved hospital or at PGI cannot be said to be unrealistically 

high in comparison to the medical costs at Haryana. There was 

no justification for the appellate Court to reverse the finding of 

the trial Court by wooden application of rules without minding 

the  fact  that  the  best  the  Government  could  have  sought  for 

information  regarding  the  treatment  whether  costs  at  the  State 

hospital  in  Haryana  was  in  someway  lower  than  the  cost 

Incurred at PGI or at the hospital at Delhi. With no such specific 

evidence  available,  I  would  hold  that  the  petitioner  would  be 

CWP-26319-2016 (O&M)  -16-

entitled  to  full  reimbursement  of  the  cost  incurred  by  him.  I 

restore the trial Court's findings and decree the suit as prayed 

for. The substantial question of law raised is answered as above. 

The suit is decreed and the second appeal is allowed with costs 

throughout.” 

19)    On the anvil of the abovesaid legal position, this Court too 

has  found  that  the  Policy  in  question  ought  to  have  been  interpreted 

purposively,  so  as  to  ensure  achievement  of  the  desired  intent.  

Concededly, the petitioner remained under treatment at PGIMER from 

2011 to 2015, but he did not get any cadaver donor for kidney and liver 

transplantation. In such circumstances, a person cannot be left in a lurch 

to wait for an indefinite period for a cadaver donor in the empanelled 

hospitals of the State, or the hospitals where the corresponding rates of 

AIIMS, New Delhi, are applicable. In a situation like the present one, the 

patient, who is at the brink of his life, must be granted the freedom to 

enroll himself with any hospital within the country, which can offer him 

treatment, at the earliest. Conversely, the Policy does give the freedom to 

the employees to choose a hospital for getting treatment, but it imposes a 

restriction of reimbursement of medical claim, strictly, as per the rates 

fixed  by  the  AIIMS,  New  Delhi.    In  the  matter  at  hand,  it  is  worth 

reiteration that the petitioner had undergone a liver and kidney transplant 

surgery  at  Apollo  Hospital,  Banglore,  not  by  choice  but  out  of 

compulsion,  as  no  other  hospital  ever  responded  to his 

registration/enrollment for a cadaver donor.  In such circumstances, the 

first and foremost factor for a patient and his family is to get a cadaver 

donor from any of the hospitals throughout the county. And, whenever 

such a donor is available, the surgery must be undertaken without losing 

CWP-26319-2016 (O&M)  -17-

much time, to save the patient from the clutches of the life threatening 

disease. 

20)    In the wake of the position sketched out above, the instant 

writ  petition  is allowed.    The  respondent  authorities  are  directed  to 

release the balance amount, in terms of the claim raised by the petitioner, 

within 08 weeks from the receipt of a certified copy of this order.  

                       ( KULDEEP TIWARI) 

                      JUDGE      

26.02.2026 

Ak Sharma 

Whether speaking/reasoned  Yes 

Whether reportable  Yes/No