CWP-17242-2021 (O&M)  -1-

IN THE HIGH COURT OF PUNJAB AND HARYANA 

AT CHANDIGARH 

  CWP-17242-2021 (O&M)

                    Reserved on:  24.03.2026  

            Pronounced on:   13.05.2026  

            Uploaded on:   13.05.2026  

Vidya Parkash Gupta  ….Petitioner 

Versus 

The Hon’ble Punjab & Haryana High Court, and another 

                ….Respondents 

CORAM:   HON'BLE MR. JUSTICE KULDEEP TIWARI 

Present:  Mr. Vaneet Soni, Advocate,  

    for the petitioner. 

    Mr. Munish Kapila, Advocate,  

    for respondent No.1.  

    Mr. Sahil R. Bakshi, AAG, Punjab. 

      **** 

KULDEEP TIWARI, J.

1)    The petitioner, by way of instant writ petition, as cast under 

Article  226/227  of  the  Constitution  of  India,  prays  for  issuance  of  a 

Mandamus upon the respondents to release the remaining/balance amount 

of Rs.1,86,668/-, out of total expenditure of Rs.4,43,796/-, incurred by him 

on the treatment of his wife. 

2)    Shorn  of  the  unnecessary  detailed  background,  the  facts 

germane for adjudication of the issue arises for consideration of this Court, 

are  that  the  petitioner  retired  as  Superintendent  Grade-1,  from  the 

establishment of this High Court, on 31.01.1997. His wife, who was already 

suffering  from  multifarious  health  issues,  fell  in the  bathroom  on 

22.08.2020, resulting in a thigh injury, and severe pain. Accordingly, the 

petitioner  immediately  took  her  to  the  General  Hospital,  Sector-6, 

CWP-17242-2021 (O&M)  -2-

Panchkula, where she was administered first aid. Thereafter, an ex-ray was 

conducted, which suggested that she suffered an ‘Inter-trochanteric (Left 

Femure), fracture, and required a surgical intervention. Since the General 

Hospital  was  not  equipped  with  the  facilities  to  undertake  the  required 

complex surgery, she was referred to a higher centre, vide referral/medical 

card (Annexure P-1). Whereafter, the petitioner, alongwith his son, took his 

wife  to  the  Post  Graduate  Institute  of  Medical  Education  &  Research, 

Chandigarh, for the required surgery. However, since the entire nation was 

reeling under the first wave of the pandemic (Covid-19), which confined 

the functioning of every hospital, she was not attended to by the doctors, for 

almost  two  hours.    So  much  so,  all  the  general  surgeries  were  also 

suspended,  during that  period.    In such a  situation,  and  as  his  wife  was 

screaming in pain, the petitioner was left with no other option but to take 

her to a hospital, where she could be operated upon, forthwith. Therefore, 

he  took  her  to  a  private  hospital  at  Sector-26,  Panchkula,  namely,  Ojas 

Super  Specialty  Hospital,  where  she  was  operated  upon,  and  remained 

admitted  for  13  days,  i.e.  from  22.08.2020  to  03.09.2020,  and  the  total 

expenses  incurred  on  the  treatment  were  worked  out to  Rs.4,43,796/-. 

Consequently, the petitioner submitted a detailed representation delineating 

his  ordeal,  appended  therewith  entire  medical  record,  including  bills, 

prescription  etc.,  with  the  respondent  authorities,  for  reimbursement. 

Whereupon, his case was processed by respondent No.1, in terms of the 

Punjab Services Medical Attendants Rules, 1940 (for short, ‘the Rules of 

1940’), and letter dated 13.2.1995, vide which, it has been clarified that 

reimbursement of treatment undertaken in  private hospitals is allowed as 

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

Chandigarh. Accordingly, only an amount of Rs.2,57,128/- was ordered to 

CWP-17242-2021 (O&M)  -3-

be released, thereby deducting Rs.1,86,668/-. That is how, the petitioner is 

before this Court.  

3)    Learned counsel for the petitioner, while narrating the factual 

backdrop, as referred to above, submitted that wife of the petitioner was 

admitted in the private hospital in an emergent situation, and not by choice. 

He further submitted that owing to the pandemic (Covid-19), the PGIMER 

was functioning in a restricted manner, and was not undertaking general 

surgeries, therefore, the petitioner was constrained to rush his wife to any 

hospital, where the required treatment could be administered. He asserted 

that  a  Government  employee,  during  his  lifetime,  is  entitled  to 

reimbursement  on  account  of  medical  expenditure  and  no  fetters  can  be 

placed upon such right. 

4)    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-13165-2017 (Subhash Sharma Vs. 

State  of  Haryana  and  others),  to  assert  that  complete  medical 

reimbursement was ordered in favour of the petitioner therein. 

5)    Per  contra,  learned  counsel  appearing  for  the  High  Court, 

while  vehemently  opposing  the  claim  of  the  petitioner,  asserted  that,  a 

policy to regulate the claims of medical reimbursement has already been 

formulated  by  the  Government  of  Punjab.  And,  as  per  the  Policy,  the 

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

CWP-17242-2021 (O&M)  -4-

Director, Health and Family Welfare, Punjab. Further, the petitioner failed 

to bring on record any evidence, including OPD card/slip, which could even 

remotely  substantiate  his  bald  plea  that  he  had  taken  his  wife  to  the 

PGIMER,  at  any  point  of  time.    He  further  argued  that  the  High  Court 

sanctions reimbursement of medical bills of employees/pensioners and their 

dependents, strictly in sync with the Rules of 1940.  He put much thrust in 

contending  that  in  terms  of  para  No.1  of  the  Punjab  Government  letter 

dated  13.02.1995,  reimbursement  of  treatment  undertaken  in  private 

hospitals is allowed, as per the rates fixed by Director, Health and Family 

Welfare,  Punjab  Chandigarh,  for  similar  treatment/package  on  actual 

expenditure,  whichever  is  less.  Accordingly,  claim of  the  petitioner  was 

referred to the Director, Health and Family Welfare, Punjab, who, verified 

the same to the extent of Rs.2,57,128/- out of Rs.4,43,796/- as per AIIMS, 

New  Delhi/Government  rates.  Resultantly,  the  respondent-High  Court 

accorded sanction for reimbursement of Rs.2,57,128/-, vide communication 

dated  07.07.2021.    He  concluded  by  submitting  that as  per  report  dated 

24.09.2021,  received  from  the  Exclusive  Cell  of  the  High  Court,  no 

separate  notification/instructions  for  full  reimbursement,  in  case  of  any 

surgery  from  a  private  hospital,  during  the  pandemic  (Covid-19),  were 

received.  Therefore, in the absence of any such notification, the case of the 

petitioner was processed in adherence to the policy in vogue. 

6)    In addition to the submissions advanced on behalf of the High 

Court, learned State counsel also specifically placed reliance upon clause 

(b) of the notification dated 13.02.1995 (supra), which deals with treatment 

in  Private  Hospitals  in  the  country.  Further,  he  submitted  that,  in  fact, 

legality of the Policy in question was put to challenge before the Hon’ble 

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

CWP-17242-2021 (O&M)  -5-

716

, wherein, it has been 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 domain of the State to amend it, from time to time, under the 

changing  circumstances,  which  cannot  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. Lastly, he contended 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 

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 

CWP-17242-2021 (O&M)  -6-

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 dispute with regard to the terms and conditions set 

out in the Policy, per which, medical reimbursement is made only at the 

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

restricts  rights  of  an  employee,  who  is  faced  with the  exceptional 

circumstances,  where  he  or  his  dependents  are  required  to  undergo 

immediate medical surgeries. 

10)    To  adjudicate  the  matter  at  hand  conclusively,  this  Court  is 

required  to  determine,  as  to  whether  the  petitioner  shifted  his  wife  to  a 

private  hospital  by  choice  or  for  luxury,  or  under compelling 

circumstances?   

11)    In an endeavour to find answer to the abovesaid issue, it would 

be  imperative  to  recapitulate  the  relevant  facts,  which  have  a  decisive 

bearing. 

12)    The petitioner, at the first instance, took his wife to General 

Hospital,  Sector-6,  Panchkula,  where,  she  was  diagnosed  with  an  Inter-

trochanteric (left Femure), fracture. However, due to unavailability of the 

necessary infrastructure to undertake the required surgery, she was referred 

to a higher centre. Thereafter, as pleaded by the petitioner, she was rushed 

CWP-17242-2021 (O&M)  -7-

to PGIMER, Chandigarh, but was not attended to, for quite a long time, as 

it  was  functioning  with  restrictions  due  to  the  Covid-19.    It  needs  no 

corroboration that on the fateful day, i.e. 22.08.2022, the entire nation was 

engulfed in the clutches of an unprecedented situation created by the deadly 

corona virus. As a result, a nationwide lockdown was imposed, confining 

the  citizens  to  their  homes,  with  a  restriction  to move  out  only  in 

exceptional circumstances. Further, everybody has witnessed the situation 

where  the  healthcare  system  was  under  tremendous  pressure,  as 

hospitals/medical  authorities  were  even  struggling to  provide  timely 

treatment to the patients requiring urgent and critical care

, particularly those, 

who

 were on the verge to succumb to the life-threatening virus and other 

fatal ailments. Therefore, the presumption that permeates record is that wife 

of the petitioner was not provided adequate care in her initial crucial hours, 

inasmuch as, she only suffered a fracture, which left the petitioner with no 

other  alternative  except  to    shift  her  to  any  hospital,  where  immediate 

surgery could be ensured. 

13)    In the wake of the position sketched out above, this Court has 

come to the conclusion that the petitioner had shifted his wife to a private 

hospital under exceptional circumstances and not by choice or for luxury. 

Hence, the issue is answered in favour of the petitioner.    

14)    Reverting  to  the  submissions  of  the  learned  counsel  for  the 

respondents, which predominantly predicate upon the Policy (supra), this 

Court is of the affirmed view that the same 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 circumstances, the petitioner was faced with. So much so, 

CWP-17242-2021 (O&M)  -8-

the  stand  set  out  by  the  respondents  is  based  only upon  technicalities, 

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

Policy is silent on such aspects, it is expected from the Courts to interpret 

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

legitimate rights. 

15)  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.

16)  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 empanelled 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.  Specialty  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 

Hospital by itself would deprive a person to claim reimbursement 

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

CWP-17242-2021 (O&M)  -9-

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.”   

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

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

CWP-17242-2021 (O&M)  -10-

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  06.05.2005issued 

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.” 

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

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

CWP-17242-2021 (O&M)  -11-

  “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.” 

19)    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 

Ganga Ram Hospital in the list of approved hospitals and that 

CWP-17242-2021 (O&M)  -12-

the said 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.” 

20)    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 

CWP-17242-2021 (O&M)  -13-

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.” 

21)    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 

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 ailment. 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  the  approved  hospital  is  a  point 

well taken. In this case, the doctor, who had given treatment 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 

CWP-17242-2021 (O&M)  -14-

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 

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.” 

22)    Further, even this Court too had the occasion to examine the 

issue akin to the one involved in the instant case, in CWP-26319-2016 

(Parminder Singh Vs. State of Punjab and another). Accordingly, while 

referring to the catena of judgments rendered on the subject issue, this 

Court allowed the entire claim of medical reimbursement of the petitioner 

therein. The relevant observations, in this regard, read as thus:- 

  “On the anvil of the abovesaid legal position, this Court is 

satisfied to observe 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 

CWP-17242-2021 (O&M)  -15-

indefinite period for a cadaver donor in theempanelled 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 much time, to save 

the patient from the clutches of the life threatening disease.” 

23)    In conspectus of the position sketched out above, this Court 

has no hesitation to draw a conclusion that the impugned action of the 

respondent  authorities,  in  denying  the  entire  medical  claim,  is 

preposterous.  Resultantly,  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      

13.05.2026 

Ak Sharma 

Whether speaking/reasoned  Yes 

Whether reportable  Yes/No