SHIVA KANT JHA Vs UNION OF INDIA
Bench: HON'BLE MR. JUSTICE R.K. AGRAWAL, HON'BLE MR. JUSTICE ABHAY MANOHAR SAPRE
Judgment by: HON'BLE MR. JUSTICE R.K. AGRAWAL
Case number: W.P.(C) No.-000694-000694 / 2015
Diary number: 29019 / 2015
Advocates: PETITIONER-IN-PERSON Vs
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REPORTABLE
IN THE SUPREME COURT OF INDIA
CIVIL ORIGINAL JURISDICTION WRIT PETITION (CIVIL) NO. 694 OF 2015
Shiva Kant Jha .... Petitioner(s)
Versus
Union of India .... Respondent(s)
J U D G M E N T
R.K. Agrawal, J.
1) The jurisdiction of this Court has been invoked by the
petitioner herein by filing this writ petition against the alleged
unfair treatment meted out to several retired government
servants in their old age and their state of affairs pertaining to
reimbursement of medical claims under the Central
Government Health Scheme (CGHS).
2) Brief facts:
(a) The petitioner herein is a CGHS beneficiary (retired
pensioner) having a CGHS Card valid for whole life for medical
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treatment in Private Ward. The petitioner herein submitted
two sets of his Medical bills under the Central Government
Health Scheme (CGHS) for reimbursement on account of his
treatment done in November, 2013 in the Fortis Escorts
Hospital, New Delhi for Rs. 9,86,343/- for his cardiac ailments
involving the implant of CRT-D device and two sets of bill
amounting to Rs. 3,98,097/- for his treatment at Jaslok
Hospital, Mumbai for cerebral stroke and paralytic attack.
(b) The petitioner herein submitted the first Bill on
02.01.2014 and the second Bill (two) on 19.07.2014 to the
authority concerned. The first Bill was considered by the
Technical Standing Committee in May 2014 and the claim was
rejected without informing him of the reasons for rejection.
The case was again considered by the Standing Committee on
10.07.2014 and was rejected on the ground that CRT-D
implant was not required. Aggrieved of the above, the
petitioner herein filed a representation before the Secretary,
Ministry of Health & Family Welfare. The said representation
was again considered by the Standing Committee on
15.01.2015 and was rejected for the reason that “Prior
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approval for such device implant was not sought”. Again, in
fourth attempt, the petitioner herein approached the Director
General of the CGHS. After presenting the memorial to the
Director General of the CGHS, the government credited an
amount of Rs. 4,90,000/- in the petitioner’s Bank Account,
however, he was never heard on any point nor any speaking
order was ever communicated to him.
(c) In the second set of Bills of the Jaslok Hospital, the
petitioner’s claim was curtailed to the tune of Rs. 94,885/-,
being just one-fourth of the claim and no opportunity of being
heard was granted to the petitioner. Thus, the petitioner
herein was denied an amount of Rs. 4,96,343/- from the first
claim and Rs. 3,03,212/- from the second set of claim. In
other way, out of the total bills amounting to Rs. 13,84,440/-,
the petitioner herein was paid Rs. 5,84,885/-, meaning
thereby, the petitioner herein was denied Rs. 7,99,555/-. To
both the hospitals, the petitioner had to pay out of his
personal resources. However, this Court, vide order dated
01.02.2016, directed the respondent-State to pay a sum of Rs.
3,00,000/- to the petitioner as an interim relief.
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(d) Aggrieved by the decision of the CGHS in not allowing the
medical bills in full, the petitioner herein has filed this writ
petition under Article 32 of the Constitution of India claiming
that he being in late 70s of his age, needs money to meet the
needs for his survival.
3) Heard the petitioner-in person and Ms. Binu Tamta,
learned counsel for the respondent-State.
Rival contentions:
4) The petitioner in person contended before this Court that
over several years, several retired government servants, in
their old age, have suffered and even died due to unfair
treatment meted out to them by the CGHS and its controlling
Ministry, the Ministry of Health and Family Welfare, in
discharge of their duties. The petitioner contended that the
impugned CAG’s Report with regard to “Reimbursement of
Medical Claims to the Pensioners under CGHS” have also
expressed the indifference against the pensioners. He further
contended that every 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.
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The petitioner in-person finally contended that this Court may
exercise its jurisdiction under Articles 32 and 142 of the
Constitution so that the fundamental rights of the petitioner
under Articles 14 and 21 are protected and promoted by
reimbursing his medical expenditure already incurred by him
under genuine emergency and also to frame some guidelines
for effective implementation of the claims of the pensioners
under the CGHS.
5) Per contra, learned counsel for the respondent while
refuting the claim of the petitioner submitted that the case of
the petitioner has been dealt with in accordance with the
Circulars and Office Memorandums issued by the Ministry of
Health & Family Welfare from time to time. Learned counsel
further submitted that the petitioner cannot be given any
special treatment beyond the terms of the circulars which
would amount to violation thereof and would lead to
arbitrariness and discrimination qua a large number of such
like beneficiaries.
6) Learned counsel for the respondent further contended
that the government has empanelled several hospitals under
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the CGHS and the petitioner did not approach the empanelled
hospital during medical emergency and he was charged by the
hospital as per their own rates 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. Further, the CGHS
has a complete set of rules and guidelines to be followed in
each case and if the petitioner is compensated beyond the
policy, it would have large scale ramifications. Learned
counsel for the respondent-State finally submitted that the
petition is devoid of merits and is liable to be dismissed.
Discussion:-
7) Union of India-the respondent herein, while complying
with the order passed by this Court dated 11.04.2016 filed an
affidavit describing the in-house procedure to be followed in
dealing with the claims under CGHS, the remedy/appeal
available in dealing with the claims and also the nature of
claims pending in respect of card holders. The detailed
procedure which is followed for the purpose of medical
reimbursement claims of CGHS beneficiaries have been set out
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in Circular dated 14.11.2011 and further supplemented by the
instructions dated 11.12.2012. The steps provided in the said
procedure are given hereinbelow:-
Procedure for Medical Reimbursement Claim (MRC) in Central Government Health Scheme (CGHS)
(a) The patient or beneficiary has to approach the in-charge of the wellness centre where he/she is registered. (b) That after getting all the documents required for MRC from the beneficiary, CMO in-charge submits the same online to CMO (R&H) of the respective Zonal Office and also send one hard copy through official dak to the respective Zonal Office CMO (R&H) who process the MRC as per CGHS rates. (c) The CMO (R&H) processes the MRC as per CGHS Rates. If CGHS rates are not available, reimbursement is considered at AIIMS rates. And if AIIMS rates are also not available, the reimbursement is made as per actual rates. (d) The CMO (R&H) gets the approval of Additional Director (AD) of the respective Zonal Office for the MRC. Then approved amount of MRC is sent as bill to the Pay & Accounts Office (PAO) CGHS Rajinder Nagar. (e) Pay & Accounts Office credits the approved amount of MRC in the account of beneficiary through Electronic Clearing System (ECS).
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The procedure of appeal/remedy in CGHS regarding MRC is
given hereunder:-
(a) If the beneficiary is not satisfied with the claim, he can request in writing to the Competent Authority in CGHS. The request is then forwarded to the higher authority by the respective Zonal Office for consideration. (b) If the higher authority considers it necessary to have the opinion of the specialist of concerned speciality, a Special Technical Committee (STC) meeting is held. (c) On the basis of the recommendation of the Special Technical Committee, the approval of the competent authority is taken and the approved amount is paid to the beneficiary by PAO.
8) Union of India, by filing an affidavit before this Court,
submitted that most of the claims are reimbursed only
through the CGHS sources as per the package rates of CGHS.
However, there are few such cases received occasionally where
reimbursement is done from two sources i.e. from CGHS and
from the insurance companies. Such claims are first
processed by insurance companies and then by the CGHS.
The claim of CGHS is reimbursed as per the Office
Memorandum dated 19.02.2009. It is further submitted that
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no such cases involving reimbursement from two sources is
pending in CGHS.
9) Further, the writ petitioner was admitted in emergency
condition with complaint of breathlessness on 11.11.2013 in
Fortis Escorts Health Institute, which was a non-empanelled
hospital at the relevant time. He underwent angiography on
12.11.2013 which revealed diffused disease in left anterior
descending coronary artery 50-60%. He had been implanted
the CRT-D device (Combo) as part of cardiac resynchronization
therapy (CRT) on 12.11.2013. The hospital charged an
amount of Rs. 11,56,293/- for the said treatment, out of
which, an amount of Rs. 10,70,000/- was for the cost of the
unlisted cardiac implant (CRT-D) and an amount of Rs.
3,19,950/- was paid by the Insurance company directly to the
hospital.
10) A Special Technical Committee meeting was held on
29.04.2014 to consider the case of the petitioner. However, on
examining the same, the Committee did not find any
justification for the implant of CRT-D device of the petitioner.
On a further request by the petitioner, the Special Technical
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Committee again did not find any justification for the implant
of CRT-D device on 10.07.2014. On a request for
reconsideration by the petitioner, on 15.01.2015, the case of
the petitioner was again reconsidered by the Special Technical
Committee which denied the claim of CRT-D.
11) The total expenditure incurred by the petitioner towards
his medical treatment at Fortis Escorts Heart Hospital, Delhi
was Rs. 9,86,343/- and at Jaslok Hospital, Mumbai was Rs.
3,98,097/-, hence, the total amount claimed by the petitioner
was Rs. 13,84,440/-. Though the Special Technical
Committee did not find the implant justified, the competent
authority, keeping in view the emergency nature of the case of
the petitioner, approved the reimbursement of implant as per
AIIMs rate. Therefore, out of the total amount i.e., Rs.
13,84,440/-, an amount of Rs. 4,90,000/- was paid to the
petitioner on the direction of the authority and Rs. 94,885/-
for the treatment at Jaslok Hospital. As per this Court’s
direction dated 01.02.2016, a sum of Rs. 3,00,000/- has also
been paid by the respondent. Hence, a sum of Rs. 4,99,555/-
is the claim of the petitioner in the present writ petition.
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12) With a view to provide the medical facility to the
retired/serving CGHS beneficiaries, the government has
empanelled a large number of hospitals on CGHS panel,
however, the rates charged for such facility shall be only at the
CGHS rates and, hence, the same are paid as per the
procedure. Though the respondent-State has pleaded that the
CGHS has to deal with large number of such retired
beneficiaries and if the petitioner is compensated beyond the
policy, it would have large scale ramification as none would
follow the procedure to approach the empanelled hospitals and
would rather choose private hospital as per their own free will.
It cannot be ignored that such private hospitals raise
exorbitant bills subjecting the patient to various tests,
procedures and treatment which may not be necessary at all
times.
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
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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
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
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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
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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.
15) In the present view of the matter, we are of the
considered opinion that the CGHS is responsible for taking
care of healthcare needs and well being of the central
government employees and pensioners. In the facts and
circumstances of the case, we are of opinion that the
treatment of the petitioner in non-empanelled hospital was
genuine because there was no option left with him at the
relevant time. We, therefore, direct the respondent-State to
pay the balance amount of Rs. 4,99,555/- to the writ
petitioner. We also make it clear that the said decision is
confined to this case only.
16) Further, with regard to the slow and tardy pace of
disposal of MRC by the CGHS in case of pensioner
beneficiaries and the unnecessary harassment meted out to
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pensioners who are senior citizens, affecting them mentally,
physically and financially, we are of the opinion that all such
claims shall be attended by a Secretary level High Powered
Committee in the concerned Ministry which shall meet every
month for quick disposal of such cases. We, hereby, direct
the concerned Ministry to device a Committee for grievance
redressal of the retired pensioners consisting of Special
Directorate General, Directorate General, 2 (two) Additional
Directors and 1 (one) Specialist in the field which shall ensure
timely and hassle free disposal of the claims within a period of
7 (seven) days. We further direct the concerned Ministry to
take steps to form the Committee as expeditiously as possible.
Further, the above exercise would be futile if the delay
occasioned at the very initial stage, i.e., after submitting the
relevant claim papers to the CMO-I/C, therefore, we are of the
opinion that there shall be a timeframe for finalization and
disbursement of the claim amounts of pensioners. In this
view, we are of the opinion that after submitting the relevant
papers for claim by a pensioner, the same shall be reimbursed
within a period of 1 (one) month.
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17) In view of the foregoing discussion, we dispose of the
petition filed by the writ petitioner with the above terms.
...…………………………………J. (R.K. AGRAWAL)
…………….………………………J. (ASHOK BHUSHAN)
NEW DELHI; APRIL 13, 2018.