DISTRICT PRIMARY EDUCATION OFFICER Vs. CHIMANBHAI PETHABHAI CHAMAR

JUDGEMENT

(1.) By way of this Letters Patent Appeal under Clause 15 of the Letters Patent Act, the appellant herein - original Respondent No.3 has challenged the judgment and order dated 17.10.2018 delivered by the learned Single Judge in Special Civil Application No.19152 of 2015 whereby while partly allowing the petition preferred by the original petitioner - respondent No.1 herein, the learned Single Judge directed the State authorities to consider the case of original petitioner - present Respondent No.1 as a special case eligible for medical reimburse and directed the concerned authority to reconsider Respondent No.1's claim after due verification of relevant material like bills, prescription etc. and to sanction the amount of claim which is duly submitted by bill and other satisfactory evidence and to pay the approved and sanctioned amount to the original - petitioner within a period of eight weeks from the date of receipt of certified copy of the order.

(2.) Heard learned advocate Mr.H.S.Munshaw for the appellant, learned advocate Mr.K.S.Shastri for Respondent No.1 and learned Assistant Government Pleader Ms.Megha Chitaliya for the Respondent Nos.2 and 3 - State of Gujarat and its authorities.

(3.) By consent of parties, the matter is taken up for final hearing today. Hence, Rule. Service of notice of Rule is waived by learned advocate Mr.K.S.Shastri and learned Assistant Government Pleader Ms.Megha Chitaliya on behalf of respective parties on whose behalf they are appearing.