SARDAR PATEL EDUCATION TRUST Vs. STATE OF GUJARAT

JUDGEMENT

(1.) Rule. Learned A.G.P. Ms. Sonal Vyas waives service of rule.

(2.) The petitioners Sardar Patel Education Trust and N.S Patel Arts College, Anand have challenged in this petition the impugned circular dated 30th May, 2002, Annexure - A issued by the respondent no. 2 compelling the grant-in-aid institution to first make the payment of medical reimbursement from its own fund. The challenge is based on the ground that the impugned circular at Annexure - A is arbitrary, discriminatory and violative of Article 14 and 16 of the Constitution.

(3.) It is the case of the petitioners that Shri K.B. Patel had kidney problem in 1999. Therefore, he had to undergo the treatment for his kidney at Nadiad Kidney Institute which is a recognised institute for the purpose of medical reimbursement as per Government Resolution dated 03.08.1992. Till May, 2000 he was directly reimbursed by the State Government for his treatment, subject to certain conditions.