CHAGANBHAI VASHRAMBHAI GALANI Vs. STATE OF GUJARAT

JUDGEMENT

(1.) Rule returnable forthwith. Mr. Utkarsh Sharma, learned Assistant Government Pleader waives service of notice of Rule for the respondent-State.

(2.) With the consent of the learned advocates for the respective parties, the petition is taken up for final hearing today.

(3.) The prayer of the petitioner is that the petitioner who had undergone bye-pass surgery, was entitled to full reimbursement of Rs., 1,34,138.00.