K.N.CHANDRAN Vs. STATE OF GUJARAT

JUDGEMENT

(1.) This petition under Article 226 of the Constitution of India is filed with following prayers:-

(2.) Learned Advocate for the petitioner submitted that by the impugned communications dtd. 25/11/2011 and 4/10/2010 claim of the present petitioner with regard to medical reimbursement has been refused on the ground that the present petitioner is staying and withdrawing his pension outside the State of Gujarat. The petition is also filed against impugned resolution dtd. 12/9/1983 of respondent No.1-Finance Department, whereby it has been decided not to extend the benefits of medical reimbursement to the pensioners who are withdrawing /receiving their pension outside the State of Gujarat.

(3.) As against this, learned Advocate for respondent No.3- Gujarat Maritime Board submitted that the petitioner was working with respondent No.3 as a Welfare Officer and retired upon attaining age or superannuation on 31/5/2002.