JAYVADAN MAGANLAL ACHARYA Vs. BHARUCH NAGARPALIKA

JUDGEMENT

(1.) Rule. Learned advocate, Mr. Mehul Sharad Shah waives service of notice of rule for respondent.

(2.) This petition is filed under Article 226 of the Constitution of India, in which, the petitioner has prayed that the respondent authority be directed to approve and disburse the amount of medical reimbursement of the petitioner to the tune of Rs.1,30,954.00.

(3.) Heard learned advocate, Mr. Kashyap Joshi for the petitioner and learned advocate, Mr. Mehul Sharad Shah for the respondent.