JUGALI BALDEVJI VAGHELA Vs. STATE OF GUJARAT

JUDGEMENT

(1.) In the present writ petition, the petitioner has prayed for the following relief:-

(2.) The petitioner is challenging the action of the respondent no.2 i.e. the Director General of Police in refusing to reimburse the medical expenditure of the petitioner for the reason that the petitioner has not undergone the treatment in the certified or empanelled hospital. Thus, it is the case of the respondent authorities that the petitioner is not entitled for medical reimbursement since he has not taken or undergone treatment from the empanelled hospital.

(3.) The respondent authorities are not disputing that the petitioner has in fact undergone the medical treatment in two hospitals i.e. Sai Shraddha Hospital at Nadiad and the Zydus Hospital at Anand.