BIPINCHANDRA M BHAVSAR Vs. STATE OF GUJARAT

JUDGEMENT

(1.) Heard Mr.Atit Thakore, learned advocate for the petitioner and Mr.Kurven Desai, learned Assistant Government Pleader for the respondents-State.

(2.) Rule returnable forthwith. Mr.Kurven Desai, learned AGP, waives service of rule on behalf of the respondents.

(3.) In this petition under Article 226 of the Constitution of India, the petitioner has prayed for reimbursement of medical expenses undertaken for replacement of knee of the petitioner. By the impugned communication dtd. 14/8/2018, the respondent has refused reimbursement on the ground that it does not fall within the Medical Reimbursement Rules, 2015.