ISMAILBHAI ALLAHRAKHABHAI MANSURI Vs. STATE OF GUJARAT

JUDGEMENT

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

(2.) The case of the petitioner is that the amount of medical reimbursement paid to the petitioner is not as per the policy of the State and though the petitioner had incurred the expenditure of Rs.2,59,500.00, the State Government has only reimbursed an amount of Rs.1,56,000.00.

(3.) As against this, learned AGP Dhawan Jayswal has drawn attention of this Court to the policy of the State Government, wherein the medical bills signed by the Civil Surgeon and placed before the authority for reimbursement are accepted and accordingly, in the case of the petitioner also, the Government has followed the said process.