KHOKHAR MUSTAFAMIYA MIRUMIYA Vs. AHMEDABAD MUNICIPAL SCHOOL BOARD

JUDGEMENT

(1.) RULE. Mr. Mehta for Mr. Nanavati and Nanavati, waives notice of Rule for the respondents.

(2.) WITH the consent of the learned advocates appearing for both the sides, the matter is finally heard today.

(3.) THE only question which arises for consideration is as to whether the petitioner is entitled to the reimbursement of the medical expenses based on the decision of this Court dated 03. 03. 2005 in Special Civil Application No. 8148/04?