MANGANLAL MADHAVDAS PATEL Vs. MANAGING DIRECTOR

JUDGEMENT

(1.) RULE. Mr. Rawal appearing for respondents waives notice of Rule and Mr. Dabhi waives notice of Rule for respondent No. 4.

(2.) THE short facts of the case appears to be that the petitioner was earlier admitted in Kadi Civil Hospital on 13. 12. 2004 and it was detected that the Anterior Wall was with MI. Thereafter, on 18. 12. 2004, all of a sudden there was a chest pain to the petitioner and the family members and the o relatives of the petitioner got the petitioner investigated through one Dr. Yagneshbhai who has opined for reputed hospital at ahmedabad and relatives of the petitioner shifted the petitioner to Apollo Hospital at ahmedabad. On the very day, angiography was undertaken and as there was blockage in the artery, angioplasty was also undertaken and he was discharged thereafter on 20. 12. 2004. The petitioner paid the bill of Rs. 65,201/- to the Apollo hospital, Ahmedabad, and also incurred other medical expenses. The petitioner submitted the bill in all for Rs. 66,902. 56 ps. The said bill was not sanctioned. The petitioner had also preferred earlier a petition before this Court being Special civil Application No. 17667/06 and this court (Coram:h. K. Rathod, J.) vide order dated 28. 09. 2066, directed the petitioner to o make the representation. Thereafter, the petitioner did make representation. However subsequently, vide communication dated 09. 03. 2007, the request of the petitioner was not accepted for sanctioning of the bill and it is under these circumstances, the present petition.

(3.) HEARD Mr. Kapadia for the petitioner, mr. Rawal for the Corporation and Mr. Dabhi, learned AGP for State.