YADAV GANPAT BHAMARE Vs. STATE OF MAHARASHTRA

JUDGEMENT

(1.) In this petition filed under Article 226 of the Constitution of India, the petitioner has prayed for a direction to the respondents to sanction and reimburse medical expenditure bills to the tune of Rs.1,53,000/- incurred by the petitioner for undergoing Angiography on 23/12/97 and By-pass surgery operation on 31/12/97 in Poona Medical Foundations, Ruby Hall Clinic.

(2.) It is necessary to give a gist of the facts as stated in the petition. The petitioner had obtained degree in B.Sc. (Agri.) and B. Ed. He was appointed as Asstt. Teacher with effect from 12/6/72 in K. B. High School Chinchwad, Taluka Peth, District Nashik. He was transferred as Headmaster in Post Basic Ashram School (Secondary) Chinchwad, Taluka Peth by order dated 15/7/72. According to the petitioner the said school is receiving grant of the 1st respondent State of Maharashtra.

(3.) It is the case of the petitioner that he discharged his duties as Headmaster in Chinchwad school upto 1979 and thereafter he was transferred as Headmaster to Post Basic Ashram School Manur, Taluka Kalwant, District Nashik where he worked till 1987. The petitioner was thereafter transferred to Post Basic Ashram School at Pandane Taluka Dindori, District Nashik.