MADAN JASPAL Vs. STATE OF HARYANA

JUDGEMENT

(1.) Petitioner Madan Jaspal through this writ petition is seeking directions of this Court in the nature of mandamus directing the respondents to reimburse the expenses of Hemo-dialysis being undertaken by him twice in a week on the advice of respondent No. 4. He has further prayed for the issuance of a writ in the nature of certiorari for quashing the order dated 15.11.1999 vide which his reimbursement bills were refused.

(2.) The facts of the case can be described in the following manner :-

(3.) Notice of the writ petition was given to the respondents, who contested the claim of the petitioner.