MANAK CHAND KOTHARI Vs. STATE & (2) ORS.

JUDGEMENT

(1.) Petitioner appeared in person and submits that the reply has already been filed on behalf of respondents and he is a retired personnel, his grievance may be redressed.

(2.) Instant petition has been filed with the grievance that medical expenses incurred by petitioner for treatment undertaken in Santokba Durlabhji Hospital, Jaipur are not being reimbursed by respondents, despite being member of the Rajasthan State Pensioner Medical Concession Scheme; however, declined vide order dt.16/04/2008 (Ann.4) on the premise that Santokba Durlabhji Hospital is not an approved hospital from the Government.

(3.) Petitioner while holding the post of Office Assistant in the Office of Deputy Director Education (Boys) Kekri (Ajmer) retired from service on 30/04/1994 and is a member of Raj. State Pensioner's Medical Concessional Scheme.