BABU LAL Vs. STATE OF RAJASTHAN AND ORS.

JUDGEMENT

(1.) LEARNED counsel for respondents submits that a direction for reimbursement of medical bill was issued in favour of the petitioner. However, it could not be given effect in the absence of original bill. The petitioner may accordingly be directed to submit the bills afresh so that it may be reimbursed at the rate prescribed for similar treatment in government hospital. In view of the statement of learned counsel for respondents, this writ petition disposed of with the following directions - -

(2.) ON submission of bills, the amount already sanctioned vide order dt. 30.7.2008 may be reimbursed in favour of the petitioner within a period of one month on the receipt of original bills.