RAMESHWAR NATH DEVRA Vs. STATE OF RAJASTHAN

JUDGEMENT

(1.) Learned counsel for the petitioner submits that the present controversy is covered by the judgment of this Court in S.B. Civil Writ Petition No. 7469/2016 ; Rama Prasad Sharma v. State of Rajasthan & Ors. decided on 21/1/2022.

(2.) Learned counsel for the respondents does not refute the above submission.

(3.) In view of the submissions made, the present writ petition is allowed and the respondents are directed to forthwith reimburse the amount of medical bills submitted by the petitioner for the treatment of his ailment along with cost of medicines to the petitioner in accordance with the Rajasthan Sate Pensioners Scheme. It is made clear that the petitioner would be entitled for the medical reimbursement equal to the rates that may be applicable for similar treatment in the recognized government hospitals.