STATE OF RAJASTHAN Vs. SUMER SINGH

JUDGEMENT

(1.) This appeal is preferred to challenge correctness of judgment dated 13.1.2017 passed by learned Single Bench in S.B. Civil Writ Petition No. 7675/2014. By the judgment impugned while accepting the petition for writ preferred by a retired government servant, directed the appellant-respondent to reimburse the complete amount of medical expenditure incurred by the petitioner for his treatment at a Government Hospital as defined under Rule 3(6) of the Rajasthan Civil Services (Medical Attendance) Rules, 2008.

(2.) The case of the appellant is that as per Rule 4 of the Rules of 2008, the respondent-petitioner is entitled to have reimbursement of medical expenditure only to the extent that is approved by the Advisory Committee.

(3.) We do not find any merit in the argument advanced.