- (1.) No one appeared for the respondent to oppose these proceedings today. By an earlier dated 1/12/1997 this s. L. P. along with other matters was to be listed for final disposal. That is how it was placed for final disposal today.
(2.) Leave granted. The appeal is taken up for final disposal forthwith.
(3.) The question involved in this appeal is squarely covered in favour of the appellant state by three Judge Bench decision of this court in State of Punjab v. Ram Lubhaya bagga, By the said judgment this Court had upheld the constitutional validity of the new policy of reimbursement, dated 13/3/1995 in connection with medical expenses incurred by the State Government servants when they have to take treatment outside chandigarh.;