- (1.) The matter has come up on an application seeking early listing of the writ petition. However, with the consent of learned counsel for both the parties, the matter is heard finally. It is a case where petitioner was denied reimbursement of medical bills on account of non-renewable of medical diary.
(2.) Learned counsel for petitioner submits that issue aforesaid has already been considered by this Court in the case of Sita Ram vs. State of Rajasthan & Ors., 2007 6 WLC(Raj) 309 and also in the case of Bishan Lal Gupta vs. State of Rajasthan & Ors.,2006 WLC(Raj) 268. Therein, it was held that merely nonrenewable of medical diary cannot be ground for denial of reimbursement of bills produced by the petitioner. It was held to be a hyper technical ground for denial of benefit.
(3.) Learned counsel for respondent/s submits that when rules provides renewal of diary then petitioner was under on obligation to get it renewed after issuance of PPO and GPO. Accordingly, he is not entitled for benefit as claimed in the writ petition.;