Ashok Parihar, J. - (1.) Petitioner has been contributing towards the medical welfare scheme throughout his service tenure. He stood retired on 31.1.2001. After retirement, he is settled in his village. Since there have been no proper medical facilities in the nearby area, he opted for getting the medical relief to the tune of Rs. 100/- per month.
(2.) As the fate would have it, the petitioner had to undergo heart surgery in the SMS Hospital, Jaipur in June, 2004. Petitioner has been denied reimbursement of the bills only on the basis of his option already given for Rs. 100/- per month.
(3.) Serious observations have already been made by this court on the aim, objects and practicability of the scheme itself in case of Uma Shankar Srivastava v. State of Rajasthan & ors., SB Civil Writ Petition No. 5083/2003, D/d. 6.1.2006 : [2006(3) SLR 325 (Raj.)].;