Jaishree Thakur, J. - (1.) By way of present writ petition, the petitioner is seeking direction to be issued to the respondents to reimburse the medical expenses borne by him on account of treatment taken at Shalby Hospital, Ahmedabad.
(2.) The petitioner sought Voluntary Retirement from service while working with the respondent State as a Lecturer in Government College, Pali. He developed acute pain in both his knees and thereafter, took treatment at Mahatma Gandhi Hospital, Jodhpur. Since the petitioner did not get any relief from treatment at Jodhpur, he was advised to take treatment from an expert at Shalby Hospital, Ahmedabad. While the petitioner had gone to Ahmedabad for regular check up, he was advised for immediate replacement of knees and the petitioner underwent surgery on 12.07.2012. On his return, the petitioner submitted a claim of Rs. 2,84,782/- on account of his treatment/knee replacement at Shalby Hospital, Ahmedabad. However, the claim of the petitioner came to be rejected by an order dated 29.03.2014. Aggrieved against the said impugned order, the present writ petition has been filed.
(3.) It is contended by Mr. Sushil Solanki, learned counsel for the petitioner that the petitioner is entitled to reimbursement of medical expenses incurred by him on account of replacement of knees since Shalby Hospital, Ahmedabad is an approved hospital. The counsel for the petitioner also relies upon the circular dated 06.02.2009 regarding reimbursement of cost of medical attendants and treatment in private hospitals.;