Gopal Krishan Vyas, J. - (1.) HEARD learned Counsel for the parties.
(2.) BY way of filing present writ petition, petitioner is claiming reimbursement of medical expenses. The said claim was rejected by the respondents vide order dated 26th July, 2005 (Annexure -2) on the ground that the case of petitioner was not referred by the competent medical authority for further treatment in the hospital out side State where petitioner got medical treatment. The claim of the petitioner was rejected vide order dated 26th July, 2005 on the ground that the hospital in which petitioner got treatment is not in the list of recognized hospital as per scheme of Govt. of Rajasthan. The petitioner is pensioner and she was allowed pension vide PPO No.851095. The petitioner along with her husband went Ahmedabad to meet their relatives (Manju who is sister of petitioner) where on 04th October, 2004 petitioner all of sudden suffered serious chest pain, therefore, she was taken to nearby hospital which is known as Sterling Hospital, Memnagar, Ahmedabad.
(3.) IN the hospital, as per advise of the doctors immediate operation of coronary angioplasty was performed to save life of petitioner in which petitioner spent sum of Rs. 1,78,352/ - and being pensioner she applied for reimbursement of medical expenses incurred for her treatment at Ahmedabad as per Rajasthan State Pensioner Welfare Medical Concession Scheme. But her claim has been rejected on illegal grounds, therefore, it is prayed that order dated 26th May, 2005 Annexure -2 whereby respondents have refused to accept claim of petitioner may kindly be set aside.;