Prakash Tatia, J. - (1.) HEARD learned Counsel for the parties.
(2.) THIS is unfortunate case that the petitioner's son Sandeep Garg suffered kidney disease and was subjected to kidney transplantation. He got his kidney transplanted from the Institution of Kidney Diseases and Research Center, Civil Campus, Ahmedabad and he incurred total expenditure of Rs. 4,81,558/ -. The petitioner has been given reimbursement of Rs. 50,000/ - only by order dt. 30.04.2005, copy of which has been placed on record as Annex.7. It is stated by the petitioner, a Government employee, that when the petitioner along with his family members were at Ahmedabad to attend some social function, his son suffered some serious illness and the petitioner's son was immediately taken to the hospital for treatment and ultimately, it was found that the petitioner's son is suffering from serious kidney disease. The petitioner was advised to give dialysis to his son for which the petitioner immediately went to hospital at Ahmedabad for further specialised treatment. The petitioner's son was admitted in the aforesaid institute and it was found that the petitioner's son is suffering from End Stage Rental Disease and because of that transplantation of kidney was necessary.
(3.) THE other most unfortunate circumstance is that the petitioner's another son died because of the same reason of kidney disease in the year, 1995.;