M.Y. Eqbal, J. - (1.) Heard the learned Counsel for the parties.
(2.) This Letters Patent Appeal is directed against the judgment and order dated 25.6.2008 passed by a learned Single Judge in WP (S) No. 5038 of 2007 by which direction has been issued to the concerned authorities to consider the claim of the petitioner for reimbursement of his medical bills on account of expenses incurred in the treatment of his wife namely Jessy Samuel.
(3.) The respondent writ petitioner preferred writ petition being WP (S) No. 5038 of 2007 before the High Court seeking a writ of certiorari for quashing the impugned letter of the Law Secretary dated 21.5.2007 by which he had rejected the claim for reimbursement of medical expenses incurred by the respondent for treatment of his wife at Raj Nursing Hospital which is not in the approved list of hospital for medical reimbursement.;