Rameshwar Nath Devra vs State And Ors
2022 Latest Caselaw 2784 Raj

HIGH COURT OF JUDICATURE FOR RAJASTHAN AT JODHPUR S.B. Civil Writ Petition No. 13691/2016

Rameshwar Nath Devra S/o Shri Amrit Nath, aged about 64 years, R/o Outside Chandpole Gate, Ramdevji Ki Gali, Gore, Jodhpur

----Petitioner Versus

1. The State Of Rajasthan Through Its Secretary, Finance Department, Government Of Rajasthan, Jaipur, Rajasthan

2. The Member Secretary-Cum-Director, Pension And Pensioners Welfare Department Rajasthan, Jaipur, Rajasthan

3. The Joint Secretary, Rajasthan State Pensioners Medical Concession Scheme, Directorate Pension And Pensioners Welfare Department Rajasthan, Jaipur, Rajasthan

4. The District Treasury Officer (Rural), Jodhpur, Rajasthan

----Respondents

For Petitioner(s) : Mr. Priyansh Arora for Mr. Kuldeep Mathur.

For Respondent(s) : Mr. Abhimanyu Singh for Mr. Sandeep Shah, AAG.

HON'BLE MS. JUSTICE REKHA BORANA

Order

18/02/2022

Learned counsel for the petitioner submits that the present

controversy is covered by the judgment of this Court in S.B. Civil

Writ Petition No. 7469/2016 ; Rama Prasad Sharma v.

State of Rajasthan & Ors. decided on 21.01.2022.

Learned counsel for the respondents does not refute the

above submission.

In view of the submissions made, the present writ petition is

allowed and the respondents are directed to forthwith reimburse

(2 of 2) [CW-13691/2016]

the amount of medical bills submitted by the petitioner for the

treatment of his ailment along with cost of medicines to the

petitioner in accordance with the Rajasthan Sate Pensioners

Scheme. It is made clear that the petitioner would be entitled for

the medical reimbursement equal to the rates that may be

applicable for similar treatment in the recognized government

hospitals.

The reimbursement shall be made within a period of four

weeks from the date of receipt of the copy of this order. The said

amount would carry interest @ 6% per annum w.e.f. the date on

which the bill was presented to the date of actual payment. If the

payment is delayed beyond the period of four weeks the amount

shall carry interest @ 12% per annum.

(REKHA BORANA),J 11-Sachin/-

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