Rajasthan High Court - Jaipur
Abdul Hakim Qureshi vs State Of Rajasthan & Ors on 8 December, 2015
Author: M.N. Bhandari
Bench: M.N. Bhandari
IN THE HIGH COURT OF JUDICATURE FOR RAJASTHAN AT JAIPUR BENCH JAIPUR S.B. Civil Writ Petition No.18104/2015 Abdul Hakim Qureshi Versus State of Rajasthan & Ors. DATE OF ORDER : 08/12/2015 HON'BLE MR. JUSTICE M.N. BHANDARI Mr. Sunil Kumar Singodiya, for petitioner
It is stated that Coordinate Bench of this court has disposed of similar writ petition bearing No.12120/2015, Geega Ram Saini Vs. State & Ors., on 2nd September, 2015 with certain directions. The prayer is accordingly made to dispose of this petition by the same order. The difference is only of the amount otherwise issue is same, thus respondents may consider the order of the Coordinate Bench by applying it on the petitioner with substitution of the amount. In place of amount of Rs.1,48,536/-, it be substituted by the amount of Rs.2,70,120/-. The prayer aforesaid is accepted. The following order was passed by the Coordinate Bench and is ordered to be applied with substitution of the amount, as given above:
Considering the fact that this matter is of a retired person, instead of directly entertaining the writ petition, petitioner is required to make a representation to the respondents along with copy of aforesaid judgments passed by this court. The respondents are directed to consider reimbursement of the medical bills of the petitioner at the prescribed rates together with interest @9% per annum, or otherwise give reasons for not making such payment. Appropriate speaking order on the representation of the petitioner shall be passed within six weeks from the date of submitting such representation along with copy of this order.
The writ petition is disposed of. Stay application also stands disposed of.
With the aforesaid, writ petition is disposed of in terms of judgment in the case of Geega Ram Saini (supra).
[M.N.BHANDARI], J.
FRBOHRA Certificate:
All corrections made in the judgment/order have been incorporated in the judgment/order being emailed.
FATEH RAJ BOHRA, Sr. P.A