Punjab-Haryana High Court
Mohinder Kumar Sdc vs State Of Haryana & Ors on 13 December, 2018
Author: Harsimran Singh Sethi
Bench: Harsimran Singh Sethi
CWP-31354-2018 -1-
IN THE HIGH COURT OF PUNJAB AND HARYANA AT
CHANDIGARH
CWP-31354-2018
Date of decision: - 13.12.2018
Mohinder Kumar SDC
....Petitioner
Versus
State of Haryana and others
.....Respondents
CORAM : HON'BLE MR. JUSTICE HARSIMRAN SINGH SETHI
Present:- Mr. Sandeep Kumar Goyat, Advocate
for the petitioner.
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HARSIMRAN SINGH SETHI, J. (ORAL)
In the present case, the petitioner is claiming the reimbursement of medical bills in respect of treatment of his kidney transplantation.
Counsel for the petitioner states that the petitioner is entitled for the reimbursement of the medical bills, which is not being done by the respondents, without any justification.
Counsel for the petitioner further states that for the relief which has been sought in the present writ petition, the petitioner has submitted a representation dated 23.05.2018 (Annexure P-4), which is still pending consideration with the respondents and the petitioner will be 1 of 2 ::: Downloaded on - 19-01-2019 23:29:09 ::: CWP-31354-2018 -2- satisfied, at this stage, in case a time bound direction is given to the respondents to decide the said representation.
In view of the request made, without expressing any opinion on the merits of the case and the claim being made by the petitioner, the respondents are directed to decide the representation dated 23.05.2018 (Annexure P-4) by passing a speaking order within a period of three months from the date of receipt of a certified copy of this order. In case after the decision, it is found that the petitioner is entitled for any monetary benefit, the same shall also be released to him within a period of next three months.
Present writ petition stands disposed of.
( HARSIMRAN SINGH SETHI )
December 13, 2018 JUDGE
naresh.k
Whether reasoned/speaking? Yes
Whether reportable? No
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