Delhi High Court - Orders
Anju Koshal vs Dvb Employee Terminal Benefit Fund ... on 27 August, 2020
Author: Jyoti Singh
Bench: Jyoti Singh
$~A-2
* IN THE HIGH COURT OF DELHI AT NEW DELHI
+ W.P. (C) 5695/2020
ANJU KOSHAL ..... Petitioner
Through Mr. Ankit Singh, Advocate.
versus
DVB EMPLOYEE TERMINAL BENEFIT FUND 2002, THROUGH
THE MANAGER & ANR. ..... Respondents
Through Mr. Sumeet Pushkarna, Standing
Counsel with Mr. Devanshu Lahiry,
Advocates for R-1.
CORAM:
HON'BLE MS. JUSTICE JYOTI SINGH
ORDER
% 27.08.2020 Hearing has been conducted through Video Conferencing. CM No. 20582/2020 (Exemption) Allowed, subject to all just exceptions. Application is disposed of.
W.P. (C) 5695/2020 Present Petition has been filed by the daughter of Shri Jagmohan Koshal, a former employee of the Delhi Vidyut Board (DVB) who after retirement was in receipt of his pensionary benefits. Shri Koshal passed away on 25.02.2005. Thereafter, his widow Smt. Hardesh Koshal, mother of the Petitioner herein, started receiving family pension as per Rules and Regulations, with effect from 01.03.2005.
By way of the present petition, Petitioner seeks re-imbursement of Rs.95,107/- on account of the medical expenses incurred by the Petitioner for the hip bone implant of Smt. Hardesh Koshal, who unfortunately expired on 12.02.2018.
Issue notice.
Mr. Sumeet Pushkarna learned counsel accepts notice on behalf of Respondent No. 1 and seeks a period of four weeks to file reply. Reply be filed within a period of four weeks from today. Rejoinder, if any, be filed before the next date of hearing.
Issue notice to Respondent No. 2 returnable on 04.11.2020. Petitioner is at liberty to serve Respondent No. 2 via electronic mode.
List on 04.11.2020.
JYOTI SINGH, J AUGUST 27, 2020/yo