Punjab-Haryana High Court
Om Parkash Aneja & Ors vs Secretary To Govt. Of Punjab & Ors on 27 March, 2015
Author: Jitendra Chauhan
Bench: Jitendra Chauhan
IN THE HIGH COURT OF PUNJAB AND HARYANA AT
CHANDIGARH
CWP No. 5709 of 2015 (O&M)
Date of decision: 27.03.2015
Om Parkash Aneja and others
...Petitioners
Versus
Secretary to Govt. of Punjab and others
...Respondents
CORAM: HON'BLE MR.JUSTICE JITENDRA CHAUHAN
Present: Mr. Yashpal Sharma, Advocate for the petitioners.
****
Jitendra Chauhan, J. (Oral)
By way of the instant writ petition, under Articles 226/227 of the Constitution of India, the petitioners seek directions to the respondents for reimbursement of medical charges and to pay interest @ 12% p.a. on account of delayed payments.
The learned counsel contends that for the redressal of their grievance, the petitioners had served legal notice dated 20.02.2015 (Annexure P-5), however, the same has not been decided so far.
Keeping in view the prayer made in the petition, without adverting to the merits of the case, the present petition is disposed of with a direction to the competent authority, which is stated to be respondent No.2, to decide the legal notice, Annexure P-5, by passing a speaking order, within a period of four months from the date of receipt of a certified copy of this order.
27.03.2015 (JITENDRA CHAUHAN)
sumit.k JUDGE
KUMAR SUMIT
2015.03.27 15:29
I attest to the accuracy and
authenticity of this document