Punjab-Haryana High Court
Rajinder Singh vs President Of Municipal Committee ... on 1 March, 2018
Author: Arun Palli
Bench: Arun Palli
IN THE HIGH COURT OF PUNJAB AND HARYANA
AT CHANDIGARH
CWP No.5024 of 2018
Date of Decision : 01.03.2018
Rajinder Singh
......Petitioner
Versus
President of Municipal Committee and others
...... Respondents
CORAM: HON'BLE MR. JUSTICE ARUN PALLI
Present: Mr. DPS Bajwa, Advocate for the petitioner.
ARUN PALLI, J. (Oral)
The petitioner prays for a direction to the respondents for reimbursement of his medical bills along with interest. He purports to have repeatedly represented to the respondents, in this regard. But to no avail. Even the representation dated 01.02.2018 (Annexure P-1), the respondents are alleged to have been served with, has failed to evoke any response.
That being so, the petition is disposed of, at this stage, only with a direction to the respondents to consider and decide the claim of the petitioner, as also representation dated 01.02.2018 (Annexure P-1), within a period of four weeks from the receipt of certified copy of this order. And pass appropriate orders in accordance with law. In the event, the claim of the petitioner is declined, the respondents-authority shall pass a comprehensive order assigning reasons in support thereof.
01.03.2018 ( ARUN PALLI )
Manoj Bhutani JUDGE
Whether speaking/reasoned Yes/No
Whether reportable Yes/No
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