Punjab-Haryana High Court
Harmesh Chandar vs State Of Punjab & Others --Respondents on 29 April, 2009
Author: Permod Kohli
Bench: Permod Kohli
IN THE HIGH COURT OF PUNJAB & HARYANA AT
CHANDIGARH
CWP. No. 6410 of 2009
Date of Decision: 29.4.2009.
Harmesh Chandar --Petitioner
Versus
State of Punjab & others --Respondents
CORAM:- HON'BLE MR.JUSTICE PERMOD KOHLI.
Present:- Mr. S.K. Rattan, Advocate for the petitioner.
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PERMOD KOHLI.J (ORAL) Notice of motion.
Ms. Charu Tuli, Sr. DAG, Punjab has been asked to accept notice on behalf of respondents-State.
With the consent of learned counsel for the parties, this petition is disposed of at the motion stage itself.
The petitioner is working as Workshop Attendant with respondent no.4. He suffered from acute Necrotizing Pancreatitis with Pseudocyst with obstructive Jaundic and remained admitted in PGI Chandigarh w.e.f. 11.4.2008 to 7.6.2008. The petitioner submitted the bills for medical treatment but the amount has not been disbursed till date. Petitioner has also made a representation dated 12.2.2009 (Annexure P-2) but no decision has been taken thereon till date. The petitioner has accordingly approached this Court seeking a direction for reimbursement of the medical bills.
Learned counsel for the petitioner submits that the petitioner will be satisfied, if, respondents are directed to take decision on the CWP. No. 6410 of 2009 -2- representation of the petitioner.
In view of the above, this petition is disposed of with a direction to the respondents to take decision on the representation of the petitioner and if there is no legal impediment for reimbursement of the medical claim, the admissible amount may be released within a period of two months from the date certified copy of this order is served upon the competent authority. However, in the event the claim of the petitioner is to be rejected on any valid ground, the same shall be by a reasoned and speaking order.
(PERMOD KOHLI) JUDGE 29.4.2009 lucky