Punjab-Haryana High Court
Jagtar Singh vs P.R.T.C. & Anr on 9 January, 2017
Author: Kuldip Singh
Bench: Kuldip Singh
228
IN THE HIGH COURT OF PUNJAB AND HARYANA AT
CHANDIGARH
CWP No. 10212 of 2015
Date of Decision: 09.012017
Jagtar Singh ... Petitioner
VS.
Pepsu Road Transport Corporation and another ..Respondents
CORAM: HON'BLE MR. JUSTICE KULDIP SINGH
Present: Mr. Vikas Chatrath, Advocate,
for the petitioner.
Mr. Karan Singla, Advocate,
for the respondents.
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KULDIP SINGH, J. (Oral)
The petitioner has preferred the present writ petition under Article 226/227 of the Constitution of India for issuance of a writ in the nature of Mandamus directing the respondents to consider and release the medical reimbursement in terms of the instructions issued by the Punjab Government.
Learned counsel for the respondents undertakes that the payment will be released to the petitioner as the present matter is covered by the judgment of this Court passed in CWP No. 24495 of 2013 titled as "Labh Singh Vs. Pepsu Road Transport Corporation, Patiala and others"
decided on 05.04.2016.
As such the payment of the medical reimbursement to the petitioner be released within two months from the date of receipt of certified copy of this order.
In view of the above the present writ petition stands allowed.
January 9, 2017 [ KULDIP SINGH]
Suresh Kumar JUDGE
Whether speaking / reasoned : Yes / No
Whether Reportable : Yes / No
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