Punjab-Haryana High Court
D.V. Nagpal vs The State Of Haryana And Others on 17 February, 2012
Author: Augustine George Masih
Bench: Augustine George Masih
CWP No. 14932 of 2010 -1-
IN THE HIGH COURT OF PUNJAB AND HARYANA AT
CHANDIGARH.
CWP No. 14932 of 2010
Date of Decision : February 17, 2012
D.V. Nagpal, Retired Junior Engineer
.... PETITIONER
Vs.
The State of Haryana and others
..... RESPONDENTS
CORAM : HON'BLE MR. JUSTICE AUGUSTINE GEORGE MASIH
***
Present : Mr. Sandeep Jasuja, Advocate,
for the petitioner.
Mr. Harish Rathee, Sr. DAG, Haryana.
***
AUGUSTINE GEORGE MASIH, J. (ORAL)
Petitioner has approached this Court by filing this writ petition claiming reimbursement of the medical bills for the treatment which he had taken.
Upon notice having been issued to the respondents, reply has been filed wherein, it has been stated that against the bill of `2,15,239/-, petitioner is eligible for reimbursement of `1,76,333/-. It is further stated that the said amount is being released to the petitioner. Along with affidavit, acknowledgment of the bank draft No.67519 dated 09.07.2011 amounting to `1,76,333/-, which is a receipt signed by the petitioner, has been appended as (Annexure R-1).
In the light of this fact, counsel for the respondent-State states that the present petition has been rendered infructuous.
Counsel for the petitioner states that he has not been able to contact the petitioner and therefore, he is not in a position to make a CWP No. 14932 of 2010 -2- statement as to whether the petitioner is satisfied with the claim granted to him or not. He states that liberty may be granted to the petitioner to file a representation, in case the petitioner feels that the claim granted to him has not been disbursed to him by the respondents to which he was further entitled giving the reasons for such belief. It may be considered and decided by the respondents within some specified time.
In view of the statement made by the counsel for the respondent, the present writ petition is disposed of as having rendered infructuous with liberty to the petitioner to file representation, if any amount claimed by the petitioner has not been disbursed to him by the respondents. On submission of the said representation, the same shall be considered and decided by the respondents within a period of three months of such submission.
(AUGUSTINE GEORGE MASIH)
February 17, 2012 JUDGE
Jyoti 1