Allahabad High Court
H. C. I.T.I. Mohd. Shajauddin vs State Of U.P. And Others on 11 August, 2010
Author: Dilip Gupta
Bench: Dilip Gupta
Court No. - 39 Case :- WRIT - A No. - 46316 of 2010 Petitioner :- H. C. I.T.I. Mohd. Shajauddin Respondent :- State Of U.P. And Others Petitioner Counsel :- Krishna Ji Khare Respondent Counsel :- C. S. C. Hon'ble Dilip Gupta,J.
The sole relief pressed for by learned counsel for the petitioner at the time of hearing of the petition is that the competent authority may take a decision with regard to the reimbursement of medical bills.
Learned counsel for the petitioner has submitted that the department had sent the letter dated 10.6.2009 to the Government but till date no decision has been taken.
Learned Standing Counsel appearing for the respondents states that the matter shall be examined and appropriate order shall be passed expeditiously.
In view of the aforesaid, this petition is disposed of with a direction to the competent authority to examine the matter and take an appropriate decision expeditiously, preferably within a period of two months from the date a certified copy of this order is filed by the petitioner.
It is made clear that the Court has not adjudicated upon the merits of the case which shall be examined by the competent authority, in accordance with law.
Order Date :- 11.8.2010 Kpy