J.K. SAWHNEY Vs. PUNJAB NATIONAL BANK

JUDGEMENT

(1.) BY this petition filed under Article 226 of the Constitution of India the petitioner seeks quashing of the orders dated 28.2.2007 and 21.5.2007 passed by the respondent bank and also seeks directions to direct the respondent bank to reimburse the medical bill of Rs. 3,14,487/ - of the petitioner and also to formulate a scheme for reimbursement of medical expenses of the retired employees of the bank.

(2.) BRIEF facts of the case as set out by the petitioner relevant for deciding the present petition are that the petitioner was an employee of the respondent bank and retired on 5.2.06. He developed an acute heart problem and was admitted to Escorts Hearts Institute where he incurred an expense of Rs. 3,14,487 and requested the respondent bank for the reimbursement of the same which was declined by the Bank on the ground that there was no such scheme of reimbursement of medical expenses to the retired employees. On 2.4.07, the petitioner filed a writ petition (C.W.P 2473/07) in this Court whereby the bank was directed to consider the fresh representation of the petitioner for reimbursement of medical expenses, which representation, on 21.5.07, was rejected by the respondent bank. The petitioner on 12.6.07 again made a representation and on 18.8.07 filed Misc. Application for revival of the writ petition No. 2473/07 and the same was dismissed as withdrawn with the liberty to the petitioner to file a fresh petition. Hence ,in the aforesaid circumstances, the petitioner has preferred the present writ petition.

(3.) WHIRLPOOL Corporation v. Registrar of Trade Marks Mumbai and Ors. : (1998) SCC (8) 1.