K.S. SIDHU Vs. UNION OF INDIA

JUDGEMENT

(1.) The present writ petition under Article 226 of the Constitution of India, is filed by a retired High Court Judge. The petitioner before this court retired from the Rajasthan High Court way back in March, 1985. He seeks, by way of the present petition, reimbursement of medical expenses incurred on the treatment of his wife Smt. Gurdev Sidhu.

(2.) It may be recorded, at the very outset, that in the proceeding held in this court on 23.05.2012, that the petitioner has received a sum of Rs. 2,75,113/- out of the total claim of Rs. 3,73,798/-. I may only note that in paragraph 7 of the petition it is averred that out of the total sum of Rs. 3,73,798/- a sum of Rs. 15,278/- was deposited in the petitioner's account by respondent no. 3, resultantly, the total outstanding claim of the petitioner, at the time when the petitioner approached this court, was a sum of Rs.3,58,520/-.

(3.) The petitioner's claim qua his wife falls under the following three heads: <FRM>JUDGEMENT_337_ILRDLH23_2013_1.html</FRM>