LAWS(DLH)-2013-3-300

GURJIT SINGH Vs. REGISTRAR (GENERAL) AND ORS.

Decided On March 14, 2013
GURJIT SINGH Appellant
V/S
Registrar (General) And Ors. Respondents

JUDGEMENT

(1.) THE petitioner, before this court, is the son of late Justice Jagjit Singh who presided as a judge of this court between 04.01.1967 and 13.08.1975. On 13.03.1990, Justice Jagjit Singh passed away. He was survived by his wife and three children.

(2.) IT appears that the wife of late Justice Jagjit Singh fell ill in December, 2005. Consequently, on 07.01.2006, Smt. Bhupinder Kaur was admitted to Inscol Health Centre, situate in Sector -34, Chandigarh. Smt. Bhupinder Kaur, succumbed to her illness, on 27.01.2006.

(3.) SINCE , there was no movement in the matter, on 01.07.2008, the petitioner approached the then Chief Justice of this court, for redress. In view of the fact that no reimbursement was forthcoming, the petitioner filed the instant writ petition under Article 226 of the Constitution of India.