DIRECTOR GENERAL OF POLICE Vs. S RADHAKRISHNAN

JUDGEMENT

(1.) THIS Writ Appeal is directed against the order of the learned single Judge dated 14. 3. 2005 in W. P. No. 1175 of 2004.

(2.) THE respondent herein is a Police Constable, who underwent angioplasty surgery. As he was entitled to the medical reimbursement from the Tamil Nadu Police Welfare Fund, he made a claim for a sum of rs. 1,25,000/ -. He had submitted all medical particulars with a claim of Rs. 84,154/-by his letter dated 10. 4. 2000 for reimbursement.

(3.) IN result, We do not find any reason to interfere with the order of the learned single Judge. Accordingly, the Writ Appeal is dismissed. No costs. Consequently, WAMP No. 355 of 2005 is closed. .