DIRECTOR GENERAL OF POLICE, CHENNAI Vs. P RAMU

JUDGEMENT

(1.) Heard both sides.

(2.) The Appellants have preferred the instant intra-Court Writ Appeal as against the order dated 27.02.2017 passed by the Learned Single Judge in W.P.(MD)No.3967 of 2016.

(3.) Earlier, the Learned Single Judge, while passing the impugned order dated 27.02.2017 in W.P.(MD)No.3967 of 2016, had disposed of the Writ Petition, directing the Respondents therein (Appellants herein), more particularly, the third Respondent therein (third Appellant herein) to sanction the medical expenses incurred by the Respondent/Writ Petitioner/Pensioner, as per the eligibility criteria in terms of amount under the Scheme along with interest at 9% per annum without standing on technicalities and release the eligible amount to him, within a period of two months from the date of receipt of copy of the order.