B RAMALNGAM Vs. DIRECTOR OF ELEMENTARY EDUCATION

JUDGEMENT

(1.) BY consent of the learned counsel for the parties, this Writ Petition itself is taken up for final disposal.

(2.) THE prayer in the Writ Petition is for a mandamus directing the respondents to immediately release the petitioner's wife's medical expenses to the petitioner as per their sanctioning orders dated 31. 3. 2001 and 24. 5. 2001.

(3.) THE brief facts leading to the facts of this case are set out hereunder: