DEVENDRA DEV PANDEY Vs. STATE OF U.P.

JUDGEMENT

(1.) Heard Sri Gaurav Singh, learned counsel for the petitioner and learned Standing Counsel for the respondents.

(2.) A senior citizen and ex employee of State Government can be harassed in multifold ways in the hands of his ex employer in the matter of grant of admissible benefit i.e. reimbursement of medical treatment expenses incurred by such employee to the extent that expenses incurred almost more than 15 years back are yet to be reimbursed constitute the core issue in the case in hand. On the one hand, welfare State has promulgated schemes after schemes for larger benefit of its citizen, in particular, its employees including ex employees, but on the other hand, agents of State can make a mockery of such claims is amply highlighted by the facts of this case.

(3.) Before going further, it would be worthy to notice brief facts giving rise to the present dispute.