MAIMUNA BEGUM Vs. STATE OF U.P.

JUDGEMENT

(1.) Heard learned counsel for the parties and perused the records.

(2.) The petitioner by means of the present writ petition under Article 226 of the Constitution of India has prayed for reconsideration of the reimbursement of medical bills that have been earlier forwarded to the Committee, but the same was returned only on the ground of delayed submission.

(3.) It is submitted by learned counsel for the petitioner that the petitioner being a widow, the authority ought to have taken a pragmatic view of the matter inasmuch as husband of the petitioner having died during treatment, the widow was badly shocked and could recover after sometime only.