PARSHURAM SHANKAR MOTIWALE Vs. REGISTRAR

JUDGEMENT

(1.) The challenge in this Petition under Article 226 of the Constitution of India is to the communication dated 14 th June 2021 issued by the Respondent No.1-Registrar, District Court, Solapur. The Petitioner is seeking reimbursement of the medical claim in respect of the medical expenses of his mother as per the claim dtd. 13/1/2021.

(2.) The facts of the case in brief are :

(3.) The Petitioner, by an Application dated 13 th January 2021 applied for reimbursement of medical expenses of Rs.2,55,573.00, made by him, for medical treatment of his mother, complete in all aspects, to which he is entitled. The Petitioner brought to the notice of the Respondent No.2 that his mother has retired from Government service and is drawing a monthly pension of Rs.13,583.00. The proposal seeking reimbursement was cleared by Civil Hospital and vide letter dated 5 th March 2021 was forwarded by the learned Judicial Magistrate First Class, Pandharpur to the learned Principal District Judge, Solapur. The proposal seeking reimbursement was rejected by the impugned Order dated 14 th June 2021 on the basis of Government Resolution (G.R.) dated 2 nd August 2019, the reason being that the mother of Petitioner is getting pension more than Rs.9,000.00 per month.