MATHURA PRASAD SHARMA Vs. STATE OF M P

JUDGEMENT

(1.) IT is the case of petitioner that his medical reimbursment bill has not been settled by the Janpad Panchayat in spite of the fact that the competent authorities of the State Government vide Annexure A/8 dated 29.7.1997 and Annexure A/9 dated 3.2.1998 have approved for payment and forwarded the same to the Janpad Panchayat for making necessary payment.

(2.) IT is the grievance of the petitioner that inspite of the knowledge Janpad Panchayat has not taken any action in settling the entire dues of the petitioner. Notice was issued and the petition is pending since 1999.