KONSAM BALA DEVI Vs. STATE OF MANIPUR

JUDGEMENT

(1.) Heard Shri S. Jasobanta, learned Advocate appearing for the petitioner and Shri Th. Vashum, learned Government Advocate appearing for the respondents.

(2.) The validity and correctness of the letter dated 22-06-2019 issued by the Director of Health Services, Manipur is under challenge and in addition thereto, the petitioner has prayed for issuing a writ of mandamus or any other appropriate writ to direct the respondents to reimburse the medical expenses incurred by her for the treatment of her deceased husband including the travelling charges amounting to Rs.3,50,756/- (Rupees three lakh fifty thousand seven hundred and fifty six).

(3.) ***