USHA RANI Vs. STATE OF PUNJAB AND OTHERS

JUDGEMENT

(1.) WRITTEN statement has been filed today in Court and it is taken on record.

(2.) LEARNED counsel for the petitioner submits that the controversy involved in the present writ petition has already been decided by the High Court vide order dated 16.3.2000 passed in Civil Writ Petition No. 7477 of 1999, vide which the dependent of the Government Servant is also entitled to the medical reimbursement like his father or mother.

(3.) THE case set up by the petitioner is that her husband is a member of the family and as such he is entitled to the medical reimbursement which is permissible to the members of the family.