MANJEET KAUR Vs. STATE OF PUNJAB

JUDGEMENT

(1.) The present writ petition is filed for release of the medical reimbursement, which already stood sanctioned vide order dated 14.8.2014 (Annexure P-2) alongwith interest @ 18% per annum.

(2.) During the pendency of the present writ petition, the amount has since been disbursed to the petitioner vide Annexure R-l on 20.11.2017. However, no interest has been paid on the delayed release of the amount. The amount was sanctioned way back on 14.8.2014 but no explanation for release as late as on 20.11.2017 i.e. almost after three years, is forthcoming.

(3.) In view of the above, the present writ petition is disposed of with a direction to the respondents to pay the interest @ 6% per annum for the the period from the date the medical reimbursement was sanctioned i.e. 14.8.2014 to the date it was finally paid i.e. 20.11.2017 within a period of two months from the receipt of the certified copy of this order. In case, the same is not paid within the period stipulated above, the respondents shall be liable to pay interest @ 12% per annum after the expiry of the said two months.