SUDESH KUMAR Vs. STATE OF PUNJAB

JUDGEMENT

(1.) WE have heard counsel for the petitioner at length and perused the paper book.

(2.) THE petitioner had filed CWP No. 9772 of 1999 claiming reimbursement of the medical expenses incurred by the petitioner on his treatment. The aforesaid writ petition was decided on 16 -11 -1999 on the statement of the Additional Advocate General, Punjab to the effect that the remittance of the medical expenses had been made. The Division Bench further observed that claim for interest on the alleged delayed payment cannot be entertained in case of medical reimbursement. In the aforesaid writ petition, the claim of the petitioner was in the sum of Rs.1, 79,868/ -The aforesaid amount was duly sanctioned and paid. Subsequently, the petitioner has received order dated 20 -5 -2000, Annexure P -5 in which it is stated that the petitioner was entitled to claim only a sum of Rs.1, 29,504.00. So the amount of Rs.50, 364/ - is to be recovered. In the present writ petition, the afore said order, Annexure P -5 has been challenged.

(3.) IN view of the above, the writ petition is allowed. Order, Annexure P -5 dated 20 -5 -2000 is hereby quashed and set aside. The respondents are at liberty to effect the recovery from the petitioner after complying with rules of natural justice and giving adequate opportunity of hearing to the petitioner. No costs. Petition allowed.