JOGINDER PAL Vs. STATE OF PUNJAB

JUDGEMENT

(1.) The facts pleaded in the writ petition disclose that the petitioner claimed medical reimbursement on account of treatment taken by him from 5.2.1999 to 22.2.1999 at Tagore Heart Care & Research Centre, Jalandhar. So as to claim medical reimbursement, the petitioner moved a representation whereupon the Director Health and Family Welfare, approved the petitioner's claim for medical reimbursement by sanctioning a sum of Rs.97,858/- vide letter dated February 12, 2001.

(2.) Assistant Director, Public Instructions (E), who is present in person, acknowledges the fact that the Director Health and Family Welfare approved and sanctioned a sum of Rs. 97,858/- as payable to the petitioner on account of medical reimbursement for treatment undertaken by him. It is, however, contended that the amount would be released to the petitioner within one month from today.

(3.) The facts narrated above, disclosed an attitude of absolute apathy towards employees even when their claim is undisputed, compelling them to approach this Court for the most trivial claims.