SURINDER PAUL Vs. STATE OF PUNJAB

JUDGEMENT

(1.) By this petition the petitioner has claimed medical reimbursement for the treatment of his wife at Vancouver General Hospital. On 26.04.2012 the following order was passed:-

(2.) In view of the statement of the learned Deputy Advocate General, learned counsel for the petitioner states that she would have no objection if the petitioner is granted reimbursement at PGI/AIIMS rate. She has further relied upon the judgment in the matter of Hawa Singh Hooda v. Haryana Vidyut Parsaran Nigam and another,2009 2 SLR 716, wherein the Hon'ble Supreme Court in paragraphs No. 4 & 5 has held as follows:-

(3.) In the circumstances, this petition is partly allowed and the respondents are directed to release the medical reimbursement at PGI/AIIMS rate to the petitioner within a period of two months from the date of receipt of a certified copy of this order. Since the main case has been decided, the pending civil miscellaneous application, if any, also stands disposed of.