KULWANT SINGH Vs. STATE OF PUNJAB

JUDGEMENT

(1.) The instant petition has been filed under Articles 226/227 of the Constitution of India seeking writ in the nature of mandamus directing the respondents to reimburse the medical claim of the petitioner amounting to Rs.1,74,742.00.

(2.) The grievance raised by the petitioner is that the above said amount was sanctioned by the Directorate of Health and Family Welfare, Punjab, vide letter dtd. 21/6/2021 (Annexure P-1), however, the payment thereof has not been made to him, therefore, left with no other option, the petitioner has approached this Court by way of filing the instant petition.

(3.) Separate replies have been filed on behalf of respondent no.1 and 2 and respondent no.3. In the reply dtd. 11/7/2023 filed on behalf of respondent no.3, it has been stated that the said amount has been paid in two installments i.e. Rs.1,50,000.00 has been paid through Cheque No.377347 dtd. 31/3/2023 and Rs.24,742.00 has been paid through Cheque No.377380 dtd. 18/4/2023, respectively.