GURCHARAN DASS Vs. STATE OF HARYANA

JUDGEMENT

(1.) Prayer in this writ petition filed under Articles 226/227 of the Constitution of India, is for issuance of a writ in the nature of mandamus, directing the respondents to provide medical reimbursement facility to the petitioners/retired employees of respondent No.4/Corporation. Further a writ of certiorari has been sought, for quashing the order/letter dtd. 27/6/2025 (Annexure P-12) passed by respondent No.5 as well as the order/letter dtd. 8/7/2010 (Annexure P-2) passed by respondent No.3.

(2.) On 16/7/2025, the following order was passed by this Court:-

(3.) In compliance thereof, written statement on behalf of respondents No.4 and 5 has been filed in the Court today, which is taken on record.