SITA RAM SHARMA Vs. STATE

JUDGEMENT

(1.) LEARNED counsel for the applicant/petitioner states that the petitioner had submitted medical reimbursement bills to the extent of Rs.2,02,453/- whereas while disposing of the instant writ petition, this Court had noticed in its order dated 18.9.2004 that a sum of Rs.1,81,042/- had been paid to the petitioner by way of Bank Draft dated 6.8.2004. LEARNED counsel for the respondents states that the claim of the petitioner was considered in terms of his entitlement under statutory Rules/instructions prevalent on the issue of medical reimbursement. Be that as it may, the learned counsel for the respondents states, that if the petitioner is dis-satisfied in respect of payment of remaining amount of Rs.21,000/- claimed by him, he may make a representation in that behalf to the competent authority by relying upon the relevant Rules/instructions, and in case such a representation is made by the petitioner within two months from today, a final decision shall be taken thereon within a further period of two months.

(2.) IN view of the above, the instant Civil Miscellaneous Application for re-call of order is dismissed. Liberty is, however, granted to the petitioner to move an appropriate representation, as noticed above, to the respondents within two months from today. IN case such a representation is made by the petitioner within two months, the same shall be disposed by the competent authority within a further period of two months. Disposed of accordingly. Order Dasti on payment of usual charges.