RAJESH MODI Vs. STATE OF PUNJAB AND ANOTHER

JUDGEMENT

(1.) Petitioner has approached this Court by way of instant writ petition filed under Articles 226/227 of the Constitution of India, seeking a writ in the nature of mandamus for issuance of direction to the respondents to reimburse the medical expenses of Rs.2,19,506/- incurred while undergoing treatment in the PGI along with minimum interest @ 18%.

(2.) Petitioner is legal heir of of Smt. Kanta Modi w/o Shri B.M. Modi, Judicial Officer (Retd.) (now deceased). Her mother got her both knees joint replaced at P.G.I Chandigarh and was admitted in the PGI on 24.01.1993 and was discharged on 31.05.1993 and father of the petitioner was pensioner of Punjab Government, who retired as Sub Judge, Ist Class, Samrala, District Ludhiana.

(3.) On the basis of instruction issued by the Punjab Government, the petitioner is entitled for the medical expenses incurred by her mother. The father of the petitioner died on 29.03.1995 and mother of the petitioner died on 20.05.1995. The details of the bills amounting to Rs.2,19,506/- reads as under:- <FRM>JUDGEMENT_331_LAWS(P&H)1_2016_1.html</FRM>