LABH KAUR Vs. STATE OF PUNJAB

JUDGEMENT

(1.) IT is not a matter of dispute that the amount of medical reimbursement, as claimed by the petitioner, was paid to her during the pendency of the instant writ petition. The only issue, that remains to be adjudicated upon, is whether there was any intentional delay in releasing the amount of medical reimbursement, sanctioned in favour of the petitioner. IT is therefore, that this Court required the respondents to file an affidavit, for explaining the reasons for delayed payment of medical reimbursement to the petitioner. In compliance with the directions issued by this Court, an affidavit dated 22.09.2006 has been filed by the District Education Officer (Elementary Education), Ropar. We have perused the same and we are satisfied that no further action is called for on the issue inhand. The instant writ petition, accordingly, stands disposed of.