JOGINDER KAUR Vs. STATE OF PUNJAB AND OTHERS

JUDGEMENT

(1.) The petitioner has preferred this writ petition under Article 226/227 of the Constitution of India praying for issuance of writ in the nature of mandamus for directing respondents for release the payment of medical reimbursement amounting to Rs. 2,07,147/- sanctioned vide order dated 28.08.2015 (Annexure P-1) by the respondent No. 2, alongwith interest.

(2.) Learned State counsel has filed an affidavit of Ms. Vini Mahajan, Principal Secretary, Department of Health and Family Welfare, Punjab, in the Court today. The same is taken on record. Bare perusal of the aforementioned affidavit shows that the payment of medical bills in respect of the petitioner was submitted on 11.09.2013 and the sanction was dispatched on 07.03.3014. However, the actual payment was made on 20.07.2016 i.e. after a delay of approximately two years and four months, from the date of sanction.

(3.) In view of the above, the petitioner is liable to interest on the delayed payment of medical bills.