SUDESH SEHGAL Vs. STATE OF HARYANA AND OTHERS

JUDGEMENT

(1.) By virtue of instant petition preferred under Article 226/227 of the Constitution of India, petitioner has sought issuance of a writ in the nature of mandamus directing the respondents to sanction reimbursement of medical expenses to the extent of Rs. 26,178/- incurred on the treatment of her husband during the period from 17.05.2000 to 23.05.2000 as well as Rs. 1,99,780.37 spent by the petitioner on the treatment of her husband during the period from 16.06.2002 to 01.10.2002 while getting treatment in Batra Hospital, New Delhi.

(2.) Undisputably, the petitioner stood retired from Education Department of the Government of Haryana on 31.08.2002 while working as Senior Lecturer in District Institute of Education & Training, Gurgaon. Her husband Shri Om Parkash Mehta had been working as Senior Lecturer in Nirankari Baba Gurbachan Singh Memorial College, Sohna (Gurgaon) (for short, "Memorial College"), who was taken away by the nature on 01.10.200

(3.) The sole question which requires determination is whether husband of the petitioner falls within the definition of "family" as defined under the rules and instructions issued by the Government of Haryana. The word "family" has been defined in para No. 19 of Chapter 2 of the Rules known as Punjab Service (Medical Attendance) Rules, 1940, which reads as under:-