SARWAN SINGH Vs. STATE OF HARYANA AND ORS.

JUDGEMENT

(1.) THIS writ petition was filed seeking medical reimbursement of the amounts spent by the petitioner -retired government servant -on the treatment of his wife. During the pendency of this writ petition, the amount was released by way of draft dated 5.12.2008. Counsel for the petitioner has, thus, restricted his claim only to the award of interest.

(2.) COUNSEL for the respondents has produced before me the original record as per which the petitioner originally submitted a bill on 23.2.2005 (even though the medical procedure was conducted on the wife of the petitioner in December 2003). Certain objections having been raised, the petitioner resubmitted the bill after removing those objections on 10.5.2005. As mentioned above, payment was made on 5.12.2008. Granting some reasonable time to the respondents for processing of the bill, it can still not be disputed that there has been delay on the part of the respondents in reimbursing the payment to the petitioner.

(3.) CONSEQUENTLY , this writ petition is disposed of with a direction to the respondents to pay interest to the petitioner @ 8% pa from 10.7.2005 to 5.12.2008 within three months from the receipt of certified copy of this order. In case the amount is not so paid within the stipulated period, the petitioner would be entitled further 8% interest on the said amount till the actual payment.