KRISHNA SHARMA Vs. STATE OF PUNJAB AND OTHERS

JUDGEMENT

(1.) Petitioner's husband, late Manohar Lal Sharma was a government servant and retired from Department of Education as Lecturer (English) from Sr.Secondary School, Lambi on 30.9.1994. After his retirement, he was drawing pension from the State Government. In the year 2002, it was detected that he was suffering from Cancer and was treated at various places, including Apollo Hospital, New Delhi. Despite medical treatment, he died on 16.10.2002. The petitioner lodged claim for medical reimbursement for an amount of Rs. 1,21,600/- for the period from 13.9.2002 to 21.9.2002 when he was an indoor patient in Apollo Hospital. Another bill for Rs. 38,185/- for medical treatment in the same Hospital was also submitted. It appears that the petitioner submitted the bills after few years from the date of treatment. The claim of the petitioner has been rejected vide order dated 17.4.2008 (Annexure P-8) which reads as under :-

(2.) The respondents in the reply have reiterated the same stand as is taken in the impugned order. There has been some correspondence between the parties. The question of delay has been considered by a Division Bench of this Court in the case of Baljinder Kaur v. State of Punjab and others, 2008 2 SCT 820 wherein it has been observed as under :-