LAWS(HPH)-2011-12-306

KARAM CHAND SAMA, SON OF LATE SRI RAM, RESIDENT OF BHARTI COTTAGE, BELOW KALRA HOUSE, CHHOTA SHIMLA Vs. STATE OF HIMACHAL PRADESH THROUGH CHIEF SECRETARY, SHIMLA - 171002,

Decided On December 20, 2011
Karam Chand Sama, Son Of Late Sri Ram, Resident Of Bharti Cottage, Below Kalra House, Chhota Shimla Appellant
V/S
State Of Himachal Pradesh Through Chief Secretary, Shimla - 171002, Respondents

JUDGEMENT

(1.) THE petitioner, who retired as Assistant Engineer from the Public Works Department, had filed the present writ petition claiming the following relief:

(2.) THE claim put up by the petitioner pertains to the reimbursement of the medical bills submitted by him in regard to the expenses incurred by him for the treatment of his wife. These bills pertain to the period 2001 to 2008 and were submitted in the year 2009 only. The wife of the petitioner has since died. The objection taken by the respondents is that the bills were submitted by the petitioner after the expiry of the period prescribed in the Rules and that one bill was submitted after the death of his wife. The other objection is that the genuineness of the bills is also to be verified by the respondents.

(3.) WITH the above direction, the writ petition stands disposed of, so also the pending application(s), if any.