B.K. NAYYAR Vs. STATE OF H.P.

JUDGEMENT

(1.) PETITIONER submitted his bills for medical reimbursement for a sum of Rs.64,957.90 P. some time in the month of March, 1994. Petitioner made a grievance to the respondents that in spite of his repeated reminders and otherwise there being no legal impediment in clearance of his bills and reimbursement of the expenses incurred by him, the amount was not released to him. He even sent written reminders (Annexures P -9 & P -10) which also did not wake up the Government from its slumber. It was only when petitioner filed the instant petition on 22nd May, 2011, the respondents have now, as is so mentioned in the communication dated 29.12.2011, which is placed on record by Mr. Ram Murti Bisht, learned Deputy Advocate General, disbursed the amount to the petitioner on 23rd December, 2011. Yet only the principal amount has been released and not the interest thereupon. Consequently, petitioner is entitled to an interest on the belated payments @ 6% per annum w.e.f. 1st July, 1994 i.e. three months after the date of submission of the bills for medical reimbursement. Needful be done within a period of three months from the date of receipt of certified copy of this judgment.

(2.) IT is seen that there is no justification for having delayed the clearance of the petitioner's claim and settlement of bills. Consequently, respondent No.1 is directed to have an inquiry conducted and fix responsibility of the erring official(s) and the amount of interest be recovered from such person. Report in that regard be filed within a period of six months.