ARUN KUMAR GOEL Vs. STATE OF HIMACHAL PRADESH

JUDGEMENT

(1.) The question in this Writ petition relates to claim for medical reimbursement by a retired Judge of this High Court and his spouse for treatment undergone by them at Mumbai and for travel expenses.

(2.) The petitioner had served as a Judge of this High Court w.e.f. 30/9/1995, when he was transferred to the High Court of Jammu and Kashmir in December, 1997.

(3.) He was later re-transferred to this High Court in June, 2002 and demitted office on 4/10/2005.