RAM NARAYAN JHA Vs. STATE OF BIHAR

JUDGEMENT

(1.) HEARD counsel for the parties.

(2.) THIS writ application is directed against the orders as contained in annexures -10 and 11 dated 6.12.1999 and 24.1.2000 respectively whereby and whereunder the petitioner has been directed to deposit the advance medical reimbursement taken by him.

(3.) LEARNED counsel for the State submits that since the advance medical reimbursement was utilised after retirement of the petitioner, he would not be entitled to do so and, therefore, he was called upon to deposit the unutilised amount except 7000/ - for which medical bills were submitted before the authority concerned.