BINOD KUMAR LAL Vs. STATE OF JHARKHAND

JUDGEMENT

(1.) Heard Mr. Vikash Kumar, learned counsel for the petitioner and Mrs. Vandana Singh, learned Sr. S.C.-III appearing for the respondent-State.

(2.) This writ petition has been heard through Video Conferencing in view of the guidelines of the High Court taking into account the situation arising due to COVID-19 pandemic. None of the parties have complained about any technical snag of audio-video and with their consent this matter has been heard on merit.

(3.) The petitioner has preferred this writ petition for quashing the letter dated 07.02.2017 and letter dated 09.04.2019, contained in Annexures 9 and 12 respectively, whereby, the claim of the petitioner for medical and travelling allowances has been turned down on the ground that medical allowance is not admissible in case of being outdoor patient. The further prayer is made for direction to the respondents to pay the medical and travelling allowances to the petitioner for the period since 10.08.2010 to 21.08.2010, 17.10.2010 to 03.11.2010, 06.04.2011 to 08.04.2011, 15.09.2012 to 19.09.2012 and 04.09.2013 to 06.09.2013.