(1.) The instant intra-court appeal, under Clause 10 of the Letters Patent, is directed against judgment/order dtd. 20/1/2021 passed by learned Single Judge in W.P. (S) No. 3331 of 2019, whereby and whereunder the decision as contained in letter dtd. 7/2/2017 and 9/4/2019, by which the expenditure incurred in the treatment of the daughter of the writ petitioner has been refused to be extended, have been quashed and set aside with direction upon the respondents-authorities to release the remaining amount of medical reimbursement and travelling allowance in favour of petitioner within a period of twelve weeks from the date of receipt/production of copy of the order.
(2.) Brief facts of the case, as per the pleadings made in writ petition, reads as under:
(3.) It is the case of the petitioner that while he was posted as Sec. Officer in the office of the Chief Engineer, Water Resources Department, Ranchi, her daughter namely Ms. Vandana Lal faced eye vision problem and as such she was examined in the Eye Department of Rajendra Institute of Medical Sciences (RIMS), Ranchi on 28/7/2010 wherefrom she was referred for proper treatment either to All India Institute of Medical Sciences (AIIMS), New Delhi or at Shankar Netralaya, Chennai by the Medical Board of the State Government at RIMS, Ranchi.
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