SHANTI DEVI Vs. JHARKHAND STATE ELECTRICITY BOARD

JUDGEMENT

(1.) HEARD the parties finally. In this writ petition, petitioner prayed for a direction upon the respondents to reimburse the medical expenses incurred in the treatment of her deceased husband.

(2.) ON 15.2.2007, the following order was passed in this case:

(3.) MR . Manoj Tandon, appearing for the B.S.E.B. submitted that the said amount should be paid by the J.S.E.B.