AUGUSTINE GEORGE MASIH, J. (ORAL)
Petitioner has approached this Court with a grievance that despite her entitlement for full reimbursement of the expenses incurred on the treatment of her husband, she has only been paid 75% of the total bills. Claim of the petitioner is based upon the judgment of this Court passed in CWP No. 4373 of 2009 titled as Sita Ram Garg v. State of Haryana, decided on 7.9.2009 (Annexure-P-2). Claiming the said benefit, petitioner had served a legal notice dated 10.4.2012 (Annexure-P-3) upon the Director General of Prisons, Haryana-respondent No. 2, but till date, no decision thereon has been taken or conveyed to the petitioner.
Counsel for the petitioner contends that the petitioner, at this stage, would be satisfied if a direction is issued to the Director General of Prisons, Haryana-respondent No. 2 to consider the decide legal notice dated 10.4.2012 (Annexure-P-3) within some specified time.
Without going into the merits of the case or commenting thereon, the present writ petition is disposed of with direction to the Director General of Prisons, Haryana-respondent No. 2 to consider the decide legal notice dated 10.4.2012 (Annexure-P-3) within a period of one month from the date of receipt of certified copy of this order. The decision so taken be conveyed to the petitioner forthwith.
In case, the petitioner is held entitled to the claim made by her through her legal notice dated 10.4.2012 (Annexure-P-3), the consequential benefits, if any, be released to her, in accordance with law, within a further period of one month. If the said legal notice is dismissed by the respondents then speaking and reasoned order be passed.