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Judgment
11 paragraphs · 340 wordsRajesh Shankar, J
The present contempt case has been filed for initiating contempt proceeding against the opposite parties for their wilful and deliberate violation of the order dated 16th December, 2019 passed in W.P.(S) No.554 of 2016.
Mr. Ajit Kumar, learned A.C. to G.A.V refers to paragraph no.11 of the show cause affidavit dated 16th February, 2024 filed on behalf of the opposite party no.3, which reads as under:-
“11. That it is most humbly stated and submitted that answering opposite party No.3 in compliance of the order of Hon’ble High Court has already written letter to Accountant General, Ranchi vide its letter No.255 Ranchi dated 08.02.2024 for approval of reimbursement of medical bills of son of petitioner thereafter invoices are counter signed by the Director General, Health Services, Jharkhand, Ranchi thereafter Opposite Party No.3 issue sanction letter to Accountant General, Ranchi vide its letter No.329 dated 13.02.2024, for sanction and payment of reimbursement of medical bills of son of petitioner.”
It is thus submitted that the aforesaid order of this Court has been complied.
Counsel for the petitioner submits that till date the petitioner has not received the amount of medical reimbursement with respect to his son.
Be that as it may.
Since approval of the medical bills with respect to the petitioner’s son by way of reimbursement has been made and sanction letter to this effect has been sent to the Accountant General, Jharkhand, Ranchi on 13th February, 2024, this Court is of the view that the order dated 16th December, 2019 passed in W.P.(S) No.554 of 2016 has substantially been complied.
Hence, there is no reason to further proceed in the matter. The contempt proceeding as against the opposite parties is hereby dropped.
The present contempt case stands disposed of.
It is, however, observed that if the amount relating to medical reimbursement in question is not credited in the concerned bank account of the petitioner within a reasonable period, he is at liberty to file a fresh contempt case.