- (1.) Learned counsel states that the claim of the petitioner in this petition is for release of medical reimbursement on account of treatment of deceased father of the petitioner, who was a Government servant. Learned counsel states that the Director, Health and Family Welfare has sanctioned the amount on 16.11.2010 and despite the fact that the petitioner issued legal notice dated 14.9.2011 (Annexure-P.2) to the respondent No.2, the payment has not been made.
(2.) Notice of motion.
(3.) Ms. Kavita Arora, learned Assistant Advocate General, Punjab, at the asking of the Court, accepts notice on behalf of the respondents.;