M.M.KUMAR. J. - (1.) (ORAL)
(2.) THE grievance made by the petitioner is that against the claim of Rs. 2,40,116/- which was spent on medical treatment, he has been reimbursed only an amount of Rs. 1,71,041/-. THE balance amount of Rs. 69,075/- has been withheld by the respondents illegally. In respect of the balance amount the petitioner has already sent a representation dated 18.8.2006 (P-14) through proper channel, which is pending consideration of the respondents. Without going into the merits of the case, we deem it just and appropriate to direct the respondents to take cognizance of the representation dated 18.8.2006 (P-14) sent by the petitioner and decide the same expeditiously preferably within a period of two months from the date a certified copy of this order is presented to them. It shall be appreciated if a speaking order is passed. Petition stands disposed of in the above terms.;