B.M. PRAMILA Vs. HIGH COURT OF KARNATAKA

JUDGEMENT

(1.) In this writ petition, petitioner is seeking direction to the respondents to sanction the Medical expenses incurred by the petitioner as per application dtd. 16/5/2012 (Annexure- C).

(2.) It is the case of the petitioner that the petitioner is working as Sec. Officer in the respondent No.1. The grievance of the petitioner is that, on 11/4/2012, the son of the petitioner fell down from the second floor of her residential premises and on account of the same, her son sustained severe injuries and accordingly, took treatment at HOSMAT Hospital from 13/4/2012 to 22/4/2012. The petitioner, being a servant of the Government filed application dtd. 16/5/2012 (Annexure-C), seeking reimbursement of Rs.2,20,527.00 as per Rule 7 of the Karnataka Government Servants (Medical Attendance) Rules, 1963 (for short, hereinafter referred to as 'Rules-1963'). The respondent No.1, has sanctioned Rs.16,608.00 towards reimbursement of Medical expenses incurred by the petitioner as against the claim made by the petitioner for a sum of Rs.2,20,527.00. Feeling aggrieved by the same, the petitioner presented this writ petition.

(3.) Heard Sri. Shravan Madhav P., learned counsel appearing for the petitioner; Sri. Raghavendra G. Gayatri, learned counsel appearing for the respondent No.1; and Sri. M.S. Nagaraja, learned counsel appearing for the respondent No.2.