PROF. JOHN M. GEORGE Vs. STATE OF KERALA,

JUDGEMENT

(1.) PETITIONER is the Principal of an Aided College. His wife had to undergo an emergency cardiac surgery. It is stated that on the advice of the Medical Attendant of the Government Hospital, Adoor, Petitioner's wife got admitted at the Miot Hospital, Chennai, where she underwent the surgery.

(2.) SUBSEQUENTLY , an application was made for reimbursement of the medical expenses and that was rejected by Ext.P10 order of the 1st Respondent. InExt.P10, it is stated that the hospital is not approved by the Government of Kerala for medical reimbursement for Government Servants and their dependents. It is also stated that that the treatment was taken outside Kerala without prior permission of the Director of Health Services and that this facility is available in Sree Chithira Thirunal Institute of Medical Science, Trivandrum and Amritha Institute of Medical Science and Research Centre, Kochi. It is challenging Ext.P10, this writ petition is filed.

(3.) FURTHER it is also seen from the provisions of the G.O (MS) No. 122/85/HD dated 3rd July, 1985 that certain hospitals have been identified as having facilities for special treatment and that among the hospitals identified for Bye pass coronary surgery, Miot Hospital, Chennai is not one which is included.