JOHN M GEORGE Vs. STATE OF KERALA; SECRETARY TO GOVERNMENT; DIRECTOR OF HEALTH SERVICES AND DIRECTOR OF COLLEGIATE EDUCATION

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 Keralawithout 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.) It is the contention of the learned Counsel for the Petitioner that in terms of the provisions contained in the Kerala Government Servant's Medical Attendance Rules, the claim is admissible. In my view, Rule 7A dis-entitles the Petitioner the benefit claimed. Rule 7A with Note 1 attached thereto reads as under: