SATCHIDHANANDAM Vs. UNION OF INDIA

JUDGEMENT

(1.) THIS writ appeal is filed against the order of the learned single Judge dismissing W.P. No. 13921 of 1991.

(2.) THE prayer in the writ petition is to issue a Writ of Mandamus directing the respondents to pay the medical reimbursement claimed by the petitioner.

(3.) IT is true that the certificate B, which is essential for claiming medical reimbursement as per the Medical Attendance Rules, has not been furnished by the petitioner. We cannot forget that a person who is suffering from Coronary disease, could not have waited for formalities to be complied with, as it may take months or years at times. Any patient who is suffering from chronic disease would rush to the hospital for taking treatment. Furnishing of certificate B, is a mere formality, especially a patient who is struggling for life usually gives importance for taking treatment first. Mere non-compliance with the rules and procedures cannot stand in the way of the petitioner getting the reimbursement.