N ILAVARASU Vs. STATE OF TAMILNADU

JUDGEMENT

(1.) THE petitioner filed O.A.No.8197 of 2000 before the Tamil Nadu Administrative Tribunal seeking to set aside the order in G.O.Ms.No.194 Finance dated 16.03.1993 and the letter dated 18.05.2000 and after setting aside the same, seeks for appropriate direction from this Court for grant of medical expenditure incurred by the petitioner for the brain surgery done by his father to remove the tumour.

(2.) THE Tribunal ordered notice of motion in the Original Application on 10.11.2000. Pending the Original Application, the Tribunal did not grant any such relief though a prayer was made to that effect.

(3.) IN Paragraph No.4(ii) of G.O.Ms.No.194 Finance (Salaries) Department dated 16.03.1993, the persons who are eligible for medical re-imbursement are set out, which reads as follows:-