P.PERUMAL Vs. DISTRICT COLLECTOR, SALEM

JUDGEMENT

(1.) The relief sought for in the writ petition is to quash the proceedings of the 2nd respondent dtd. 13/6/2014 and to direct the second respondent to reimburse the amount spent for medical treatment by the petitioner.

(2.) The order impugned dtd. 13/6/2014 stipulates that the petitioner is not entitled for medical reimbursement claimed on the ground that the petitioner has taken treatment in a hospital, which is not approved by the respondent Corporation. In other words, the petitioner had undergone medical treatment in an unapproved hospital and therefore, he is not entitled for medical reimbursement. Further, it has been stated that the petitioner has not given intimation immediately to the respondents.

(3.) The petitioner states that he was an employee of the Transport Corporation. He was holding the post of Senior Tradesman. On 22/3/2014 at about 7:30 am, suddenly the petitioner became unconscious and was admitted in the hospital. The Doctors shifted the petitioner to Neuro Foundation, 3 Road, Salem-9. As the petitioner was unconscious, the petitioner was not aware of the hospital or the nature of the treatment provided during the relevant point of time. Subsequently, the petitioner was diagnosed with a "large right temporal Lobe Hematoma-Ruptured-right MCA ANEURYSM", for which an emergency surgery was suggested. On 24/3/2014, a surgery of "Right pterional craniotomy and clipping of Aneurysm and evacuation of Hematoma" was performed and the petitioner was taking continuous treatment. He was discharged on 12/5/2014, however the petitioner did not regained his full senses. The petitioner sustained the medical expenditure of Rs.6,38,198.00 and by pledging the jewels of his wife, the petitioner met out the medical expenditure. The petitioner s family was in a penurious circumstances. The petitioner attained the age of superannuation on 31/3/2014 and relieved from duty. Under those circumstances, the petitioner submitted an application for medical reimbursement. The said application was rejected on the ground that the hospital was not approved and immediate intimation was not given to the Transport Department.