K. GOVINDASESHAN Vs. THE STATE OF TAMILNADU REP. BY ITS SECRETARY TO GOVT. FINANCE (PENSION) DEPARTMENT FORT ST. GEORGE, CHENNAI,

JUDGEMENT

(1.) Petitioner has filed the above writ petition praying to issue a Writ of Certiorarified Mandamus calling for the entire records leading to the passing of impugned letters on the file of the second respondent herein bearing No.3901/99 and 1256/2000 -1 dated 7.2.2000 and 22.3.2000, respectively and quash the same as illegal and consequently direct the respondents herein to sanction the medical expenses incurred by the petitioner in terms of the orders governing the subject.

(2.) The case of the petitioner in brief is as follows:

(3.) The petitioner would further submit that upto the age of 42 years, as a Government servant, he has not undergone any surgery or claimed any medical reimbursement for special treatment; that even after treatment in 1987 he had not undergone any surgery excepting the present one; that aggrieved by the rejection of his claim by the fourth respondent, the petitioner submitted a petition to the Government of Tamilnadu Finance (Pension) Department on 6.9.1999 and sought for the sanction of reimbursement of the medical expenses; that as this was negatived by the second respondent on 6.2.2000, the petitioner submitted an appeal to the Chief Minister of Tamilnadu by petition dated 16.2.2000, by furnishing all details; that this petition was also rejected by the second respondent on 20 -3 -2000 on the same grounds as stated in the earlier letter dated 7.2.2000; that the petitioner came to know from the impugned proceedings that he cannot enjoy the benefits of the Tamil Nadu Government Pensioners Health Fund and therefore, left with no option, has come to this Court with the above writ petition for the prayer extracted supra.