S. SANTHANAKRISHNAN Vs. TREASURY OFFICER

JUDGEMENT

(1.) This Writ Petition has been filed in the Nature of a Certiorarified Mandamus calling for the records of the 1st Respondent, in proceedings Moo.Mu. No.3047/201/U2, dtd. 26/9/2016 and direct the Respondents to pay the eligible claim of Rs.2,00,000.00 to the Petitioner under G.O.Ms. No.171, dtd. 26/6/2014 together with Interest at 9% per annum from the date of claim till the date of payment.

(2.) In the Affidavit filed in support of the Writ Petition, it had been stated that the Petitioner had retired as Village Administrative Officer, from the Government of Tamil Nadu. He was eligible for the New Health Insurance Scheme for pensioners as provided by the Government under G.O.Ms. No.171, dtd. 26/6/2014. His wife, suffered a fracture in the leg, which was diagnosed as 'Intera Capsula Fracture Nect of Femur'. She was admitted in Apollo Hospital at Trichy. The total treatment cost was Rs.3,30,806..00 The Petitioner produced the Health Card. The Hospital refused to accept it. He therefore paid the entire amount towards the Medical Treatment for his wife.

(3.) The Petitioner, therefore sent a communication to the Respondent on 21/1/2016 seeking reimbursement of the amount to an extent of Rs.2,00,000.00 as per G.O.Ms. No.171. This request was placed before the District Level Empowered Committee and after perusal of the document including the bills and vouchers, they had taken a decision that the wife of the Petitioner was eligible for Medical assistance under the New Health Insurance Scheme - 2014 and intimated United India Insurance Company, Chennai, to consider the request and pay the Compensation. The Committee also took into account the opinion of the Joint Director of Health Services, that the treatment was an emergency owing to an accident. However, the 1st Respondent/Treasury Officer, Nagapattinam had informed that the claim is rejected, since the Hospital namely, Apollo Hospital at Trichy was not covered under G.O.Ms. No.171. This has given rise to the filing of the present Writ Petition.