UNION OF INDIA Vs. D RAMADOSS

JUDGEMENT

(1.) THE present Writ Petition has been filed by the Department against the order of the Central Administrative Tribunal, Madras Bench dated 8. 11. 2000 made in O. A. No. 818 of 1999. The 1st respondent herein has filed the said application before the Tribunal for giving a direction to the respondents therein to reimburse the full amount incurred for the by-pass surgery undergone by him at the Apollo Hospital and to quash the proceedings by which the respondents have confined the amount to certain limit.

(2.) THE case of the applicant is that he was admitted in Thanjavur Medical College Hospital during October,1995 for heart attack and as per the advice of the Cardiologist, he underwent Angiography Test at Apollo Hospital, Chennai in December, 1995. Then he underwent by-pass surgery in January,1996 and they charged Rs. 22,155/- for Angiography Test and a sum of Rs. 1,33,302/- for the by-pass surgery. He paid the entire amount and submitted the bill to the 3rd respondent for reimbursement. But the 3rd respondent only paid a total sum of Rs. 81,000/- (Rs. 9,000/- for Angiography Test and Rs. 72,000/- for by-pass surgery ). The applicant is entitled to get the entire amount spent by him as the Apollo hospital is also recognised by the Government. Hence the applicant has filed the O. A. before the Tribunal.

(3.) THE respondents viz. , authorities in their reply stated that as per Civil Services (Medical Attendance) Rules, 1944, the rates for reimbursement of charges for Angiography and Coronary by-pass surgery at recognised private hospitals have been fixed as per package deal rate and therefore, the applicant is not entitled to any further amount.