V.KOTHANDARAMAN Vs. THE DISTRICT COLLECTOR

JUDGEMENT

(1.) The petitioner served as Teacher in Corporation School in Madurai. He retired from service on 30.06.1993. He is receiving pension after his retirement. He is contributing to the health insurance scheme. According to him, his P.P.O.number is COR 2037 and he is aged 81 years.

(2.) According to the petitioner, he fell down due to his old age and sustained injury at left hip region and he is unable to walk. He was taken to hospital and took treatment and surgery was performed. The grievance of the petitioner is that he is not reimbursed the medical expenditure of Rs. 1,07,690/ - (Rupees one lakh seven thousand six hundred and ninety only),l though he is covered by the health insurance scheme. Hence, he made a representation dated 28.10.2015 to the Treasury Officer, District Treasury, Madurai enclosing all the medical bills in support of his claim. Since no order is passed, he has approached this Court seeking direction for reimbursement.

(3.) When the matter is taken up for hearing, the learned counsel for the petitioner submits that the petitioner would be satisfied, if a direction is issued to the Treasury Officer, Madurai to pass order on his representation dated 28.10.2015 in the light of of the decision of this Court in S.M.V.Kalaiyarasu Vs. State of Tamil Nadu reported in (2013) 8 MLJ 287.