C DASARATHAN Vs. CHAIRMAN AND MANAGING DIRECTOR

JUDGEMENT

(1.) WHEN the writ appeal came up for hearing, we thought it necessary to hear the writ petition itself, therefore we directed writ petition 9194/1994 be posted for hearing along with the writ appeal which is preferred against the interim order passed in the writ petition. Accordingly we have heard both sides.

(2.) IN the writ petition, the petitioner has sought for quashing the Notification No. 1-16- 87-Per I dated November 30, 1989 and further to direct the respondents to include the petitioner in the VSNE Medical Reimbursement Scheme with effect from June 30, 1989. The notification dated November 30, 1989 which is produced at page 8 of the typed set of records, adds a clause to paragraph No. 8 of VSNE Medical Reimbursement Scheme, Clause 8 reads thus:

(3.) HAVING regard to the pleadings of the parties and the documents produced in this writ petition,the point that arises for consideration is as to whether the petitioner is entitled to claim medical reimbursement for the expenses incurred towards the treatment of his mother.