C NAGAMUTHU Vs. STATE OF TAMIL NADU

JUDGEMENT

(1.) IN this writ petition, petitioner seeks a direction to the respondents to pay a sum of Rs. 60,039/- as reimbursement towards the medical expenses of the petitioner's son, who underwent heart surgery in the Sree Chitra Tirunal Institute for Medical Sciences and Technology, Thiruvananthapuram, Kerala State.

(2.) THE brief facts necessary for disposal of the writ petition as stated in the affidavit in support of the writ petition are as follows.

(3.) THE 5th respondent filed a counter affidavit in which it is stated that the hospital in which surgery was performed does not find a place in the approved list of hospitals and therefore the request for sanction of the medical reimbursement cannot be entertained.