A RAJASEKAR Vs. GOVERNMENT OF TAMIL NADU

JUDGEMENT

(1.) The order of rejection issued by the first respondent in proceedings dated 12.10.2015 in respect of the claim of medical reimbursement is under challenge in this writ petition.

(2.) The writ petitioner is working as Typist in the Transport Department and on emergency circumstances, he was admitted in G.Kuppusamy Naidu Memorial Hospital at Coimbatore due to sudden severe chest pain. On 13.3.2014, Angiogram Test was conducted to find out the block in his heart and it was found that there was a block. Accordingly, the writ petitioner underwent a stunt on 14.3.2014 and subsequently taken treatment for the heart disease. The writ petitioner spent a total medical expenditure of Rs.1,97,385/- and the writ petitioner after discharged from the Hospital submitted his application, seeking medical reimbursement under the Medical Health Scheme.

(3.) The learned counsel appearing for the writ petitioner states that the writ petitioner is a Member of the Medical Health Scheme and is contributing from his monthly salary. Accordingly, the writ petitioner is eligible for medical reimbursement under the Medical Health Scheme in force. The only reason stated in the impugned order is that the Hospital in which the writ petitioner has taken treatment is not an approved Hospital under the Medical Health Scheme. Thus, the writ petitioner cannot be granted with the medical reimbursement.