K SARASWATHI Vs. SECRETARY TO GOVERNMENT FINANCE DEPARTMENT

JUDGEMENT

(1.) BY consent of both sides, the writ petition is taken up for final disposal, even at the admission stage.

(2.) THE prayer in this Writ Petition is to quash the order dated 27.06.2007 passed by the second respondent and to direct the respondents to sanction the medical reimbursement of Rs. 27,798.65 to the petitioner with interest from the date of discharge.

(3.) THE learned counsel for the petitioner submitted that the similar issues have already been decided by this Court, in various Judgments as well the Judgments of the Supreme Court and therefore, the impugned order is unsustainable. Learned counsel further submitted that the respondents are not justified in taking a different stand in this case as this Court has passed several similar orders directing the respondents in the respective cases to reimburse the medical expenses, without reference to the hospital, in which the respective petitioners took treatment and without reference to the mode of treatment taken.