DISTRICT TREASURY OFFICER, KANYAKUMARI DISTRICT Vs. ORGANIZER, UNITED INDIA INSURANCE CORPORATION, NAGERCOIL, KANYAKUMARI DISTRICT

JUDGEMENT

(1.) Challenging the order dated 27.02.2017 passed in W.P(MD)No.23023 of 2015, the respondents in the Writ Petiiton have filed the above Writ Appeal.

(2.) The first respondent / writ petitioner filed the writ petition to issue a writ of Certiorarified Mandamus, to call for the records pertaining to the order passed by the first respondent therein in Na.Ka.No.21977/12/2016 dated 23.11.2015 and to quash the same and direct the respondents 1 and 2 therein to disburse the medical reimbursement amount of Rs.25,740/-, within a timeframe.

(3.) It is not in dispute that the writ petitioner is a retired Special Grade Steno Typist in Sub-Court, Kuzhithurai, Kanyakumari District and she has approached this Court against the rejection order in respect of her medical claim for the treatment underwent by her. The claim made by the writ petitioner was rejected by the first appellant on the ground that she underwent treatment not in an approved hospital.