GOVERNMENT OF TAMIL NADU Vs. PARIMALA

JUDGEMENT

(1.) Heard the learned Special Government Pleader appearing for the appellants.

(2.) The writ appeal is filed by the State against the order passed by the learned Single Judge in allowing the writ petition and thereby directing the appellants to reimburse the amount spent by the first respondent herein for her her surgery in Sagar Hospital, Bangaluru as per the Health Care Scheme.

(3.) It appears that the first respondent, working as Headmistress in Bharathi Aided Elementary School, Reddipatty Post, Namakkal District, who is covered under the Health Insurance Scheme of the Government to the extent of Rs.7,00,000/- in tie up with the second respondent herein, had underwent a surgery in Brain at Sagar Hospital, Bangaluru for her prolonged ailment of headache, as advised by the Physician, but, since the reimbursement claim made by her to the tune of Rs.5,33,136/- was rejected, she had come up with the writ petition.