N KARUNANITHI Vs. COMMISSIONER OF TREASURIES ACCOUNTS

JUDGEMENT

(1.) The petitioner is a Secondary Grade Teacher in P.U. Middle School, Tittagudi Taluk, Cuddalore District. His wife was suffering from heart disease and no proper treatment was available at Tittagudi. She was thus referred to Ramachandra Hospital, Chennai. In a serious condition she was admitted on 8.10.2002 in a serious condition and a major surgery (Balloon Mitral Valvuloplasty) was done on 10.10.2002 for heart disease. She was discharged from the hospital on 14.10.2002. The petitioner incurred an expense of Rs. 88,214/- (Eighty Eight Thousand Two Hundred Fourteen only) towards the surgery charges and other medical expenses at Ramachandra Hospital, Chennai. He made an application for reimbursement of Rs. 66,160/- being the 75% of the total expenses, under the Tamil Nadu Government Employees Medical Scheme, 1991.

(2.) The second respondent passed an order dated 29.5.2003, refusing to forward the application to the first respondent on the ground that the surgery performed on the wife of the petitioner is not the one prescribed by the G.O. Ms. No. 400, Finance Department, dated 29.8.2000.

(3.) The petitioner filed O.A. No. 3134 of 2003 to set aside the order of the second respondent and for a direction to the respondents to consider the claim for reimbursement, as per the Tamil Nadu Government Employees Health Fund Scheme.