A ARUL Vs. STATE OF TAMIL NADU

JUDGEMENT

(1.) THE petitioner has come forward with this writ petition seeking for the relief of a direction in particular a writ of mandamus directing the third respondent to reimburse the medical expenses as per G.O. Ms. No. 18, Finance (Allowance-1) Department, dated 9.1.1992, G.O. Ms. No. 141, Finance (Salaries) Department, dated 26.2.1996 and circular dated 6.10.1999 read with letter dated 30.11.1998, along with penal interest of 18% from 19.3.1996 to till date.

(2.) THE case of the petitioner, as seen from the affidavit of the petitioner, is that he was working as the Record Clerk in the Public Works Department under the control of the third respondent herein.

(3.) IT is further submitted by the petitioner that under G.O. Ms. No. 141, Finance (Salaries) Department, dated 26.2.1996, the power to sanction financial assistance in respect of the employees belonging to the other Departments in District was delegated to the respective District Officers. IT is further clarified by the letter dated 6.10.1999 vide O.Mu.No. 14775/P2/99 that 75 % of the total expenditure incurred can be reimbursed at the District level itself.