K LAKSHMI Vs. DISTRICT COLLECTOR

JUDGEMENT

(1.) The present writ petition is filed, seeking Medical Reimbursement claim.

(2.) The writ petitioner, who is a retired employee from the Department of Medical and Rural Health Services, underwent a surgery on certain emergent circumstances. He was admitted in Shri Hospital on 07.11.2015 and underwent Surgery in his Liver and discharged from the Hospital on 15.11.2015. The petitioner spent more than Rs.60,000.00(Rupees Sixty Thousand only) towards his Medical treatment. Along with the bills and the discharge summary, the petitioner submitted an application, seeking Medical Reimbursement as he is the member of the Medical Reimbursement Scheme. The United India Insurance Company Limited, rejected the claim on the ground that the Hospital, in which, the writ petitioner had taken treatment, is not a listed hospital and therefore, as per the terms and conditions of the Medical scheme, the writ petitioner is not entitled for Medical Reimbursement. In this regard, in respect of the cases, where the treatment is taken in an unapproved hospitals, this Court passed orders in W.P.No.26508 of 2017 dated 09.10.2018 and the relevant paragraphs 8 and 9 are extracted hereunder:-

(3.) However, the Honourable Division Bench this Court also passed an order on the similar issue in W.A.No.2729/2018 dated 04.02.2019 and the relevant paragraphs are extracted hereunder:-