R.PANDIYAN Vs. STATE OF TAMIL NADU

JUDGEMENT

(1.) The order of rejection dated 02.05.2016, rejecting the claim of the writ petitioner for medical reimbursement is under challenge in the present writ petition.

(2.) The petitioner was working in Transport Department and undergone treatment for a sudden heart attack. He was admitted in KG Hospital at Coimbatore for urgent treatment as advised by the Doctors and underwent Angiogram treatment at KG Hospital. He was suffering from severe heart pain and underwent treatment in the said Hospital.

(3.) The claim of the writ petitioner for medical reimbursement was returned on the ground that the petitioner had not taken treatment in the approved Hospital as per the Government Orders. Challenging the said order, the present writ petition is filed.