SHANAZ ZAHEER Vs. STATE OF TAMIL NADU

JUDGEMENT

(1.) This writ petition has been filed challenging the order passed by the 2nd respondent denying the claim made by the petitioner who sought for reimbursement of the medical expenses and for a consequential direction to the respondents to reimburse the medical expenses to the petitioners.

(2.) The case of the petitioners is that the 2nd respondent is a Doctor, who retired as Hospital Superintendent from Government Hospital, Udhagamandalam, in the year 1997. The 2nd petitioner is drawing pension from the Government of Tamil Nadu from the year 1998 onwards. Deductions are being made every month from the pension under the Health Scheme for pensioner and his family from 2012 onwards till date.

(3.) The 1st petitioner, who is the wife of the 2nd petitioner, fell down from the stairs in her house and sustained serious injuries.