K.RASHEETH ALI Vs. COMMISSIONER OF TREASURY

JUDGEMENT

(1.) The prayer sought for in this Writ Petition is to call for the records of the second respondent dated 05.06.2018 in Rc.12008/2018/M1 and quash the same and consequently reimburse as per the claim of the petitioner dated 05.01.2018.

(2.) The case of the petitioner is that he retired from service as Chief Executive Officer / District Revenue Officer in Tamil Nadu Wakf Board on 28.02.2017. During his period of service, the petitioner joined the Medical Insurance Scheme and after retirement, the respondent Insurance company has been deducting amount for Health Insurance. While so, the petitioner suffered from septic arthritis left knee with abscess and cardiac failure and undergone surgery. After the treatment, the petitioner made application for claiming medical reimbursement. However, his claim was rejected on the ground that he had taken treatment in a Hospital which does not comes under the network hospital for claiming Medical reimbursement. Aggrieved by the same, the Writ Petition has been filed.

(3.) The learned counsel for the petitioner would submit that in the very same issue in W.P.No.27504 of 2019, this Court had passed order on 17.09.2019. He would also submit that same order may be passed in the present Writ Petition considering the similar facts of the case.