K NAGAPPAN Vs. GOVERNMENT OF TAMIL NADU

JUDGEMENT

(1.) The petitioner herein, while working as a Tutor in Anatomy in Kilpauk Medical College, Chennai, underwent Coronary Anchioplasty and was under treatment for Coronary Artery Disease with unstable angina from 07.03.1998 to 16.03.1998 at Apollo Hospitals, Chennai. When the petitioner sought for financial assistance of Rs.2,63,539.00 towards the total medical expenditure incurred by him in Apollo Hospitals, the first respondent herein had restricted the medical claim and sanctioned a sum of Rs.57,025.00 towards reimbursement through the impugned Government Order, which is under challenge in the present Writ Petition.

(2.) Heard Mrs.AL.Gandhimathi, learned counsel for the petitioner and Mrs.K.Bhuvaneswari, learned Additional Government Pleader appearing on behalf of the respondents.

(3.) The Government Employees Health Fund Scheme has been constituted to overcome the distress caused to the families of the Government Employees, where the employees are struck by major ailments. For the purpose of availing the said facility, the Government had earmarked a list of Scheduled Private Hospitals, wherein, the employees and the family members were extended the facility to avail medical treatment for certain scheduled diseases/ailments.