REGENT COMPUTRONICS PVT. LTD.

S. Marimuthu E.X. V.A.O. Karuppoor Village Appellant

V/S

Govt. Of Tamil Nadu, Rep. By Its Secretary, Department Of Health And Family Welfare Respondents

Referred Judgements :-

UNITED INDIA INSURANCE CO. LTD. VS. HARCHAND RAI CHANDAN LAL [REFERRED TO]
N. RAJA VS. THE STATE OF TAMIL NADU [REFERRED TO]
SURJIT SINGH VS. STATE OF PUNJAB [REFERRED TO]
PASCHIM BANGA KHET MAZDOOR SAMITY VS. STATE OF WEST BENGAL [REFERRED TO]
STATE OF PUNJAB VS. MOHINDER SINGH CHAWLA [REFERRED TO]
ORIENTAL INSURANCE COMPANY LIMITED VS. SONY CHERIYAN [REFERRED TO]
VIKRAM GREENTECH INDIA LTD VS. NEW INDIA ASSURANCE CO LTD [REFERRED TO]
K. SRINIVASAN VS. STATE GOVERNMENT OF TAMIL NADU [REFERRED TO]
STAR HEALTH AND ALLIED INSURANCE CO LTD REP BY ITS PROJECT OFFICER, TAMIL NADU GOVERNMENT EMPLOYEES NEW HEALTH INSURANCE SCHEME VS. A CHOKKAR AND THE SPECIAL SECRETARY TO GOVERNMENT, FINANCE (SALARIES) DEPARTMENT, GOVERNMENT OF TAMIL NADU [REFERRED TO]
SHIVA KANT JHA VS. UNION OF INDIA [REFERRED TO]

JUDGEMENT

(1.) In all these writ petitions in this batch of cases, the issue raised is the entitlement of the writ petitioners, who are either Government employee or pensioner of the State Government and its undertakings or their family members / legal heirs / next kith and kin, to get medical reimbursement under the New Health Insurance scheme implemented by the State Government from time to time.

(2.) In all these cases, since the issue raised is one and the same and the relief sought for in each of the writ petitions in this batch are also same or similar, all these writ petitions were heard together and are being disposed of by this common order.

(3.) Factual background:

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S. MARIMUTHU E.X. V.A.O. KARUPPOOR VILLAGE Vs. GOVT. OF TAMIL NADU, REP. BY ITS SECRETARY, DEPARTMENT OF HEALTH AND FAMILY WELFARE

Referred Judgements :-

JUDGEMENT

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