P.GOVARTHANAN Vs. TREASURY OFFICER

JUDGEMENT

(1.) The relief sought for in the present writ petition is for a direction to direct the respondents to reimburse the Medical expenses incurred by the writ petitioner for a sum of Rs.79,306/- together with interest @ 12% p.a. to the petitioner based on the proposal submitted by the 4th Respondent in his proceedings dated 13.06.2016.

(2.) The writ petitioner is a pensioner and had taken treatment in a Hospital, which is not listed as approved Hospital in the Government order. The petitioner was employed as Inspector of Police and retired from service on 30.06.2006 on attaining the age of superannuation.

(3.) The learned counsel for the writ petitioner states that the wife of the writ petitioner was admitted as inpatient for six days in the Hospital on certain emergency circumstances and underwent treatment. The writ petitioner is a member of the New Health Scheme and paying the subscriptions regularly. Thus, the petitioner is eligible to avail the benefit of Medical Reimbursement on submission of the Medical bills. After treatment, the writ petitioner submitted the Medical Bills along with the application seeking Medical Reimbursements and the said application was rejected on the ground that the Hospital, in which, the treatment was taken, is not listed in the approved Hospital in the Government order.