P. KRISHNA RAO Vs. PORT BLAIR MUNICIPAL COUNCIL

JUDGEMENT

(1.) The present application has been preferred against the refusal of petitioner's prayer for reimbursing expenses incurred on medical treatment by the Respondent authority on the ground that there exists no provision for settlement of medical claim to the petitioner, who being a pensioner had drawn fixed medical allowance at the rate of Rs.1000.00 per month from the sanctioned pension of the petitioner.

(2.) The factual matrix of the present case is that the petitioner was an employee under the Respondent No.1 and after serving more than 37 years, the petitioner was superannuated from service on 30/9/2017. Unfortunately, petitioner met with an accident on 4/1/2022, which resulted tibial fracture with C5-C6 fracture dislocation and was immediately admitted to GB Pant Hospital, Port Blair. The doctor of said GB Pant Hospital considering the seriousness of injury, referred the petitioner to any hospital at mainland for further advancement of treatment by spinal surgeon/ neurosurgeon.

(3.) Accordingly, the petitioner was shifted to Chennai hospital where he had to undergone a surgery on 12/2/2022 and for which he had to incur expenses of medical treatment for an amount of Rs.6,59,320.00 (Rupees six lakh fifty nine thousand three hundred twenty only). It is not in dispute that the Andaman and Nicobar Administration are not covered by the Central Government Health Scheme (in short CGHS).