Madras High Court
R.Iswarappan vs The Joint Director Of Medical And on 7 April, 2025
Author: C.V.Karthikeyan
Bench: C.V. Karthikeyan
WP No. 30253 of 2024
IN THE HIGH COURT OF JUDICATURE AT MADRAS
DATED: 07-04-2025
CORAM
THE HONOURABLE MR JUSTICE C.V. KARTHIKEYAN
WP No. 30253 of 2024
R.Iswarappan
S/o.Rajamanickkam. Petitioner(s)
Vs.
1. The Joint Director of Medical and
Rural Health Services,
No.79, Vepamara Street,
Velapadi, Vellore- 632 001.
2.The Regional Manager,
United India Insurance Company, Limited,
Chennai-06.
3.The Divisional Manager,
United India Insurance Company Limited,
5th Floor, PLA Rathna Towers,
No.212, Anna Salai, Chennai-06. Respondent(s)
PRAYER: This writ petition has been filed under Article 226 of the
Constitution of India for issuance of Writ of Mandamus directing the
respondents 2 and 3 to sanction and disburse to the petitioner the remaining
medical expenditure of Rs.2,96,000 /- incurred by the petitioner in the light of
the proceedings in Na.ka. No.4345/ Ka3/ 2023 dated 09.08.2023, passed by the
1st respondent herein within the time frame fixed by this court.
https://www.mhc.tn.gov.in/judis ( Uploaded on: 08/05/2025 05:41:39 pm )
WP No. 30253 of 2024
For Petitioner Mr.A.Rajendiran
For R1 Mr.E.Sundaram,
Government Advocate.
For R2 Ms. Gayathri Ranganathan.
ORDER
The writ petition has been filed in the nature of mandamus seeking a direction against the second and third respondents and sanction and disburse the medical expenses of Rs.2,96,000/- incurred by the petitioner in the light of the proceedings in Na.ka. No.4345/ Ka3/ 2023, dated 09.08.2023, passed by the first respondent herein.
2.In the affidavit filed in support of the writ petition, it had been contended that the petitioner had joined as Physical Director (Sel.GR) on 04.06.1972 and retired from service after putting in more than 31 years of service. He had also been issued with a pension order. On 22.09.2021, his health condition had been seriously affected and he has been admitted in the Sparsh hospital at Bangalore. It was found that he was affected with the condition of Advanced Osteoarthritis of bilateral knee. He required urgent treatment. He had therefore undergone total replacement of both the knees, https://www.mhc.tn.gov.in/judis ( Uploaded on: 08/05/2025 05:41:39 pm ) WP No. 30253 of 2024 which was done under spinal anaesthesia. He was discharged on 01.10.2021.
He had incurred total medical expenses to a sum of Rs.5,50,000/-. Petitioner is also a subscriber of New Health Insurance Scheme, 2018 for Pensioners/Family Pensioners and every month amount had been deducted from the pension towards the insurance scheme. Petitioner made a representation on 27.11.2021 together with discharge summary and medical bills to the first respondent. The first respondent has disbursed a sum of Rs.2,54,000/- through State Bank of India, Gudiyattam Branch, on 21.12.2022. The petitioner made yet another representation on 03.04.2023 to the first respondent for the balance amount. It had been contended that since the said amount had not been paid inspite of the proceedings being issued on 09.08.2023 by the Joint Director of Medical and Rural Health Services, Vellore, who had stated that the amount had been approved by the District Medical Committee and had also been sanctioned by the District High Level Committee on 02.06.2022 and sent to the Divisional Manager, United India Insurance Company at Chennai, the third respondent had declined to effect the payment. It is under those circumstances, the writ petition has been filed in the nature of a mandamus.
https://www.mhc.tn.gov.in/judis ( Uploaded on: 08/05/2025 05:41:39 pm ) WP No. 30253 of 2024
3.The third respondent however, contested the statement made that the District High Level Committee had sanctioned the payment of a sum of Rs.2,96,000/-. In this connection, the learned counsel placed reliance on the claim list dated 27.02.2022 by a string of pensioners and the name of the petitioner is in serial number 175, wherein, it had been stated that he had undergone total knee replacement (both knee for OA both knee) at Sparsh hospital at Bangalore, between 22.09.2021 and 01.10.2021 and had incurred a sum of Rs.5,50,000/- towards expenses. It is however contended on behalf of third respondent that the District High Level Committee had never sanctioned the amount as claimed by the petitioner herein. However, this particular statement runs contrary to the document dated 09.08.2023 issued by the Joint Director of Medical and Rural Health Services Authority, which is as follows;
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632602 vd;gthpd; kUj;Jt
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kUj;Jtf;FGthy; m';fPfhpf;fg;gl;L khtl;l cah;kl;l FGtpd; xg;g[jYld; 02/06/2022 md;W The Divisional Manager, United India Insurance Company Limited, 5th Floor, PLA Rathina Towers, 212, Anna Salai, Chennai – 6. vd;w Kfthpf;F mDg;gg;gl;lJ/ https://www.mhc.tn.gov.in/judis ( Uploaded on: 08/05/2025 05:41:39 pm ) WP No. 30253 of 2024 ghh;itapy; fhQqk; jpU/R/<!;tug;gd;.
Vz;/29A. $tcwh;yhy; bjU. eLg;ngl;il.
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Petition go Remaining reimbursement amount
(Rs.2,96,000) nfhhpa[s;shh;/
mjd;go jdpahpd; kUj;Jt
brytpdg;gl;oay; bjhif U:/5.50.000-?k
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mDg;gg;gl;lJ/
khtl;l kUj;Jtf; FG kw;Wk; khtl;l
cah;kl;l FgthdJ kUj;Jt
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4.A rough translation of the aforementioned would show that the petitioner had incurred a sum of Rs.5,50,000/- and that the said amount had been recommended by the District Medical Committee. It had also been further stated that this amount had also been sanctioned or rather approved by the District Level Empowered Committee. Necessary approvals are available in this particular letter referred above.
5.The learned counsel for the petitioner stated that in the meeting, Insurance Officials should also be present, but that his signature is not available.
https://www.mhc.tn.gov.in/judis ( Uploaded on: 08/05/2025 05:41:39 pm ) WP No. 30253 of 2024 It is stated that the representative of the United India Insurance Company should also be present and should have signed the document.
6.The said representative who had been nominated and who is unnamed and the learned counsel has also not given the name and neither has given the designation of the said representative, has taken a conscious decision, not to attend the meeting and later has putforth an argument that merely because his signature is not appended, the Court should not act on the said document. The said representation and the conduct of the officials of the United India Insurance Company has to be condemned. They have a responsibility to attend the meeting whenever called for. They delegate the power to a representative. If the third respondent/Divisional Manager is to sit in his Air Conditioned room and delegate a representative, whose name is not conveyed in the Court and whose designation is not conveyed in the Court and claim that merely because that particular representative had not gone over to the meeting, the claim of the petitioner should be rejected, I would say that such an argument should be rejected.
https://www.mhc.tn.gov.in/judis ( Uploaded on: 08/05/2025 05:41:39 pm ) WP No. 30253 of 2024
7.A direction is given to the third respondent that they must honour their commitment to reimburse the amount, which had been spent by the retired Government servants towards their medical expenses. The amount which has to be reimbursed to the petitioner is a sum of Rs.2,96,000/-, which is the amount, which is mentioned in the document extracted above. A direction is given that such amount should be released and disbursed within a period of two weeks from the date of receipt of a copy of this order.
8.The writ petition stands disposed of. No Costs. But however in order to ascertain the conduct of the third respondent, the third respondent/The Divisional Manager, United India Insurance Company Limited, 5th Floor, PLA Rathna Towers, No.212, Anna Salai, Chennai-06, is directed to be present before this Court on 15.04.2025 at 2.15 p.m.
9.List this matter on 15.04.2025 at 2.15 p.m. 07-04-2025 sli Index:Yes/No Speaking/Non-speaking order Internet:Yes Neutral Citation:Yes/No https://www.mhc.tn.gov.in/judis ( Uploaded on: 08/05/2025 05:41:39 pm ) WP No. 30253 of 2024 IN THE HIGH COURT OF JUDICATURE AT MADRAS DATED: 15-04-2025 CORAM THE HONOURABLE MR JUSTICE C.V. KARTHIKEYAN WP No. 30253 of 2024 R.Iswarappan S/o.Rajamanickkam, No.29/A, Jawaharlal Street, Nadupet, Gudiyattam, Vellore District- 632 602.
Petitioner(s) Vs The Joint Director Of Medical And Rural Health Services, No.79, Vepamara Street, Velapadi, Vellore- 632 001 and two others Respondent(s) For Petitioner(s): Mr.A.Rajendiran For Respondent(s): Mr.E.Sundaram Government Advocate for R1 Ms.Gayathri Ranganathan for R2 https://www.mhc.tn.gov.in/judis ( Uploaded on: 08/05/2025 05:41:39 pm ) WP No. 30253 of 2024 ORDER This order should be read in conjunction with the order dated 07.04.2025.
2. The third respondent is not present. Mr.S.Sasikumar, Chief Manager, United India Insurance Company Limited, Greams Road, Chennai, is present before this court.
3. The directions issued in the order 07.04.2025 shall be complied with within two weeks as stipulated in that order.
4. In order to appreciate the facts, the order dated 07.04.2025 is extracted below in entirety:
“The writ petition has been filed in the nature of mandamus seeking a direction against the second and third respondents and sanction and disburse the medical expenses of Rs.2,96,000/- incurred by the petitioner in the light of the proceedings in Na.ka. No.4345/ Ka3/ 2023, dated 09.08.2023, passed by the first respondent herein.
2.In the affidavit filed in support of the writ petition, it had been contended that the petitioner had joined as Physical Director (Sel.GR) on 04.06.1972 and retired from service after putting in more than 31 years of service. He had also been issued with a pension order. On 22.09.2021, his health condition had been seriously affected and he has been admitted in the Sparsh hospital at Bangalore. It was found https://www.mhc.tn.gov.in/judis ( Uploaded on: 08/05/2025 05:41:39 pm ) WP No. 30253 of 2024 that he was affected with the condition of Advanced Osteoarthritis of bilateral knee. He required urgent treatment. He had therefore undergone total replacement of both the knees, which was done under spinal anaesthesia. He was discharged on 01.10.2021. He had incurred total medical expenses to a sum of Rs.5,50,000/-. Petitioner is also a subscriber of New Health Insurance Scheme, 2018 for Pensioners/Family Pensioners and every month amount had been deducted from the pension towards the insurance scheme. Petitioner made a representation on 27.11.2021 together with discharge summary and medical bills to the first respondent. The first respondent has disbursed a sum of Rs.2,54,000/- through State Bank of India, Gudiyattam Branch, on 21.12.2022. The petitioner made yet another representation on 03.04.2023 to the first respondent for the balance amount. It had been contended that since the said amount had not been paid inspite of the proceedings being issued on 09.08.2023 by the Joint Director of Medical and Rural Health Services, Vellore, who had stated that the amount had been approved by the District Medical Committee and had also been sanctioned by the District High Level Committee on 02.06.2022 and sent to the Divisional Manager, United India Insurance Company at Chennai, the third respondent had declined to effect the payment. It is under those circumstances, the writ petition has been filed in the nature of a mandamus.
3.The third respondent however, contested the statement made that the District High Level Committee had sanctioned the payment of a sum of Rs.2,96,000/-. In this connection, the learned counsel placed reliance on the claim list dated 27.02.2022 by a string of pensioners and the name of the petitioner is in serial number 175, wherein, it had been stated that he had undergone total knee replacement (both https://www.mhc.tn.gov.in/judis ( Uploaded on: 08/05/2025 05:41:39 pm ) WP No. 30253 of 2024 knee for OA both knee) at Sparsh hospital at Bangalore, between 22.09.2021 and 01.10.2021 and had incurred a sum of Rs.5,50,000/- towards expenses. It is however contended on behalf of third respondent that the District High Level Committee had never sanctioned the amount as claimed by the petitioner herein. However, this particular statement runs contrary to the document dated 09.08.2023 issued by the Joint Director of Medical and Rural Health Services Authority, which is as follows;
jpU/R/<!;tug;gd;. Vz;/29A. $tcwh;yhy;
bjU. eLg;ngl;il. Foahj;jk;. ntYhh;? 632602 vd;gthpd; kUj;Jt brytpdg;gl;oay;fs; khtl;l kUj;Jtf;FGthy; m';fPfhpf;fg;gl;L khtl;l cah;kl;l FGtpd; xg;g[jYld; 02/06/2022 md;W The Divisional Manager, United India Insurance Company Limited, 5th Floor, PLA Rathina Towers, 212, Anna Salai, Chennai – 6. vd;w Kfthpf;F mDg;gg;gl;lJ/ ghh;itapy; fhQqk; jpU/R/<!;tug;gd;.
Vz;/29A. $tcwh;yhy; bjU. eLg;ngl;il.
Foahj;jk;. ntYhh;? 632602 vd;gthpd; Writ Petition go Remaining reimbursement amount (Rs.2,96,000) nfhhpa[s;shh;/ mjd;go jdpahpd; kUj;Jt brytpdg;gl;oay;
bjhif U:/5.50.000-?k; khtl;l kUj;JtFGtpdhy;
ghpe;Jiu bra;J mDg;gg;gl;lJ/
khtl;l kUj;Jtf; FG kw;Wk; khtl;l
cah;kl;l FgthdJ kUj;Jt
brytpdg;gl;oay;fSf;F xg;g[jy; mspj;J ghpe;Jiu kl;Lnk bra;a ,aYnk jtpu Miz tH';f ,ayhJ/ vdnt fhg;gPl;L epWtdj;ij bjhlh;t[ bfhs;SkhW bjhptpj;Jf;bfhs;sg;gLfpwJ/
4.A rough translation of the aforementioned would https://www.mhc.tn.gov.in/judis ( Uploaded on: 08/05/2025 05:41:39 pm ) WP No. 30253 of 2024 show that the petitioner had incurred a sum of Rs.5,50,000/- and that the said amount had been recommended by the District Medical Committee. It had also been further stated that this amount had also been sanctioned or rather approved by the District Level Empowered Committee. Necessary approvals are available in this particular letter referred above.
5.The learned counsel for the petitioner stated that in the meeting, Insurance Officials should also be present, but that his signature is not available. It is stated that the representative of the United India Insurance Company should also be present and should have signed the document.
6.The said representative who had been nominated and who is unnamed and the learned counsel has also not given the name and neither has given the designation of the said representative, has taken a conscious decision, not to attend the meeting and later has putforth an argument that merely because his signature is not appended, the Court should not act on the said document. The said representation and the conduct of the officials of the United India Insurance Company has to be condemned. They have a responsibility to attend the meeting whenever called for. They delegate the power to a representative. If the third respondent/Divisional Manager is to sit in his Air Conditioned room and delegate a representative, whose name is not conveyed in the Court and whose designation is not conveyed in the Court and claim that merely because that particular representative had not gone over to the meeting, the claim of the petitioner should be rejected, I would say that such an argument should be rejected.
7.A direction is given to the third respondent that they must honour their commitment to reimburse the amount, https://www.mhc.tn.gov.in/judis ( Uploaded on: 08/05/2025 05:41:39 pm ) WP No. 30253 of 2024 which had been spent by the retired Government servants towards their medical expenses. The amount which has to be reimbursed to the petitioner is a sum of Rs.2,96,000/-, which is the amount, which is mentioned in the document extracted above. A direction is given that such amount should be released and disbursed within a period of two weeks from the date of receipt of a copy of this order.
8.The writ petition stands disposed of. No Costs. But however in order to ascertain the conduct of the third respondent, the third respondent/The Divisional Manager, United India Insurance Company Limited, 5th Floor, PLA Rathna Towers, No.212, Anna Salai, Chennai-06, is directed to be present before this Court on 15.04.2025 at 2.15 p.m.
9.List this matter on 15.04.2025 at 2.15 p.m.” With the above direction, no further order needs to be passed in this writ petition.
15-04-2025 nsd https://www.mhc.tn.gov.in/judis ( Uploaded on: 08/05/2025 05:41:39 pm ) WP No. 30253 of 2024 To
1.The Joint Director Of Medical And Rural Health Services, No.79, Vepamara Street, Velapadi, Vellore- 632 001.
2.The Regional Manager United India Insurance Company Limited, Chennai-06.
3.The Divisional Manager United India Insurance Company Limited 5th Floor, Pla Rathna Towers, No.212, Anna Salai, Chennai-06.
https://www.mhc.tn.gov.in/judis ( Uploaded on: 08/05/2025 05:41:39 pm ) WP No. 30253 of 2024 C.V.KARTHIKEYAN J.
nsd WP No. 30253 of 2024 15-04-2025 https://www.mhc.tn.gov.in/judis ( Uploaded on: 08/05/2025 05:41:39 pm )