Madras High Court
N.Subramanian vs The Chief Internal Auditor (Pension) on 16 June, 2025
W.P.(MD).No.15710 of 2025
BEFORE THE MADURAI BENCH OF MADRAS HIGH COURT
DATED : 16.06.2025
CORAM:
THE HONOURABLE MR.JUSTICE VIVEK KUMAR SINGH
W.P.(MD)No.15710 of 2025
N.Subramanian ... Petitioner
-vs-
1. The Chief Internal Auditor (Pension),
Board Office Audit Branch,
TANGEDCO,
144, NPKRR Palace, First Floor,
Annasalai, Chennai - 600 002.
2. The Joint Director of Medical and Health Services,
Government Ayurvedha Medical College Campus,
Kottar Post, Nagercoil,
Kanyakumari District - 629 002.
3. United India Insurance Co Ltd.,
Divisional Office,
5th Floor PLA,
Rathna Towers, 212,
Annasalai,
Chennai - 600 002. ... Respondents
PRAYER: Petition filed under Article 226 of the Constitution of India, to
issue a Writ of Mandamus directing the respondents to sanction and disburse
the medical reimbursement amount along with interest based on the
petitioner's representations dated 22.01.2021, 12.06.2023 and 12.01.2024.
1/6
https://www.mhc.tn.gov.in/judis ( Uploaded on: 20/06/2025 01:31:59 pm )
W.P.(MD).No.15710 of 2025
For Petitioner : Mr.P.Thirumahalmaran
For Respondents : Mr.B.Ramanathan (R1)
Mr.K.Balasubramani (R2)
Special Government Pleader
Mr.I.Robert Chandra Kumar (R3)
ORDER
This writ petition has been filed seeking a direction to the respondents to sanction and disburse the medical reimbursement amount along with the interest based on the petitioner's representations dated 22.11.2021, 12.06.2023 and 12.01.2024.
2. By consent of both parties, this Writ Petition is taken up for final disposal at the stage of admission itself.
3. The petitioner is a senior citizen aged about 88 years old. The petitioner retired as Revenue Supervisor in Tamilnadu Generation and Distribution Corporation Limited on 28.02.1997. The petitioner's wife took treatment for cancer at Kerala Institute of Medical Science, Thiruvananthapuram, for which cashless treatment was refused and the petitioner paid the bill amount of Rs.3,82,468/-. Hence, the petitioner made a 2/6 https://www.mhc.tn.gov.in/judis ( Uploaded on: 20/06/2025 01:31:59 pm ) W.P.(MD).No.15710 of 2025 representation to the second respondent, on 22.11.2021 seeking medical reimbursement. The petitioner also made a representation to the first respondent on 12.06.2023 and the first respondent has made a letter dated 01.09.2023 that his claim has been forwarded to the third respondent on 19.07.2023. Hence, the petitioner made a representation dated 12.01.2024 to the third respondent to consider the claim and sanction his claim. Since the same has not been considered, this writ petition has been filed.
4. The learned Standing Counsel for the third respondent submits that the petitioner's case is recommended by the Committee under the Tamil Nadu Medical Attendance Rules as per the guidelines issued by the Government under Rule 14 Sub Clause 4 of the guidelines for implementation of new Health Insurance Scheme, 2022 for pensioners including spouse, family pensioner. In terms of the said guidelines, Rule 14, Sub Clause 4 and in terms of the mandates of G.O(Ms)No.401 of the Health and Family Welfare (Z1) Department, dated 09.09.2021, the cases in which the claimants have taken treatment in non-network hospital under non emergency condition would be covered under the Tamil Nadu Medical Attendance Rules. 3/6 https://www.mhc.tn.gov.in/judis ( Uploaded on: 20/06/2025 01:31:59 pm ) W.P.(MD).No.15710 of 2025
5. In view of the same, this Court hereby directs the petitioner to approach the second respondent further to consider his case under the Tamil Nadu Medical attendance Rules as per the guidelines issued by the Government within a period of two (2) weeks from the date of receipt of a copy of this order. On such approach by the petitioner, the respondent concerned shall consider his case of reimbursement, provided if the same is permissible as per the Rules.
6. With the above directions and observations, this writ petition stands disposed of. No costs.
16.06.2025
NCC : Yes/No
Index : Yes / No
sm
4/6
https://www.mhc.tn.gov.in/judis ( Uploaded on: 20/06/2025 01:31:59 pm )
W.P.(MD).No.15710 of 2025
TO:-
1. The Chief Internal Auditor (Pension), Board Office Audit Branch, TANGEDCO, 144, NPKRR Palace, First Floor, Annasalai, Chennai - 600 002.
2. The Joint Director of Medical and Health Services, Government Ayurvedha Medical College Campus, Kottar Post, Nagercoil, Kanyakumari District - 629 002.
3. United India Insurance Co Ltd., Divisional Office, 5th Floor PLA, Rathna Towers , 212, Annasalai, Chennai - 600 002.
5/6 https://www.mhc.tn.gov.in/judis ( Uploaded on: 20/06/2025 01:31:59 pm ) W.P.(MD).No.15710 of 2025 VIVEK KUMAR SINGH, J.
sm Order made in W.P.(MD)No.15710 of 2025 Dated:
16.06.2025 6/6 https://www.mhc.tn.gov.in/judis ( Uploaded on: 20/06/2025 01:31:59 pm )