Kunhiraman.K vs State Of Kerala
2024 Latest Caselaw 31538 Ker

Kerala High Court

Kunhiraman.K vs State Of Kerala on 5 November, 2024

Author: Murali Purushothaman

Bench: Murali Purushothaman

                                                2024:KER:82046

           IN THE HIGH COURT OF KERALA AT ERNAKULAM

                           PRESENT

        THE HONOURABLE MR.JUSTICE MURALI PURUSHOTHAMAN

TUESDAY, THE 5TH DAY OF NOVEMBER 2024/14TH KARTHIKA, 1946

                   WP(C) NO. 38821 OF 2024

PETITIONER:

           KUNHIRAMAN K.
           AGED 82 YEARS
           S/O. KANARAN,
           ARAYAKKOOL HOUSE
           P.O. EDACHERY, VADAKARA,
           KOZHIKODE DT,
           PIN - 673 502.

           BY ADV ANILKUMAR V. (VAZHARAMBIL)



RESPONDENTS:

    1      STATE OF KERALA
           REPRESENTED BY THE ADDITIONAL CHIEF SECRETARY
           (FINANCE-HEALTH INSURANCE) SECRETARIAT,
           GOVERNMENT OF KERALA
           THIRUVANANTHAPURAM,
           KERALA,
           PIN - 695 001.
    2      THE ORIENTAL INSURANCE COMPANY LTD.,
           REPRESENTED BY THE REGIONAL MANAGER METRO
           PALACE, NORTH RAILWAY STATION ROAD,
           ERNAKULAM NORTH,
           ERNAKULAM,
           PIN - 682 018.
    3      MEITRA HOSPITAL,
           KOZHIKODE
           REPRESENTED BY GENERAL MANAGER
           KARAPARAMBA - KUNDUPARAMBA MINI BYPASS ROAD,
           P O., EDAKKAD,
           KOZHIKODE,
           KERALA,
           PIN - 673 005.
                                                                  2024:KER:82046


WP(C) NO.38821 OF 2024
                                        2

          4       MIMS HOSPITAL
                  REPRESENTED BY ITS GENERAL MANAGER
                  MINI BYPASS ROAD, GOVINDAPURAM,
                  KOZHIKODE, KERALA,
                  PIN - 673 016.
          5       DISTRICT LEVEL GRIEVANCE REDRESSAL COMMITTEE
                  COLLECTORATE, KOZHIKODE
                  KOZHLKODE DISTRICT,
                  REPRESENTED BY THE CONVENER (DISTRICT
                  COLLECTOR), PIN - 673 020.

                  SMT. MARY BEENA JOSEPH - SR. GP
                  SMT. K.S SANTHI - SC


              THIS   WRIT   PETITION    (CIVIL)      HAVING    COME   UP    FOR
      ADMISSION      ON   05.11.2024,       THE   COURT   ON   THE   SAME   DAY
      DELIVERED THE FOLLOWING:
                                                        2024:KER:82046


WP(C) NO.38821 OF 2024
                                  3



                                JUDGMENT

The petitioner is a State Government

pensioner and he joined the Medical Insurance

Scheme for State Employees and Pensioners

(MEDISEP). The petitioner had to be hospitalised

twice as evident from Exts.P1 to P3. However,

the entire amount paid by the petitioner for his

treatment expenses has not been disbursed. The

petitioner has preferred Ext.P4 appeal before the

5th respondent, the District Level Grievance

Redressal Committee. The limited prayer of the

petitioner is for a consideration of Ext.P4 appeal

expeditiously.

2. Heard the learned counsel for the

petitioner, the learned Government Pleader and 2024:KER:82046

WP(C) NO.38821 OF 2024

the learned Standing Counsel for the 2nd

respondent, Insurance Company. In the nature of

the direction I propose to issue, notice to

respondents 3 and 4 is dispensed with.

3. In the facts and circumstances of the

case and taking note of the fact that the

petitioner is aged 82 years, there will be a

direction to the 5th respondent to consider Ext.P4

appeal, as expeditiously as possible, at any rate,

within a period of one month from the date of

receipt of a copy of this judgment.

The writ petition is disposed of with the

above direction.

Sd/-

MURALI PURUSHOTHAMAN JUDGE

SPR 2024:KER:82046

WP(C) NO.38821 OF 2024

APPENDIX

PETITIONER'S EXHIBITS:-

EXHIBIT P1 THE TRUE COPY OF THE DESCRIPTIVE DETAILS OF THE PETITIONER ISSUED BY THE 3RD RESPONDENT HOSPITAL DATED 03.05.2023. EXHIBIT P2 THE TRUE COPY OF THE EMERGENCY TREATMENT CERTIFICATE DATED 01.10.2024 ISSUED BY THE 3RD RESPONDENT HOSPITAL TO THE PETITIONER. EXHIBIT P3 THE TRUE COPY OF THE INPATIENT BILL SUMMARY ISSUED BY THE 3RD RESPONDENT HOSPITAL TO THE PETITIONER.

EXHIBIT P4 THE TRUE COPY OF THE APPEAL DATED 25.10.2024 FILED BY THE PETITIONER BEFORE THE 5TH RESPONDENT COMMITTEE.

RESPONDENTS EXHIBITS: NIL.