M O Paul vs State Of Kerala
2024 Latest Caselaw 30767 Ker

Kerala High Court

M O Paul vs State Of Kerala on 30 October, 2024

Author: Murali Purushothaman

Bench: Murali Purushothaman

                                                        2024:KER:80977


                 IN THE HIGH COURT OF KERALA AT ERNAKULAM

                                    PRESENT

              THE HONOURABLE MR.JUSTICE MURALI PURUSHOTHAMAN

     WEDNESDAY, THE 30TH DAY OF OCTOBER 2024 / 8TH KARTHIKA, 1946

                           WP(C) NO. 35042 OF 2024


PETITIONER:

              M O PAUL
              AGED 79 YEARS
              S/O VAREED OUSEPH, MADASSERY HOUSE, NEAR ST. MARY'S
              CHURCH, MOOKKANNOOR, ERNAKULAM, PIN - 683 577.

              BY ADV P.J.JOE PAUL


RESPONDENTS:

     1        STATE OF KERALA
              REPRESENTED BY SECRETARY TO THE DEPARTMENT OF FINANCE,
              SECRETARIAT, THIRUVANANTHAPURAM, PIN - 695 001.

     2        DISTRICT LEVEL GRIEVANCE REDRESSAL COMMITTEE
              REPRESENTED BY ITS CONVENOR DISTRICT COLLECTOR,
              ERNAKULAM, COLLECTORATE, KAKKANAD, ERNAKULAM,
              PIN - 682 030.

              BY ADV. MARY BEENA JOSEPH, SENIOR GOVERNMENT PLEADER



         THIS WRIT PETITION (CIVIL) HAVING COME UP FOR ADMISSION ON

30.10.2024, THE COURT ON THE SAME DAY DELIVERED THE FOLLOWING:
 WP(C) NO. 35042 OF 2024                : 2 :

                                                                 2024:KER:80977




                                JUDGMENT

The petitioner retired from the service of the

Department of Treasuries and has subscribed to the

Medical Insurance Scheme for State Government

Employees and Pensioners (MEDISEP). He is aged 79

years. The petitioner was hospitalized from 08.12.2023

to 18.12.2023 and incurred an amount of Rs.8,48,239/-

(Rupees Eight lakhs forty eight thousand two hundred

and thirty nine only). Seeking reimbursement of the said

amount, the petitioner has approached the 2nd

respondent, the District Level Grievance Redressal

Committee. The petitioner states that the entire

documents have now been uploaded and that a direction

may be issued to the 2nd respondent to process the

2024:KER:80977

application of the petitioner as evidenced by Ext.P3, as

expeditiously as possible.

2. The petitioner has preferred Ext.P4

representation with a request to the 2 nd respondent to

consider his claim for reimbursement. The limited

prayer of the petitioner at this stage is for a direction to

the 2nd respondent to consider Ext.P4 representation as

expeditiously as possible.

3. Heard the learned Counsel for the petitioner

and the learned Government Pleader for the respondents.

4. In the facts and circumstances of the case and

taking note of the fact that, the petitioner is a person

aged 79 years, there will be a direction to the 2 nd

respondent to consider Ext.P4 representation, as

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expeditiously as possible, at any rate, within a period of

three weeks from the date of receipt of a copy of this

judgment.

The writ petition is disposed of.

Sd/-

MURALI PURUSHOTHAMAN JUDGE SRJ

2024:KER:80977

APPENDIX OF WP(C) 35042/2024

PETITIONER'S EXHIBITS

EXHIBIT P1 THE TRUE COPY OF THE RELEVANT PAGES OF THE MEDISEP SCHEME UNDER G. O. (P) NO. 76/2022/FIN. DATED 27.06.2022.

EXHIBIT P2 THE TRUE COPY OF THE RECORDS UPLOADED BY THE PETITIONER IN THE MEDISEP PORTAL.

EXHIBIT P3 THE TRUE COPY OF THE ONLINE STATUS OF GRIEVANCE ID NO. D1135635G387769 SUBMITTED BY THE PETITIONER.

EXHIBIT P4 THE TRUE COPY OF THE REPRESENTATION DATED 04.09.2024 SUBMITTED BY THE PETITIONER.

EXHIBIT P5 THE TRUE COPY OF THE POSTAL RECEIPT DATED 04.09.2024.

EXHIBIT P6 THE TRUE COPY OF THE ONLINE POSTAL TRACKING STATUS.