V.RAMAKRISHNAN vs THE DIRECTOR OF LOCAL FUND AUDIT

WP No. 12047 of 2024
IN THE HIGH COURT OF JUDICATURE AT MADRAS
DATED: 15-10-2026
CORAM
THE HON'BLE MR.JUSTICE C.KUMARAPPAN
WP No. 12047 of 2024
CNR:{HCMA010762142024}
V.Ramakrishnan
S/o.Venkatachalam,
660 Nadar Street, Namakkal Road,
Thiruchengode 637 211, Namakkal District
..Petitioner(s)
Vs
1. The Director Of Local Fund Audit
Combined Finance Office Complex,
th
Local Fund Audit, 4 Floor Nandanam,
Chennai 600035.
2. The Regional Manager
United India Insurance Company Ltd,
Divisional Office, VI, PLA Rathna Towers,
5th Floor, 212, Anna Salai, Rajaji Buildings,
Chennai 600 006
3. The District Level Empowered Committee
Namakkal District.
(R3 suo-motu impleaded by this Court vide
order dated 15.10.2026 in WP.No.12047/2024)
..Respondent(s)
Writ Petition filed under Article 226 of the Constitution of India, praying
to issue a writ of Mandamus, directing the respondents to sanction the medical
reimbursement of the petitioner to a tune of Rs.2,25,000/- along with interest
based on the representation of the petitioner dated 22.01.2024.
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WP No. 12047 of 2024
For Petitioner(s): Mr.A.R.Nixon
For Respondent(s): Mr.S.Ilamvaludhi,
Special Government Pleader for R1 & 3
Dr. C. Paranthaman,
Standing Counsel for R2
*
ORDER
The present Writ Petition has been filed claiming the reimbursement for
the treatment taken by the petitioner for Covid-19 infection.
2.Heard the learned counsel for the petitioner, learned Special
Government Pleader appearing for the respondents 1 & 3 and the learned
nd
Standing Counsel appearing for the 2 respondent.
3.It is the submission of the petitioner that he has spent a sum of
Rs.2,25,831/-, whereas the respondents did not reimburse the same.
4.At this juncture, the learned Special Government Pleader and the
nd
learned Standing Counsel for the 2 respondent would submit that the proper
authority is the District Level Empowered Committee. This has also been
clarified by this Court in S.Marimuthu Vs. The Government of Tamil Nadu
and others [WP.(MD).No.13429 of 2013 etc., batch] , wherein in paragraph 80,
this Court has given series of guidelines:-
“ 80 . In order to reconsider all these claim made by the respective
writ petitioners for medical reimbursement, by remitting the matters
back, the following directions are issued:
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WP No. 12047 of 2024
(i) All the impugned orders in the respective writ petitions in this
batch of cases, are hereby quashed.
(ii) The writ petitions where impugned orders are quashed as well
as the writ petitions where mandamus sought for, are hereby
remanded with directions to the concerned District Level
Empowered Committee, before whom, these matters shall be placed
and the Committee shall reconsider every individual case.
(iii) While reconsidering, the Committee shall not reject any claim
merely on the reason of non network hospital or non listed disease.
(iv) The Committee, wherever possible, shall give suitable direction
to the Insurance Company to reimburse the claim made by the
respective claimant / employee / pensioner.
(v) If the Committee finds some cases where the Insurance
Company cannot be directed to reimburse, in those cases, suitable
orders shall be passed directing / recommending the State
authorities to reimburse the claim under Medical Attendance Rules.
(vi) Once such orders are passed, the Insurance Company shall
immediately reimburse the medical claim with 6% interest from the
date of due till date of payment, within a period of thirty days from
the date of receipt of such order to be passed by the Empowered
Committee of the District concerned.
(vii) On receipt of such orders / recommendation from the
Empowered Committee, the Sanctioning authority / State authority /
High Power Committee in the State Level shall pass necessary
orders allowing the medical reimbursement claimed by the
individual claimant / employee / pensioner under the Medical
Attendance Rules.
(viii) While ordering medical reimbursement under Medical
Attendance Rules, the rate approved, accepted or quoted by the
Insurance Company under the Medical Insurance Scheme shall be
taken as the rate and by calculating the reimbursement on the said
rate, the reimbursement claim shall be immediately sanctioned and
the amount shall be reimbursed to the claimant with 6% interest
from the date of due till date of payment, within a period of thirty
days from the receipt of the recommendation/order from the District
Empowered Committee.”
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WP No. 12047 of 2024
5.In view of the above position, this Court would like to suo-motu
implead the District Level Empowered Committee, Namakkal District as
rd
3 respondent. Registry is directed to make necessary amendment in the
cause title .
6.Accordingly, this writ petition is disposed of by directing the petitioner
to submit an application before the District Level Empowered Committee,
Namakkal District along with requisite documents within a period of four(4)
weeks from the date of receipt of a copy of this order. If such application is
received, the District Level Empowered Committee is directed to consider the
same and pass appropriate orders within a further period of eight (8) weeks. No
costs.
15-10-2026
Index: Yes/No
Speaking/Non-speaking order
Neutral Citation: Yes/No
KMI
To
1. The Director Of Local Fund Audit
Combined Finance Office Complex, Local Fund Audit, 4th Floor Nandanam,
Chennai 600035
2. The Regional Manager
United India Insurance Company Ltd, Divisional Office,
VI, PLA Rathna Towers, 5th Floor, 212, Anna Salai, Rajaji Buildings,
Chennai 600 006
3. The District Level Empowered Committee
Namakkal District.
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WP No. 12047 of 2024
C.KUMARAPPAN J.
KMI
WP No. 12047 of 2024
15-10-2026
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