M.VANITHA vs THE GOVERNMENT OF tamil nadu

WP No. 42065 of 2026
IN THE HIGH COURT OF JUDICATURE AT MADRAS
DATED: 26-10-2026
CORAM
THE HON'BLE MS. JUSTICE P.T. ASHA
WP No. 42065 of 2026
CNR:{HCMA012347512026}
M.Vanitha
W/o Lat Mr. I.Balakrishanan
D.No.7/191, Alagusamuthiram Pudur
Salem Steel Plant, Salem - 636 013
..Petitioner(s)
Vs
1. THE GOVERNMENT OF tamil nadu
Rep by the Secretary to the Government,
Finance Department, For St. George,
Chennai - 600 009
2. The Dean
Government Mohan Kumaramangalam
Medical College and Hospital, Salem - 1
3. The Oriental insurance co,ltd
SBI GPA Claims Cell
Mumbai Regional Office No.1,2nd Floor
Oriental House, 7J. Tata Road
Church Gate, Mumbai - 400 020
4. The State Bank Of India
rep by its Branch Manager
Omalur Branch, Tamilnadu
..Respondent(s)
Prayer:- Writ petition filed under Article 226 of the Constitution of India
praying for issuance of a writ of Mandamus directing the 2nd Respondent to
furnish the relevant hospital treatment records, including the day-to day Indoor
Case Papers and Death Summary, relating to Late Mr.I.Balakrishnan for the
period form 07.11.2025 to 11.11.2025 to the Petitioner, so as to enable her to
submit the same to the 3rd Respondent for processing and settlement of
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WP No. 42065 of 2026
Personal Accident Insurance Claim No.580000/48/2026/00112565, and
consequently direct the Respondents 2 to 4 to process and settle the said claim
in accordance with G.O.Ms.No.113, Finance (Treasuries and Accounts-III)
Department, dated 14.05.2025 to her, within a time limit to be fixed by this
Honorable Court and thus Render Justice.
For Petitioner(s): Mr.P.Mohanraj
For Respondent(s): Mr. M.Senthmizh selvan AGP for R1 and R2
ORDER
This Writ Petition has been filed for the following reliefs:-
“directing the 2nd Respondent to furnish the relevant hospital treatment
records, including the day-to day Indoor Case Papers and Death Summary,
relating to Late Mr.I.Balakrishnan for the period form 07.11.2025 to
11.11.2025 to the Petitioner, so as to enable her to submit the same to the 3rd
Respondent for processing and settlement of Personal Accident Insurance
Claim No.580000/48/2026/00112565, and consequently direct the Respondents
2 to 4 to process and settle the said claim in accordance with G.O.Ms.No.113,
Finance (Treasuries and Accounts-III) Department, dated 14.05.2025 to her,
within a time limit to be fixed by this Honorable Court and thus Render Justice.
2. The Petitioner would submit that her husband, Late Mr. I.Balakrishnan,
was working as a Senior Revenue Inspector in the office of the Special
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WP No. 42065 of 2026
Tahsildar, Adi Dravidar Welfare, Omalur, Salem District, under the
Government of Tamil Nadu. On 03.11.2025, he met with a road traffic accident
and was initially admitted to the Third Respondent Hospital through a 108
Ambulance at about 2.25 p.m. On the same day, he was shifted to Kauvery
Hospital, Salem – 20, where he underwent inpatient treatment from 03.11.2025
to 07.11.2025. Thereafter, he was re-admitted to the Third Respondent Hospital
on 07.11.2025, where he continued treatment until he unfortunately succumbed
to his injuries on 11.11.2025. An Accident Register was prepared, and an FIR
was subsequently registered in connection with the accident.
3. The Petitioner would submit that, as per G.O. Ms. No. 113, Finance
(Treasuries and Accounts-III) Department, dated 14.05.2025, a Personal
Accident Insurance cover of Rs.1 Crore is provided to eligible Government
employees in the event of accidental death or permanent disability, subject to
the applicable terms and conditions. Since her deceased husband was a
Government employee and maintained an SGSP Gold Account bearing
No.31290933443 with the State Bank of India, Omalur Branch, the Petitioner,
being his wife, submitted a Personal Accident Insurance claim application on
23.01.2026. The claim was registered under Claim
No.580000/48/2026/00112565.
4. The Petitioner would submit that the Third Respondent, through emails
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WP No. 42065 of 2026
dated 12.02.2026, 26.03.2026, 16.04.2026 and 05.05.2026, repeatedly requested
various medical records relating to her husband's treatment. The Petitioner duly
submitted the available documents on 02.03.2026, 30.03.2026 and 20.04.2026,
including the attested medical records, post-mortem report and treatment
summary.
5. The Petitioner would further submit that, pursuant to the Third
Respondent's repeated requests for the day-to-day inpatient treatment records
and death summary for the period from 07.11.2025 to 11.11.2025, she
submitted a representation dated 07.05.2026 to the Second Respondent Hospital
seeking the said records. However, by communication dated 11.05.2026, the
Second Respondent informed her that, as the case involved a medico-legal
death, the records could be furnished only upon receipt of a summons from the
competent Court, and that the treatment summary had already been issued on
05.01.2026.
6. The Petitioner would submit that she forwarded the said
communication to the Third Respondent through Registered Post on
27.05.2026. However, the Third Respondent, instead of processing the
insurance claim, once again issued an email dated 09.06.2026 insisting upon the
same hospital records.
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WP No. 42065 of 2026
7. The Petitioner would submit that despite her repeated efforts and
submission of all available documents, her claim remains unprocessed to date.
Hence, the present Writ Petition has been filed seeking the reliefs stated supra.
8. Heard the learned counsel for the petitioner and the learned AGP for
the respondents 1 and 2.
9. The documents that the petitioner is seeking only relates to her
husband’s day-to-day inpatient records which are not confidential records or
classified ones. The documents are required so as to enable the petitioner to get
the insurance claim settled. Therefore, this Court directs the Second respondent
to furnish the relevant hospital treatment records, including the day-to day
Indoor Case Papers and Death Summary, relating to Late Mr.I.Balakrishnan for
the period 07.11.2025 to 11.11.2025 to the Petitioner, within a period of 3
weeks from the date of receipt of a copy of this order.
10. Accordingly, this writ petition is disposed of. No costs.
26-10-2026
Index: Yes/No
Speaking/Non-speaking order
Neutral Citation: Yes/No
SHR
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WP No. 42065 of 2026
P.T.ASHA J.
SHR
To
1. THE GOVERNMENT OF tamil nadu
Rep by the Secretary to the Government,
Finance Department, For St. George,
Chennai - 600 009
2. The Dean
Government Mohan Kumaramangalam
Medical College and Hospital, Salem - 1
3. The Oriental insurance co,ltd
SBI GPA Claims Cell
Mumbai Regional Office No.1,2nd Floor
Oriental House, 7J. Tata Road
Church Gate, Mumbai - 400 020
4. The State bank of India
rep by its Branch Manager
Omalur Branch, Tamilnadu
WP No. 42065 of 2026
26-10-2026
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WP No. 42065 of 2026
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