S. Jeyabalan vs The Tamil Nadu Water Supply and Drainage Board

A.K. Rajan, J.—The writ petition has been filed by the party-in-person, seeking for issuance of a writ of certiorarified mandamus to call for

the records of the respondent in the Managing Director''s proceedings No.122156/LA2/89.H.O., dated 29.8.1997, quash the same and to direct

the respondent to refund the sum of Rs.800/- remitted by the petitioner in excess of the actual amount (Rs.3,361/-) due to the Board and

consequently treat the entire amount of Rs.5,639/- charged by the Cancer Institute, as medical expenses.

The case of the petitioner is that he was working in the Tamil Nadu Water Supply and Drainage Board (TWAD Board) as Selection Grade

Section Officer and then was promoted as Assistant Secretary in the TWAD Board. During the year 1989, when he was working as Selection

Grade Section Officer, he fell sick and he had to undergo treatment in the Cancer Institute at Chennai. In the order dated 6.11.1989 (proceedings

in RC.No.122156/OPI/A3/89-2), it is stated that Thiru. S. Jayabalan , Selection Grade Section Officer is permitted to undergo treatment in the

Cancer Institute, Madras, as a special case, as the Institute is reputed hospital in this field. Further, it is also stated therein that the sanction is

therefore accorded to the payment of a sum of Rs.9,000/- (Rupees nine thousand only) to Thiru. S. Jayabalan , S.G.S.O., towards advance to

meet the medical expenses.

Accordingly, the petitioner received Rs.9,000/- from the respondent as advance. Fortunately, he got cured and immediately after he joined

service, he has repaid Rs.4,161/- and has also submitted a Bill for Rs.5,639/- given by the Cancer Institute dated 12.2.1990.

The Dean of the Government General Hospital, Chennai has passed an order that as per the specific orders of reimbursement then existing in the

Government, the petitioner will be eligible only for Rs.1,719/- and after adjusting the amount of Rs.4,161/- already remitted by him, it is stated that

the balance of Rs.3,120/- shall be remitted by the petitioner herein.

It is very unfortunate that the Dean of the Government General Hospital, has written such a letter even though the order of the respondent-

Board specifically states that the Cancer Institute is a reputed institution. Under those circumstances, there is no justification to doubt the veracity

of the Bill and the Dean has no right to fix his own estimate at Rs.1,719/- and therefore, the communication calling upon the petitioner to remit the

balance at Rs.3.120/- is not justifiable. Hence, the impugned order is set aside.

The petitioner states that he has paid Rs.3,120/- to the respondent-Board. Undoubtedly, the petitioner is entitled to get a refund of this amount.

It is admitted that this amount has been deducted at the time of the superannuation of the petitioner. Thus, this amount has already been deducted

from the petitioner''s monetary benefits. That shall be refunded to him by the respondent-Board, within a period of two weeks from today.

This is a fit case where the costs could be award. Considering the fact that the junior Advocate for the respondent-Board pleads that no costs

shall be awarded, no costs is awarded in this writ petition.

With the above observation, the writ petition is allowed.