M.Venugopal, J. - (1.) Heard the Learned Counsel for the Petitioner, the Learned Additional Government Pleader for the First Respondent and the Learned Counsel for the Second Respondent.
(2.) The Petitioner has filed the present Writ Petition praying for calling of the records relating to the Proceedings dated 29.08.2017 in R.O.C.No.20261/2017/C4, on the file of the Second Respondent and to quash the same. Further, he has sought for passing of an order by this Court in directing the Respondents to reimburse the sum of Rs.52,500/- incurred by him as detailed in his representation, dated 11.02.2017.
(3.) The Learned Counsel for the Petitioner submits that the Petitioner is a retired District Judge and further that the Petitioner and his wife are entitled to claim reimbursement of expenses incurred for medical treatment. It is the stand of the Petitioner that his wife was admitted as an inpatient from 09.10.2016 to 30.10.2016, in Arya Vaidya Chikitsalyam and Research Institute, Coimbatore and incurred a sum of Rs.1,15,267/- towards medical expenses for her treatment.;