KARMA VEER Vs. UNION OF INDIA

JUDGEMENT

(1.) Petitioner, who appears in person has filed this writ petition under Article 226 of the Constitution of India pursuant to an Order of the Hon'ble Supreme Court dated 18th of December , 1998 which reads as under :

(2.) The petitioner has inter-alia alleged gross negligence against the Doctors working in Safdarjung Hospital, i.e., respondent No.3. The petitioner's case is -that his wife Smt. Prabha Gautam was pregnant and after 7 months of confinement was admitted to Safdarjung Hospital. During and after the delivery of his infant child, there were complications and maltreatment coupled with negligence which resulted in the death of the infant. On the basis of the said averments, the petitioner has claimed the following reliefs:

(3.) The primary issue involved, therefore, In the present writ petition which requires determination is the allegations of fact against the respondents for negligence in treatment of the petitioner's infant child. The petitioner has relied upon several international standards to contend that the treatment given to the petitioner's infant child was grossly negligent and insufficient. He has further averred that the consent given by his mother to the Hospital Authorities was obtained on a blank slip of paper so as to transfer his infant child to the incubator.