PAWAN ANAND Vs. DIRECTOR GENERAL OF HEALTH SERVICES

JUDGEMENT

(1.) By virtue of this writ petition the petitioner seeks to assail the original order passed by respondent no. 2 dated 07.06.2012 and the appellate order passed by respondent no. 1 dated 21.06.2012. Suffice it to say that the mother of petitioner no. 1 appears to be suffering from liver cirrhosis and that there is an urgent need for liver transplant. Petitioner no. 2 is the proposed donor.

(2.) For this purpose the petitioner says that he has obtained requisite permission including a NOC from the Organ Transplantation Committee constituted by the State of U.P, and a NOC from the District Magistrate, AGRA. Reliance is also placed by the petitioner on a certificate issued by the then Mayor of Agra and the recommendation obtained from professor Rama Shankar Katheria, Member of Parliament, AGRA. The petitioner has also placed reliance on the opinions of Dr. Manav Wadhawan and also that of Dr. Subhash Gupta.

(3.) It may also be relevant to note that the Authorization Committee, i.e., respondent no. 2 in coming to this conclusion had examined the documents placed on record by the petitioners which included the documents pertaining to financial resources of the family of petitioner no. 1 and that of petitioner no. 2. Apart from this, entire proceedings held before the Authorization Committee were videographed.