L.R.VIJAYASOONAN Vs. DIRECTOR OF HEALTH SERVICES

JUDGEMENT

(1.) This writ petition is filed seeking the following reliefs :-

(2.) Heard the learned counsel for the petitioner and the learned Government Pleader.

(3.) The petitioner had been awarded a contract for conducting scan procedures of patients of Taluk Headquarters Hospital, Parassala for a period of one year from 1.4.2019 to 31.3.2020. Ext.P1 is a communication accepting the tender of the petitioner. It is stated that the contract was under the Janani Shisu Suraksha Karyakaram of the National Health Mission. It is stated that a pre natal scan was conducted under the Scheme on a patient named Nisha on 4.3.2019. The said scan was at 7 weeks of gestation. A second scan was carried out at 11 weeks on 4.4.2019. However, the doctor, who was examining the patient required a third scan to be conducted at 19 weeks of pregnancy at another scan centre, which revealed that the pregnancy was a twin pregnancy and one foetus did not have heartbeat. The patient was immediately referred to the SAT Hospital and on foetal heartbeat not being detected, the pregnancy had to be terminated on 7.6.2019.