DEEPA P M Vs. STATE OF KERALA

JUDGEMENT

(1.) The 2nd petitioner is stated to be suffering from advanced renal failure and is in emergent need of an organ transplant. The 1st petitioner has come forward to help him by donating her organ; but they say that they have not been able to move forward on account of the refusal of the 4th respondent to issue to them a "Letter of Altruism", which is a statutory requirement. They say that, since the said letter has now been withheld, they have not been able to submit the relevant documents before the 3rd respondent - Local Level Authorization Committee for Renal Transplantation ('LLAC', for short); and consequently, that the same could not be forwarded thereafter to the 2nd respondent - District Level Authorization Committee for Renal Transplantation ('DLAC', for short).

(2.) The petitioners, therefore, pray that the 4th respondent be directed to issue an appropriate "Letter of Altruism"; and that the 3rd respondent be directed to accept all documents from them and forward the same to the 2nd respondent - DLAC, so as to enable the said Authority to take a final decision on their application.

(3.) Noticing the afore submissions of the petitioners, as made by the learned Senior Counsel, Sri.K.Ramakumar, instructed by Sri.John Varghese, this Court passed an interim order on 20/11/2023, in the following manner: