NEETHU G. Vs. STATE OF KERALA

JUDGEMENT

(1.) The challenge in this writ petition is against Ex.P10 order, by which the Director of Medical Education, the 2nd respondent herein, dismissed the appeal filed by the petitioners under Sec. 17 of the Transplantation of Human Organs and Tissues Act, 1994. The appeal was filed, aggrieved by the rejection of petitioners' application seeking permission for altruistic organ donation filed before the District Level Authorization Committee for Renal Transplantation .

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

(3.) Although various contentions are raised on merits, I am not venturing to decide the writ petition on merits, since, as per Sec. 17, the authority to consider an appeal filed against the order of the Authorization Committee constituted under Sec. 9(4)(b) of the Transplantation of Human Organs and Tissues Act, is the State Government.