BABUBLAL MANGALJIBHAI THAKKAR Vs. DIRECTOR & 2

JUDGEMENT

(1.) PURSUANT to our order dated 8th November, 2012, by which we had directed the respondent No.3, Ministry of Health and Family Welfare Department, Government of India, to constitute a body of experts in the subject to examine the feasibility of making PCR tests mandatory at all licensed blood banks across the country, such Committee was constituted and has placed its report for our consideration. In our order dated 8th November, 2012, we observed as under: -

(2.) WE have perused the report. Annexure I to the report provides for the following List of Members of the Expert Group.

(3.) ANNEXURE II contains the information regarding Global and National scenario with references. They are reproduced below: -