KISHOR MADANGOPAL PAUL Vs. STATE OF GUJARAT

JUDGEMENT

(1.) BY this writ -application in the nature of a public interest litigation, the petitioner, a practicing advocate and a human rights' activist has brought to our notice that the respondent no. 2, as a condition precedent, has been insisting that the patients who come for kidney transplant from outside the State of Gujarat must produce a passport and are refusing to accept other I.D. proofs viz. Voter ID Card, PAN Card, Marriage Card, School Leaving Certificate etc., as a result, those patients or donors who do not possess a valid passport are put to immense difficulty.

(2.) THE case made out by the petitioner may be summed up thus:

(3.) THE IKDRC is an institute established in the year 1981 with the primary objective of treating kidney diseases and also to operate, promote, run and manage institutions engaged in service, education and research pertaining to the field of Nephrology, Urology, Transplantation, Hematology, Autoimmune and Genetic disorders. The respondent is an autonomous body.