R MURALI Vs. STATE OF TAMIL NADU

JUDGEMENT

(1.) By consent the writ petition itself is taken up for disposal.

(2.) The Petitioner has filed this petition to direct the second Respondent to permit any recognised Hospital to operate the Petitioner by Dr. V. Pathak pursuant to the representation dated 29.5.2010 and the No Objection Certificate issued by the Authorization Committee to the Petitioner dated 23.10.2009.

(3.) (i) According to the Petitioner, he is a senior Lecturer, Pharmacy Department in Annamalai University and he is aged 42 years and in July 2009 he was diagnosed with a kidney problem. As a result, he has been undergoing haemodialysis from 5.8.2009 onwards. As the Petitioner's condition is serious, he has to undergo haemodialysis for as many as 3 days a week and the length of haemodialysis keeps increasing. Therefore, he has to undergo kidney transplant and he has obtained necessary approval from the Authorization Committee of Tamil Nadu. He is awaiting for the operation to be performed in any recognized hospital by Dr. V. Pathak, who has been orally instructed by the second Respondent not to perform any more operations. The Petitioner is holding on a single thread of hope, that is, the operation. Therefore, the operation is required.