R. MUTHUMARI Vs. STATE OF TAMILNADU

JUDGEMENT

(1.) This writ petition has been filed for issuance of a writ of Mandamus, directing the respondents to give the proper and adequate medical treatment for fractured of left leg of the petitioner's husband, otherwise pass necessary order to transfer the petitioner's husband to the private hospital for provide adequate treatment by considering the petitioner's representation dated 27.12.2019.

(2.) Heard the learned Counsel appearing for the petitioner and the learned Government Advocate(Crl.Side) appearing for the respondents.

(3.) When the matter was taken up for hearing on 02.01.2020, this Court had directed the Dean/R-6 to conduct emergent surgery on the petitioner's husband/detenue on 04.01.2020 and keep him in the Post-Operative General Ward till recovery and thereafter the matter has been posted for reporting compliance on 13.01.2020.