B.GEORGE Vs. CHAIRMAN

JUDGEMENT

(1.) The Writ Petition was mentioned seeking urgency and permission was sought to move it as Lunch Motion. Taking into consideration the facts, permission was granted.

(2.) The Writ Petition has been filed in the nature of Certiorarified Mandamus, seeking interference with an order of the first respondent/the Chairman, the Directorate of Medical Education, Kilpauk, Chennai-600 010, dtd. 15/11/2021 in L.Dis.No.75668/H&D 02/4/2021.

(3.) The short fact, as pleaded in the affidavit filed in support of this Writ Petition, is that the petitioner herein, who is aged 40 years, is unfortunately suffering by end stage renal disease. The only way in which this particular disease could be treated is for the petitioner to have the benefit of an alternative kidney being transplanted. The petitioner has been quite fortunate that the third respondent, his own cousin, J.Freddy, who is also aged about 40 years, had come forward to donate one of his kidneys.