P. BASUMANI Vs. TAMILNADU MEDICAL COUNCIL

JUDGEMENT

(1.) This writ petition is filed praying to issue a Writ of Certiorari to quash the order dtd. 4/5/2021 passed by the respondent insofar as it relates to the petitioner.

(2.) The petitioner is a practising Doctor with specialisation in Gastroenterology. According to him, he has 35 years of practice and is presently working as Consultant Gastroenterologist at Sri Ramachandra Institute of Higher Education and Research, Porur, Chennai.

(3.) It is stated in the writ petition that during the year 2015, when the petitioner was working as a Primary Consultant at Fortis Malar Hospital, Chennai, he along with other specialists, examined a patient by name N.Pitchaimani, aged 66 years, on 27/9/2015, who was suffering from the symptoms of disorientation, generalized weakness, giddiness and turbid urine and was admitted in the hospital on the same day. The petitioner also stated that the condition of the patient improved initially and he was shifted to the general ward from Intensive Care Unit (ICU) on 4/10/2015. However, his condition suddenly deteriorated on 7/10/2015 and he was again shifted to ICU. As the condition of the patient deteriorated further, he was advised intubation and ventilation on 9/10/2015, but despite the best treatment afforded, the patient breathed his last on 11/10/2015 at 11.25 pm.