S. RADHAKRISHNAN Vs. REGISTRAR TAMIL NADU MEDICAL COUNCIL

JUDGEMENT

(1.) The petitioner calls in question the order dtd. 4/5/2021 passed by the first respondent, in and by which, he was imposed with the punishment of removal of his name from the medical register of Tamil Nadu Medical Council for two years, with further direction that during such period of deletion of his name from the medical register, he is not entitled to practice Medicine.

(2.) The case projected in the writ petition is as follows:

(3.) 1 Mr. N.R.Elango, learned Senior Counsel for the petitioner submitted that there was undue delay in preferring the complaint by the complainant. The disputed medical certificate was issued on 8/10/2015 but the complaint was given three years thereafter on 19/10/2018. As per Regulation 8.4 of the 2003 Regulations, complaint relating to medical negligence or omission or commission in treatment has to be preferred within six months. Regulation 8.1 of the 2003 Regulations reads as follows:-