SANJAY SIMON Vs. K.G.HOSPITAL

JUDGEMENT

(1.) The relief sought for in the present writ petition is to direct the respondents 1 and 2 to consider the petitioners' representation, dtd. 1/4/2022 and pass orders and grant approval for Kidney transplantation from the second petitioner to the first petitioner.

(2.) The first petitioner is residing at Coonoor, Nilgiris District. The first petitioner is aged about 27 years and suffering from Kidney ailments. As per the medical diagnosis, the first petitioner is suffering from end stage renal failure. Thus, the first respondent has to undergo dialysis thrice a week. The Doctors strongly recommended surgical extraction and transplantation of new Kidney in its place. Due to prolonged dialysis, the first petitioner is suffering heavy pain. Thus, the first petitioner made arrangements for Kidney transplantation and the second petitioner, who is not a relative consented to be the donor.

(3.) The grievance of the Writ Petitioners is that they made a representation to the respondents 1 and 2 for grant of approval and the said representation is yet to be considered, since the first petitioner is suffering from heavy pain and in view of the urgency, the present Writ Petition is filed.