MARIAM NATHIRA Vs. UNION OF INDIA

JUDGEMENT

(1.) By consent of the learned counsel on either side, the writ petition itself is taken up for final disposal at the stage of admission itself.

(2.) Heard Mr.John Zacharia, learned counsel appearing for the petitioner, Mr.C.Kanagaraj, learned counsel for R1 and also Mr.P.H.Aravind Pandian, learned Additional Advocate General, assisted by Mr.V.Jayaprakash Narayanan, Special Governtmen Pleader appearing for R2.

(3.) The petitioner has filed this writ petition seeking to quash the List D.M.E. Ref.No.8810/MEII/2/07 of the 2nd respondent dated 07.02.2007 with a consequential prayer to direct the 2nd respondent to permit the petitioner to undergo the Renal Transplant Operation at the 3rd respondent hospital, by receiving the organ from the husband of petitioner / donor Mr.Kaja Salaudin in terms of the letter dated 01.11.2011 of the 1st respondent without insisting on the documents set out in the List D.M.E. Ref.No.8810/MEII/2/07 dated 07.02.2007.