TAMIL NADU MEDICAL COUNCIL Vs. EASWARAN DNB FRCS

JUDGEMENT

(1.) Heard Mr.Veerakathiravan, learned counsel the appellant and Mr.V.P.Raman, learned counsel for the 2nd respondent.

(2.) This Writ Appeal is filed by the Tamil Nadu Medical Council against the order made in W.P.No.33813 of 2012 dated 08.11.2013.

(3.) The Writ Petition was filed before the learned Single Judge by the 1st respondent, praying for issuing direction to the Tamil Nadu and Indian Medical Council to investigate and take appropriate action on those doctors who were responsible for the criminal negligence in treating his father.