K.A. KANTHASAMY Vs. THE STATE GOVERNMENT

JUDGEMENT

(1.) THE petitioner filed O.A. No.594 of 2004. On abolition of the Tribunal, the matter stood transferred to this Court and re -numbered as W.P. No.16566 of 2007.

(2.) THE petitioner is a M.S. Graduate (General) and he joined duty in the Government Hospital on 11.04.1979. The petitioner was working as a Senior Assistant Surgeon in the Government Hospital at Krishnagiri. On 05.06.1996, when he was on night duty, a patient by name Mrs. Saravana was admitted in the hospital for labour pain and at 5.00 a.m., as a duty Doctor, the petitioner sent a memo to Dr.Baby, Gynecologist to attend the said patient. According to the petitioner, the said Gynecologist, Dr.Baby came to the hospital and attended the patient. The duty of the petitioner was over at 7.30 a.m. Later, he came to know that the said patient died on 8.30 a.m.

(3.) THE charge as contained in the charge memo is extracted hereunder: -