S. SASIKALA Vs. SECRETARY TO GOVERNMENT, HEALTH DEPARTMENT

JUDGEMENT

(1.) This case has been presented by the Petitioner in person in regard to the alleged mis-treatment given to her son Master Vishnu (hereinafter referred to as 'child'), who was at the time of institution of this Writ Petition in 2017, aged about 15 years.

(2.) The facts as put forth by the Petitioner are as follows:

(3.) Hence, the present Writ Petition where the Petitioner seeks i) reasonable Compensation (which she does not quantify), ii) interim compensation of a sum of Rs.2.00 lakhs enhanced to Rs.30.00 lakhs pending Writ Petition in W.M.P. No.7912 of 2020 and iii) appropriate action to be taken as against R10 and iv) any other suitable orders.