SUMAKIRAN MALLENA Vs. SECRETARY MEDICAL AND HEALTH

JUDGEMENT

(1.) An internal family squabble, pure and simple is sought to be given the colour of a constitutional issue in this writ petition.

(2.) The facts of this case which raise more of ethical issues rather than any legal or constitutional issues and interesting as they are, run as under:

(3.) The petitioner and respondent No.2 were married on 28.01.2007. Both are engineering graduates. While the petitioner is working as Software Analyst in a company at Secunderabad, respondent No.2 is employed as a Telecom Engineer in the United States of America. Respondent No.3, who is viewed as a thorn in the petitioner's flesh, is no other than the latter's father-in-law and respondent No.2's father. Respondent No.3 was diagnosed as suffering from decompensated cirrhosis of liver-HCV related incurable liver infection and was advised transplantation of liver.