P SHYAM PRASAD Vs. PROJECT OFFICER ITDA

JUDGEMENT

(1.) THE petitioner is an Opthalimic Surgeon and he conducted eye operations in Avadhuta eye Hospital, Bhadrachalam. He is a registered Medical Practitioner recognized by the Medical Council of India and registered with the A. P. State Medical Council. Alleging that the petitioner conducted as many as 83 iol cataract operations in his hospital between 10. 04. 2004 to 12. 04. 2004 and out of the same, 17 cases were found got infected, the Project Officer, ITDA, bhadrachalam, the first respondent herein, passed an order, dated 14. 04. 2004, directing that the petitioner be black-listed with immediate effect. He was also barred from conducting any cataract or eye surgeries until further orders. The first respondent further directed that the petitioner must bear the expenditure incurred for the treatment of 17 patients at Sarojinidevi Eye Hospital, hyderabad. The said proceedings are challenged in this writ petition.

(2.) THE petitioner contends that his activities are governed by the Medical council of India and the A. P. State Medical council and the first respondent has absolutely no jurisdictional power in this regard.

(3.) NO counter affidavit is filed on behalf of the respondents.