RATNAKAR PEDDADA AND ANTOHER Vs. STATE OF TELANGANA

JUDGEMENT

(1.) This writ petition is filed for a writ of Certiorari or for any other appropriate writ, direction or order under Article 226 of the Constitution of India, calling for the records and to quash the impugned proceedings of the 2nd and 3rd respondents bearing letterNo.3910/D1/2018 dated 14.05.2018, and the order bearing Rc.No.49765/MAK/2017 dated 12.02.2017 respectively and consequently direct the respondents 2 and 3 to immediately grant approval for the kidney transplant from petitioner No.2 to petitioner No.1 in an expedited and time bound manner.

(2.) The case of the petitioners, as per the averments made in the affidavit filed in support of the writ petition is that, the 1st petitioner is a graduate in pharmacy and currently self-employed and is unmarried, due to his health condition. He is diagnosed with Tuberous Sclerosis, a chronic kidney disease. As he suffered heavy internal bleeding (Peritoneal Haemorrhage) in his right kidney in the year 2007, he underwent a surgery to remove his right kidney. The function of his left kidney got affected in November, 2016 and since then, he has been undergoing dialysis thrice a week at Asian Institute of Nephrology and Urology, Hyderabad and the doctors, who have been treating him regularly for the past twenty months, have strongly recommended surgical extraction and removal of his left kidney and transplantation of a new kidney in its place. In the affidavit, petitioner No.1 stated in detail, the side effects because of prolonged dialysis since November, 2016.

(3.) It is further stated that the 1st petitioner is unable to carry on his profession, as he has to undergo dialysis thrice a week on every Monday, Wednesday and Friday with the consequent side effects of sheer exhaustion and fatigue and that the dialysis process since November, 2016, has taken a toll in all aspects, physically, mentally and financially.