PRANABALLAV MAHAKUD Vs. STATE OF ODISHA

JUDGEMENT

(1.) HEARD Mr. Anjan Kumar Biswal, learned counsel for the petitioner and Mr.B.P.Pradhan, learned Addl. Government Advocate for the State.

(2.) THE writ petitioner -Pranaballav Mahakud has filed this writ petition seeking direction to the opposite parties, in particular, Opposite Party No.3 - the Superintendent, S.C.B. Medical College and Hospital, Cuttack to forward the application of the petitioner in the prescribed format for transplantation of Kidney to the Authorized Committee under the Transplantation of Human Organs and Tissues Act, 1994 for consideration.

(3.) SHORN of unnecessary details, it appears from the pleadings that the petitioner is suffering from a disease of kidney and requires kidney transplantation. It further appears that he is unable to obtain a donor, who is a relative and in fact, he has obtained consent from a non -relative donor. The petitioner presented such non -relative donor before the S.C.B. Medical College and Hospital, Cuttack for verification and testing but, the same appears to have been rejected on the ground that the petitioner and the proposed donor were not related.