RUKMUNI DAS Vs. STATE OF ODISHA

JUDGEMENT

(1.) Heard Mr. D. Mohanty, learned counsel for the review applicant.

(2.) By the instant application, a review of the judgment and order dated 18.12.2013 rendered in W.P.(C) No. 3156 of 1997 has been sought for.

(3.) The review applicant had instituted the aforementioned writ proceeding attributing medical negligence in conducting tubectomy operation on her for the failure whereof she had conceived for the third time and had eventually given birth to a female child on 3.4.1996. She had pleaded that she had undergone the tubectomy surgery on 17.4.1993, whereafter she had duly been issued one Green Card entitling her to the benefits enumerated in the relevant regulations of the Health and Family Welfare Department of the State of Orissa. Alleging that due to deficiency in the surgical procedure involved, she did sustain financial loss and also suffered from mental agony, she sought the intervention of this Court by filing the writ petition for an appropriate writ directing the opposite party to pay adequate compensation and for releasing all benefits as contemplated for a Green Card Holder. A direction to take steps for rectification of the operational errors free of costs was also prayed for.