ASHA GHOSH Vs. STATE OF TRIPURA

JUDGEMENT

(1.) HEARD Mr. P. Roy Barman, learned counsel for the petitioners as well as Mr. A. Ghosh, learned State Counsel.

(2.) THIS writ petition has been filed by the wife and son of late Haridhan Ghosh, who died on 3.1.2000 while undergoing treatment in the hospital, namely G.B. Hospital, Agartala. According to the petitioners, the death of the deceased was because of the medical negligence on the part of the hospital authorities.

(3.) WITH the above narration of fact, the petitioners have stated about lodging of complaint with the Director, Health Department, Government of Tripura and focusing of the incident in the local media. It has been stated that on the basis of the complaint lodged, the petitioner No. 2 was asked to appear before Director of Health, Government of Tripura and accordingly he appeared before the said Director on 24.01.2001. Upon such appearance, his statement was recorded. It is the case of the petitioners that since there was negligence on the part of the attending doctors and sisters, they had been suspended from service. However, they were again reinstated without any enquiry in this regard.