ASHOK KR. SEN Vs. STATE OF ASSAM

JUDGEMENT

(1.) Heard Mr. D. Deka, learned counsel for the petitioners. Also heard Mr. P. N. Goswami, learned Additional Advocate General for the State of Assam and Mr. D.P. Borah, learned Standing Counsel, Health and Family Welfare Department.

(2.) These writ petitions have been filed seeking monetary compensation to the petitioners alleging gross medical negligence by the treating doctors while undertaking the eye surgery at B. P. Civil Hospital, Nagaon (which is a government hospital under the State of Assam).

(3.) Having considered that the issue involved in these writ petitions is similar on facts and laws, same are taken up analogously and disposed of by this common judgment.