SANGHAMITRA SAHA Vs. STATE OF ASSAM

JUDGEMENT

(1.) Heard Mr. KN Choudhury, learned Senior Counsel assisted by Mr. GR Dutta, learned counsel for the petitioner. Also heard Mr. B Gogoi, learned Additional Advocate General, Assam for the Health Department, Mr. BD Chowdhury, learned counsel for the respondent no.3 and Mr. S. Sancheti, learned counsel for the respondent no.4.

(2.) The petitioner before this Court is a Medical Doctor by profession. She is a qualified Radiologist and had also undergone fellowship in Oncoimaging and Interventions from the Tata Medical Centre, Kolkata.

(3.) The respondent no. 3, namely, Assam Cancer Care Foundation is a joint partnership of the Government of the Assam and Tata Trust which was set up in the month of December, 2017 in a first of its kind venture to provide Cancer Care in a Three Level Cancer Grid in the State. The respondent No. 4 is the Tata Trust which is a philanthropic Organization. The respondents No. 1 and 2 are the Health Department of the Government of Assam.