MANPREET KAUR Vs. STATE OF PUNJAB

JUDGEMENT

(1.) Petitioner has preferred this writ petition for the issuance of an appropriate writ in the nature of mandamus directing respondent No.2 to conduct surgery of renal transplant of husband of the petitioner by receiving the organ from the petitioner-wife without any further delay.

(2.) Marriage of the petitioner was solemnized with Surjit Singh on 12/12/2021 according to Anand Karaj ceremony. After the marriage, the health of Surjit Singh started deteriorating and he was diagnosed to be suffering from both kidneys failure. He was advised to undergo kidney transplantation by respondent No.2.

(3.) Admittedly, condition of Surjit Singh is very serious as of now. Petitioner being wife of Surjit Singh came forward to donate one of her kidneys for her husband. Petitioner and her husband have been subjected to all necessary medical tests as advised by respondent No.2. In all the tests, it has been found by respondent No.2 that the petitioner is fit enough to donate kidney to her husband to save his life. Petitioner is also satisfied that a person with one kidney may lead normal and healthy life, therefore, she took this stand to save life of her husband.