INDIRA THAKUR Vs. STATE OF H.P.

JUDGEMENT

(1.) The petitioners were appointed as Staff Nurses in the year 1997. One Anil Thakur made a complaint on 4. 7. 2016 to the Medical Superintendent, Kamla Nehru Hospital for Mother and Child, alleging therein that on 26. 5. 2016 an incident of baby exchange had taken place in the hospital and requested for a thorough prove into the incident. Whether reporters of Local Papers may be allowed to see the Judgment ?

(2.) The complaint in turn was referred to the Committee comprising of the Principal, Indira Gandhi Medical College, Shimla (for short 'IGMC') and other five members, who were the head of different Departments of IGMC. The aforesaid Committee inspected the entire record and also examined about 16 persons and after detailed investigation came to the conclusion that nothing adverse had been proved against the persons involved in the conduct of delivery on 26. 5. 2016. The Expert Committee came to the conclusion that it was proved beyond doubt that the exchange of babies was purely a human error.

(3.) It was thereafter that Sheetal wife of Anil Thakur approached this Court by way of CWP No. 2214 of 2016, titled Sheetal vs. State of H. P. and others . During the pendency of the writ petition both Sheetal and Anjana whose babies had been swapped alongwith their families arrived at amicable settlement and the writ petition was accordingly disposed of vide order dated 27. 10. 2016 with a direction to the respondents to conclude the investigation and take the departmental inquiries to its logical end.