SHYAM KUMAR GUPTA Vs. STATE AND OTHERS

JUDGEMENT

(1.) The petitioner, Shri Shyam Kumar Gupta, has craved the indulgence of this Court in granting him the following reliefs:

(2.) The facts, as these stem out from the instant petition, are that, the petitioner completed his Post Graduation (MS Surgery) from SKIMS in the year 2005. It is stated that the petitioner is also a member of Royal College of Physicians and Surgeons of Glasgow (United Kingdom) which is one of the prestigious institutions in the world. It is stated further that the petitioner initially came to be appointed in the Health Department as an Assistant Surgeon in the year 2005 and in the year 2011 he was posted as a B-Grade Surgeon Specialist in the Government Hospital at Sarwal and is presently working as a Lecturer in the Department of Surgery, Government Medical College, Jammu.

(3.) It is contended by the petitioner that one Jai Kumar visited Government Hospital, Sarwal, complaining pain on the right side of the abdomen. After his examination and the tests conducted, he was found to be having stones in the Gallbladder and was accordingly advised to undergo surgery for the removal of the Gallbladder. On 10th January, 2013, after all the preliminary tests and other requirements and after getting written informed consent from the patient and his attendants for undergoing surgery and anesthesia, the patient was operated and he gave up the ghost on 15.02.2013 at his residence.