REGENT COMPUTRONICS PVT. LTD.

T.C. Barjatia Appellant

V/S

STATE OF RAJASTHAN Respondents

Referred Judgements :-

STATE OF ANDHRA PRADESH VS. CHITRA VENKATA RAO [REFERRED TO]
BHAGAT RAM VS. STATE OF HIMACHAL PRADESH [REFERRED TO]
KAILASH CHANDER ASTHANA KAILASH CHANDER ASTHANA AMI CHAND RAM KUMAR PRAJAPATI VS. STATE OF UTTAR PRADESH [REFERRED TO]
UNION OF INDIA VS. MOHAMMAD RAMZAN KHAN [REFERRED TO]
MANAGING DIRECTOR ECIL HYDERABAD VS. B KARUNAKAR [REFERRED TO]
B C CHATURVEDI UNION OF INDIA VS. UNION OF INDIA [REFERRED TO]
STATE BANK OF PATIALA VS. S K SHARMA [REFERRED TO]
G M TANK VS. STATE OF GUJARAT [REFERRED TO]
GOVERNMENT OF INDIA VS. GEORGE PHILIP [REFERRED TO]
STATE OF U P VS. MAN MOHAN NATH SINHA [REFERRED TO]
STATE OF U P VS. SAROJ KUMAR SINHA [REFERRED TO]
G VALLIKUMARI VS. ANDHRA EDUCATION SOCIETY [REFERRED TO]
KRANTI ASSOCIATES PVT LTD VS. SH MASOOD AHMED KHAN [REFERRED TO]
COMMANDANT 22 BATTALION VS. SURINDER KUMAR [REFERRED TO]

JUDGEMENT

(1.) "In illness the doctor is a father; in convalescence a friend; when health is restored, he is a guardian."

(2.) This famous Indian proverb has made us to believe that "doctors are next to God for a patient" In common parlance faith and confidence of a diseased person or his parents vis- -vis a doctor is of such a high stature that during treatment he acquires a status akin to God. This common perception or a myth, which is prevalent since time immemorial, is subject matter of judicial scrutiny in the present case.

(3.) Petitioner, Dr. T.C. Barjatia, has ventilated his grievances against the impugned order dated 25 th August 2006 (Annex.4) by invoking extraordinary jurisdiction of this Court enshrined under Article 226 of the Constitution of India.

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T.C. BARJATIA Vs. STATE OF RAJASTHAN

Referred Judgements :-

JUDGEMENT

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