KIRANDEEP KAUR Vs. BEANT KAUR

JUDGEMENT

(1.) Heard the learned Counsel for the Petitioner.

(2.) The Petitioner was OP-3 before the District Forum. She was working as a Gynaecologist in the CHC Hospital, Dhanula.

(3.) The learned counsel submitted that the patient was pregnant, came to the hospital during intervening night of 12/8/2011 and 13/8/2011 with the history of abdominal pain. The staff nurse (OP-4) examined the patient and suspected gastritis. Her labour pain further increased and meconium stained discharge noted. As there was no facility for C-Sec. , the OP-3 referred the patient to the Civil Hospital, Barnala to Dr. Jasbir Singh Aulakh. The patient delivered a baby with meconium which subsequently died. Therefore, being aggrieved by the negligence of the OP-3 and the OP-4, the Complainant filed a complaint before the District Forum, Barnala, against the State of Punjab, the CMO, Barnala, Dr. Kirandeep Kaur, staff nurse and Dr. Jasbir Singh Aulakh.