P.NAGARAJ PRABHU Vs. DIRECTOR OF MEDICAL EDUCATION

JUDGEMENT

(1.) THE petitioner has filed the present writ petition praying for a writ of mandamus seeking direction to the respondents 1 to 3 to grant necessary approval for the liver transplantation to be performed for donation of part of liver by Shri. Shailendra N.Prabhu, the petitioner's son to the petitioner by the 3rd respondent hospital, as per the approval granted on 01.04.2013 by the Chairman, State Authorization Committee, Government of Goa.

(2.) THE facts narrated by the petitioner in the affidavit filed in support of this writ petition are as follows:-

(3.) IT is contended on behalf of the Petitioner that in the proceedings of the Chairman, Authorization Committee of Goa, dated 01.04.2013, the Committee concerned has examined all relevant documents including the verification of relationship by genetic testing Form No.3 and therefore, the petitioner has completed all the requisite formalities and fulfilled the same. In this regard, learned senior counsel for the petitioner invites the attention of this Court to the ingredients of Rule 6-F (a) to (j) of the Transplantation of Human Organs Rules, 1995, in and by which, the Authorisation Committee has been required to focus its attention on the matters/aspects referred to therein.