Shekhar B. Saraf, J. - (1.) The two writ petitions herein are arising out of the self-same cause of action and are therefore taken up for hearing analogously. W. P. 4767 (W) of 2018
(2.) This is an application under Article 226 of the Constitution of India challenging an order dated April 4, 2018 passed by the Registrar, West Bengal Medical Council holding the writ petitioner guilty of infamous conduct in a professional respect and removing her from the register of registered medical practitioners maintained by the Council for a period of one year. The above action has been taken under Section 25(A) (ii) of the Medical Bengal Act, 1914. The petitioner submits that the incident in question took place on February, 2017 wherein the petitioner had performed the procedure of angio embolization. The petitioner further submits that after the said procedure was carried out on February 16, 2017 the patient continued to remain in the hospital under intensive care unit.
(3.) Subsequently, the patient was removed from the Apollo Gleneagles Hospital on February 23, 2017. The said patient was admitted in S.S.K.M. Hospital and died on February 24, 2017.;