RAJASEKHAR MANTHA, J. - (1.) The writ petitioner challenges an order passed by the West Bengal Medical Council (BMC) under Section 17 and 25 of the Bengal Medical Act, 1914. By the impugned order dated 12th July 2017 communicated to the petitioner on 29th August 2017, the writ petitioner's name was directed to be removed from the register of medical practitioners maintained by the Council for a period of 3 years from the date of the order.
(2.) The facts of the case are that on the 27th of December 2010 the writ petitioner reported to the KG Hospital for duty at Chittaranjan at 11.40 pm. The writ petitioner is general physician.
(3.) An in house patient one Prubasha Das, 19 years of age and weighing 45 Kgs, was already admitted to the said K.G. Hospital on the 24th of December 2010, with Nausea, Vomiting and Loose Motions, and was attended to by one Dr. Ajoy Kumar. The patient was stated to have been admitted with Respiratory Tract Infection. The admission report annexed to the writ petition is however not legible and the diagnosis or prognosis of the Dr. Kumar is not available from the records. Dr. Ajoy Kumar prescribed Oflaxin by IV drip,Stemitil Injection, Injection Rantac, Injection Zofar, and Paracetemol. The patient was advised Blood Tests TC/DC, ESR, MP Optimal, LFT, HB, SAG, Urea and Creatnine. The results of these tests have not been brought on record.;