- (1.) This application dated January 9, 2006 has been taken out by the petitioner in connection with his pending Article 226 petition dated July 10,2003. The petitioner wants to amend the petition.
(2.) The petitioner submitted a complaint dated October 3, 1999 to the West Bengal Medical Council alleging professional misconduct of two doctors in that their utter negligence and callous handling of the medical case led to the death of his newborn baby. By a letter dated April 23, 2003 the council informed him that there was no merit in the allegations.
(3.) The relevant contents of the letter of the council dated April 23,2003 are as follows : "Please refer to your complaint dated 3.10.99 against Dr. Ujjwal Chatterjee and Dr. Abhishek Biswas, alleging utter negligence and callous handling, leading to the death of a new born baby. The Penal & Ethical Cases Committee, after considering the subject complaint file threadbare including the depositions of yourself as well as of the alleged doctors and opinions of various experts, submitted their report to the Council for further consideration in this respect. The Council at its meeting held on 17.4.2003 considered the pros and cons of the report of the Penal and Ethical Cases Committee conclusion that the charges, brought by you against the said doctors, could not be substantiated.";