- (1.) This petition is directed by the petitioner under Article 226 of the Constitution and prayed for the following reliefs :- i)to direct the respondents to compensate the sudden and unnatural death of petitioner's wife Shrimati Kamla sharma by a sum of Rs. 3,04,000.00. ii)to direct the respondents that as a logical consequence of enquiry conducted under the orders of respondent No. 2, the functionaries responsible for utter negligence causing death of petitioner's wife be booked for appropriate action.
(2.) During the course of the arguments learned counsel for the petitioner gives up the prayer No. 2 aforestated and confined the writ petition only to the extent of prayer No.1.
(3.) The facts of the case are that the petitioner's wife late Smt. Kamla Sharma was admitted in SMS Hospital, Jaipur on 23-2-1988 for the operation of the removal of gall stone. She was admitted in 3 AB ward under the supervision of Dr. P.C. Kala. The petitioner's wife was shifted to 6, South Cubical Unit on 27-2-1988. She was operated upon for removal of gall stone on 7-3-1988. The medical staff working under the operating surgeon was advised for giving blood transfusion of blood group O + ive to the wife of the petitioner.;