Parveen Begum And Anr vs Appellate Authority And Anr
2012 Latest Caselaw 3229 Del

*     IN THE HIGH COURT OF DELHI AT NEW DELHI


                Judgment reserved on: 08.05.2012


%               Judgment delivered on: 15.05.2012

+                        W.P.(C) 2574/2012


      PARVEEN BEGUM AND ANR                             ..... Petitioners
                    Through:        Mr. Vikas Pahwa, Senior Advocate
                                    with Mr. B. Badrinath, Advocate.

                    versus


      APPELLATE AUTHORITY AND ANR                ..... Respondents
                    Through:   Mr. Sumeet Pushkarna, Advocate
                               for the respondent No. 1/UOI.
                               Mr. Subhash Kumar, Advocate for
                               the respondent No. 2.
                               Mr. Najmi Waziri, Standing Counsel
                               with    Mr.   Vikrant     Pachnanda,
                               Advocate for the respondent No. 3.


      CORAM:
      HON'BLE MR. JUSTICE VIPIN SANGHI



                             JUDGMENT

VIPIN SANGHI, J.

1. The petitioners have preferred the present writ petition to seek a

writ of certiorari thereby quashing the order of rejection of the

petitioners‟ appeal passed by the Appellate Authority on 24.04.2012.

The petitioners also seek a writ of mandamus directing the

respondents to accord approval to the petitioners for effecting

transplant of kidney from petitioner No. 2 to petitioner No. 1.

2. The respondents in the present writ petition are the Appellate

Authority, namely the Director General of Health Services constituted

under Section 17 of the Transplantation of Human Organ & Tissues Act,

1994 (the Act), the Authorisation Committee for Human Organ

Transplant, Sir Ganga Ram Hospital, constituted under Rule 6A 2(ii) of

the Transplantation of Human Organs Rules, 1995 (the Rules) and the

Government of National Capital Territory of Delhi.

3. The case of the petitioners is that petitioner No. 1 is a home

maker aged about 58 years and is a permanent resident of Darya Ganj,

Delhi. Petitioner No. 2 is also a home maker aged about 38 years and

a permanent resident of Meerut, U.P. It is claimed that petitioner No.2

is related to petitioner No. 1, being the grand-daughter of the brother

of petitioner No. 1‟s father. The petitioners have annexed to this

petition the family pedigree to show the relationship between the two

petitioners, which is as follows:

FAMILY PEDIGREE

Late Noor Khan Late Sakina

Late Abdul Rashid Khan Late Naseer Khan Late Anees Fatima Late Jamila

Parveen Begum Amna Begum 58/F/AB+ Positive 70 Yrs Female

(Recipient) Late Niyaj

Israt

38/F/B+ Positive

(Donor)

4. The petitioners state that petitioner No. 1 was suffering from

high blood pressure since the year 1982. She started suffering from

high blood sugar level since the year 1995. She underwent

Angioplasty in the year 2008. At that stage, the falling condition of her

kidney was diagnosed. It is stated that she has been receiving

treatment from Dr. A.K. Bhalla, Sir Ganga Ram Hospital, New Delhi

since the year 2008. The petitioners state that the condition of

petitioner No. 1 has deteriorated over the years. Since June, 2011, the

treating doctors have advised regular dialysis to petitioner No. 1. It

was advised that kidney transplant could be the only possible

sustainable option to save the life of petitioner No. 1.

5. The petitioners state that petitioner No. 2 being related to

petitioner No. 1, had been regularly visiting petitioner No. 1. The

relationship between the petitioners is as akin to a mother-daughter

relationship. It is stated that petitioner No. 2 had in the past, taken

care of petitioner No. 1 whenever she had fallen ill. The petitioners

state that due to the fragile health of petitioner No. 1, petitioner No. 2

has been visiting her more often to enquire about her well-being. In

June, 2011, when petitioner No. 2 learnt that petitioner No. 1 requires a

kidney transplant, she offered to donate one of her kidneys to

petitioner No.1. In August, 2011, the petitioners presented their

application to the concerned department at Sir Ganga Ram Hospital,

New Delhi requesting them to conduct the necessary tests for

determining the medical compatibility of the two petitioners, so that

petitioner No.2 may be able to donate one of her kidneys to petitioner

No. 1.

6. The petitioners further state that on 16.08.2011, the Transplant

Coordinator at Sir Ganga Ram Hospital, New Delhi sought issuance of

„No Objection Certificate‟ from the State Authorisation Committee for

Organ Transplant, Meerut, U.P. in terms of the Act. On 24.08.2011,

upon medical examination of the two petitioners, it was confirmed that

they are medically compatible to effect the said kidney transplant. The

concerned department of Sir Ganga Ram Hospital, in compliance with

the provisions of the Act, required submissions of documents from the

petitioners which were duly submitted in September, 2011. On

24.09.2011, Police Superintendent, Janpath, Meerut gave his approval

to the proposed kidney transplant between the petitioners after

making enquiries from petitioner No. 2, and satisfying himself of the

genuineness of the consent so given by her of her own accord. On

26.09.2011, the Sub-Divisional Magistrate (SDM), Meerut also

conveyed his „No Objection‟ to the proposed transplant of one kidney

of petitioner No. 2 into petitioner No. 1. According to the petitioners,

this „No Objection‟ was accorded after examination of petitioner No. 2

by the SDM and upon arriving at a conclusion that the consent given

by her was willful, and not under any threat or coercion. In January,

2012, the District Level Authorisation Committee of Meerut permitted

the proposed transplant to be conducted at Sir Ganga Ram Hospital,

New Delhi. According to the petitioners, this permission was granted

after conducting enquiries and thorough examination of petitioner No.

2. The said Committee consisted of seven members including the

District Magistrate of Meerut, U.P. The petitioners further state that

the State Authorisation Committee, U.P., after holding a meeting on

20.01.2012 accorded its approval to the proposed transplantation after

considering all the documents, on 08.02.2012. This State

Authorisation Committee consisted of seven members headed by the

Principal Secretary, Medical Education.

7. The petitioners submit that the Authorisation Committee for

Human Organ Transplant at Sir Ganga Ram Hospital, New Delhi, i.e.

respondent No. 2 conducted its enquiry, with regard to the proposed

transplant, on 17.02.2012 and directed production of documents and

the other relatives of petitioner No. 1. Further meeting was held on

21.03.2012. On 05.04.2012, respondent No. 2 rejected the petitioners‟

case on the following grounds:

"

 There is no substantial proof of association between donor and recipient.

 Husband and close relatives not willing for donation.

             There is income      disparity   between   donor    and
              recipient."

8. The petitioners preferred W.P.(C.) No. 2322/2012 before this

Court assailing the rejection of their case by respondent No. 2 on

05.04.2012. This writ petition was disposed of on 17.04.2012 directing

that the writ petition itself be treated as the petitioners‟ appeal under

Section 17 of the Act and be disposed of by the Appellate Authority, i.e.

the Director General of Health Services, respondent No.1. The

petitioners submit that on 24.04.2012, the petitioners appeared along

with the husband of petitioner No. 1 and one more relative of the

petitioners before the Appellate Authority at Nirman Bhawan, New

Delhi. They sought an opportunity of hearing. At about 05:00 P.M. the

Appellate Authority perused the record of the case and called upon the

petitioners to produce further documents in support of their case, if

any. Since no documents were produced, the Appellate Authority

passed the impugned order directing rejection of the appeal of the

petitioner. This order was communicated to the petitioners on

25.04.2012.

9. When this writ petition was taken up on 01.05.2012, notice was

issued and accepted on behalf of respondents No. 1 & 3 by Mr. Sumeet

Pushkarna and Mr. Najmi Waziri, learned Standing Counsel for

respondents No. 1 & 3 respectively. Looking to the urgency of the

matter (as petitioner no.1 is on dialysis thrice a week), notice was

directed to be issued to respondent No. 2 - the Authorisation

Committee for Human Organ Transplant, Sir Ganga Ram Hospital

returnable on 03.05.2012. Mr. Pushkarna, learned Standing Counsel

for respondent No. 1 tendered in Court the video recordings made by

respondent No.2 of the interviews conducted by it of not only

petitioner No.1, but also petitioner No.2 and the relatives of both the

petitioners on 14.02.2012, 02.03.2012, 15.03.2012 and 03.04.2012.

The same were retained for being viewed by the Court.

10. On 03.05.2012, respondent No. 2 put in appearance through

counsel. Since the four CDs, i.e. the video recordings of the interviews,

as aforesaid, had been viewed by the Court, it was felt necessary that

the exact transcripts along with English translation of the interviews

should be brought on record, and directions to this effect were

accordingly issued to respondent no.2. The respondents were also

granted time to bring, on the date of hearing, their respective counter

affidavits. A short affidavit was filed by respondent no.2 on

05.05.2012 alongwith the transcripts. However, translations have not

been filed. Respondent No. 1 has also filed a short affidavit. The

submission of the learned counsels were heard on 08.05.2012, when

Mr. Pushkarna tendered the minutes prepared by the appellate

committee of its meeting held on 24.04.2012, wherein it was decided

to dismiss the petitioners statutory appeal.

11. The submission of Mr. Vikas Pahwa, learned senior counsel for

the petitioner is that the authorization committee as well as the

appellate authority completely misdirected themselves in conducting

the enquiry under the provisions of the Act and the Rules. He submits

that the enquiry was primarily focused on the question as to why one

of the near relatives of petitioner no.1 was not coming forward to

donate one of their kidneys. Mr. Pahwa submits that the purpose of

holding the enquiry by the authorization committee is not to ascertain

as to why a near relative is not coming forward to donate a kidney.

12. Mr. Pahwa submits that the scheme of the Act shows that there

are two kinds of donors who can donate an organ or a tissue while they

are alive. One is where the donor is a near relative as defined in

Section 2(i) of the Act, i.e. spouse, son, daughter, father, mother,

brother, sister, grandfather, grandmother, grandson or granddaughter.

The other is a person who is not a near relative. Mr. Pahwa submits

that the scheme of the Act and the Rules is not that a donor, who is not

a near relative, would not be permitted to donate his organ/tissue,

unless the recipient has exhausted all possibilities of receiving the

organ/tissue from a near relative.

13. Mr. Pahwa submits that no priority is accorded to a donor who is

a near relative of the recipient. He submits that Section 9(3) of the Act

is independent of sub section (1) of Section 9. Section 9(1) provides

that no human organ or tissue, or both, removed from the body of a

donor before his death, shall be transplanted into a recipient unless

the donor is a near relative of the recipient. However, sub section (1) of

Section 9 begins with the phrase "Save as otherwise provided in sub

section (3) ..... .... ......".

14. Mr. Pahwa submits that the enquiry required to be conducted by

the authorization committee was to ascertain whether a commercial

transaction is involved in the donor offering his/her organ/tissue to the

recipient. He submits that, in the present case, the authorization

committee did not focus on the aforesaid aspect at all. Rather, its

enquiry centered around the issue as to why one of the near relatives

of the petitioner no.1 was not ready and willing, and not in a position to

donate one kidney to petitioner no.1. Merely because one of the near

relatives of petitioner no.1 was not coming forward to donate kidney to

petitioner no.1, the case of the petitioners has been rejected by the

Authorisation Committee.

15. Mr. Pahwa submits that the Act is not a prohibitory Act. It does

not seek to prohibit transplant of human organ/tissue. It only seeks to

regulate the same. What is prohibited is the commercial transaction in

the giving or taking of an organ/tissue. Mr. Pahwa submits that the

Authorisation Committee has merely proceeded on the basis of

suspicion, while rejecting the petitioners‟ case, without even drawing a

conclusion of a commercial transaction in the present case.

16. Mr. Pahwa submits that, even otherwise, suspicion - howsoever

strong, cannot take the place of proof- for arriving at a conclusion of a

commercial transaction. In the present case, there was no basis for

the Authorisation Committee to even entertain the slightest suspicion,

as both the petitioners, and the other family members of the

petitioners had candidly answered all the questions put by the

Authorisation Committee during the course of interviews, and nothing

incriminating had come out to suggest the existence of a commercial

transaction between the parties.

17. Mr. Pahwa further submits that the Authorisation Committee is

obliged to use its discretion judiciously and pragmatically, and to

record its reasons in all cases. He submits that, in the present case,

the Authorisation Committee has completely failed in this regard.

18. Mr. Pahwa further submits that the Authorisation Committee, in

the present case, sat over the petitioners case for about nine months,

during which period the condition of the petitioner no.1 has only

deteriorated. He submits that the delay caused by the Authorisation

Committee itself indicated the indifferent and insensitive manner in

which the Authorisation Committee has proceeded to consider the

petitioners case for transplant of a kidney.

19. Mr. Pahwa submits that the Authorisation Committee of the State

of U.P. as well as various other authorities in the State of U.P.

repeatedly gave their no objections and approval to the proposed

transplant of a kidney of petitioner no.2 to petitioner no.1. He submits

that these authorities ascertained the ground level realities, facts and

circumstances. The respondent no.2, Authorisation Committee did not

conduct any such enquiry, and only interviewed the petitioners and

there other relatives. Yet, they chose to differ from the reports and

conclusions drawn by the said authorities for no rhyme or reason.

20. In support of his submissions, Mr. Pahwa has placed reliance on

the following decisions:

i) Arup Kumar Das v. State of Orissa, AIR 2011 Orissa 21;

ii) Manoranjan Rout v. State of Orissa, AIR 2010 Orissa

99 (DB);

iii) Jaswinder Singh v. State of Punjab, 2008 (3) RCR (Crl.)

93 (DB);

iv) Mehul K Jadeja v. Appellate Authority, 2007 (2) GLR

1780;

v) S Samson v. Authorisation Committee, 2008 AIR

Madras 227; and

vi) Balbir Singh v. Authorisation Committee, AIR 2004

Delhi 413.

21. The submissions on behalf of the respondents have primarily

been made by Mr. Pushkarna. The other respondents have merely

adopted the same. Short affidavits have been filed by the Union of

India and the Authorisation Committee.

22. The primary submission of Mr. Pushkarna is that if one were to

read the transcripts of the interviews, it would appear that the family

of petitioner no.1 is well-of, whereas petitioner no.2 hails from a poor

family, and there is economic disparity between the two. He submits

that during the course of their interviews, the petitioners have

admitted that the petitioner no.1 and her family had taken care of

petitioner no.2 and her family in the past, ever since the husband of

petitioner no.2 died about 18 years back. On this basis, it is argued

that the possibility of a commercial transaction between the parties

cannot be ruled out.

23. Mr. Pushkarna submits that the Authorisation Committee consists

of various doctors and specialists, and also consists of persons of high

integrity and social standing and credibility from different fields. He

submits that this Court cannot substitute its own opinion, for the

opinion of the Authorisation Committee, which has to be respected and

accepted.

24. Mr. Pushkarna submits, by placing reliance upon the introduction

of the Act, that the focus of the Act is to regulate the removal of

organs from cadavers and living persons, and to prohibit commercial

dealings in human organs. He places reliance upon the judgment of

the Supreme Court in Kuldeep Singh & Anr. v. State of Tamil

Nadu & Ors., (2005) 11 SCC 122; and the judgment of Punjab and

Haryana High Court in Poonam Gupta v. State of Punjab & Ors.,

AIR 2009 P&H 162.

25. By placing reliance on Kuldeep Singh (supra), Mr. Pushkarna

submits that the Authorisation Committee has to be satisfied that the

authorisation for removal is not for commercial consideration. The

authorisation is committee is required to satisfy that when the donor

authorises removal of his organ, it is by reason of affection or

attachment towards the recipient, or for other special reason. Such

special reasons can, by no stretch of imagination, encompass

commercial elements.

26. Mr. Pushkarna submits that the burden is on the applicants to

establish the real intent behind the proposed organ/tissue donation, by

placing relevant materials for consideration of the Authorisation

Committee. Whether there exists any affection or attachment or

special reason is within the special knowledge of the applicants, and a

heavy burden lies on them to establish it.

27. In his rejoinder, Mr. Pahwa points out that Rules 4A and 6A of the

Rules have been introduced in the Rules after the judgment of the

Supreme Court in Kuldeep Singh (supra) was rendered. In fact, the

said Rules have been introduced as a consequence of the said decision

in Kuldeep Singh (supra).

28. This Court, while exercising its extraordinary writ jurisdiction

under Article 226 of the Constitution of India, does not sit as an

appellate forum to examine or reassess the case on merits, after a

statutory authority has formulated its view, upon examination of the

merits of the case. This Court is primarily concerned with the

compliance of the procedural aspects, and the application of the

correct principles laid down statutorily, or otherwise, in the decision

making process of the concerned authority. This Court would interfere

in an appropriate case, where the Government or a statutory authority

or a public authority has failed to exercise, or has wrongly exercised

the discretion conferred upon it under the statutory rule or a policy

decision of the Government, or has exercised such discretion malafide

or on irrelevant considerations, or by ignoring the relevant

considerations and materials, or in such a manner as to frustrate the

object conferring such discretion, or the policy, for implementation for

which such discretion has been conferred. (see Comptroller and

Auditor General of India Gian Prakash, New Delhi & Anr. v.

K.S. Jagannathan & Anr., (1986) 2 SCC 679, para 20).

29. The submission of Mr. Pahwa is that the Authorisation Committee

while rejecting the petitioners case has misdirected itself, and has

taken into consideration irrelevant considerations, and not focused on

the enquiry that it was expected to carry out by applying guidelines

and yardsticks statutorily prescribed.

30. To be able to examine this submission, I consider it necessary to

take note of the statutory provisions contained in the Act and the

Rules.

31. The expression "donor" is defined in Section 2(f) to mean any

person, not less than eighteen years of age, who voluntarily authorises

the removal of any of his human organs or tissues or both for

therapeutic purposes under sub-section (1) or sub-section (2) of

section 3.

32. Section 2 (i) defines "near relative" to mean spouse, son,

daughter, father, mother, brother, sister, grandfather, grandmother,

grandson or granddaughter.

33. The expression "payment" is defined in Section 2(k) to mean

payment in money or money's worth but does not include any payment

for defraying or reimbursing; (i) the cost of removing, transporting or

preserving the human organ or tissue or both to be supplied; or (ii) any

expenses or loss of earnings incurred by a person so far as reasonably

and directly attributable to his supplying any human organ or tissue or

both from his body.

34. The expression "recipient" is defined in Section 2 (m) to mean a

person into whom any human organ or tissue or both is, or is proposed

to be, transplanted.

35. The expression "therapeutic purposes" is defined in Section 2 (o)

to mean systematic treatment of any disease or the measures to

improve health according to any particular method or modality.

36. The expression "transplantation" is defined in Section 2 (p) to

mean the grafting of any human organ or tissue or both from any living

person or deceased person to some other living person for therapeutic

purposes.

37. Section 3 (1) provides that any donor may, in such manner and

subject to such conditions as may be prescribed, authorise the

removal, before his death, of any human organ or tissue or both of his

body for therapeutic purposes.

38. Section 3 (4) provides that the authority given, inter alia, under

sub-section (1) shall be sufficient warrant for the removal, for

therapeutic purposes, of the human organ or tissue or both but no

such removal shall be made by any person other than the registered

medical practitioner.

39. Section 9 of the Act deals with restrictions on removal and

transplantation of human organs or tissue or both. In so far as it is

relevant, the same reads as follows:

"9. Restrictions on removal and transplantation of human organs or tissue or both.-

(1) Save as otherwise provided in sub-section (3), no human organ or tissue or both removed from the body of a donor before his death shall be transplanted into a recipient unless the donor is a near relative of the recipient.

(2) x x x x x x x x x

(3) If any donor authorises the removal of any of his human organs or tissue or both before his death under sub-section (1) of section 3 for transplantation into the body of such recipient, not being a near relative, as is specified by the donor by reason of affection or attachment towards the recipient or for any other special reasons, such human organ or tissue or both shall

not be removed and transplanted without the prior approval of the Authorisation Committee.

      (3A) x        x      x   x    x     x     x     x     x

      (4)   x       x      x   x    x     x     x     x     x

(5) On an application jointly made, in such form and in such manner as may be prescribed, by the donor and the recipient, the Authorisation Committee shall, after holding an inquiry and after satisfying itself that the applicants have complied with all the requirements of this Act and the rules made thereunder, grant to the applicants approval for the removal and transplantation of the human organ.

(6) If, after the inquiry and after giving an opportunity to the applicants of being heard, the Authorisation Committee is satisfied that the applicants have not complied with the requirements of this Act and the rules made thereunder, it shall, for reasons to be recorded in writing, reject the application for approval." (Emphasis supplied)

40. The Central Government has framed the rules under the Act by

resort to Section 24 (1) which are known as the Transplantation of

Human Organs Rules, 1995.

41. Rule 4A states that a registered medical practitioner who will be

part of the organ transplantation team for carrying out transplantation

operation shall not be a member of the Authorisation committee

constituted under the provision of clauses (a) and (b) of sub-section (4)

of section 9 of the Act.

42. Sub-Rule (4) of Rule 4A is relevant and the same reads as

follows:

"(4) When the proposed donor and the recipient are not "near relatives', as defined under clause (i) of section 2 of the Act, the Authorisation Committee shall evaluate that,-

(i) there is no commercial transaction between the recipient and the donor and that no payment or money or moneys worth as referred to in the Act, has been made to the donor or promised to be made to the donor or any other person;

(ii) the following shall specifically be assessed by the Authorisation Committee:-

(a) an explanation of the link between them and the circumstances which led to the offer being made;

              (b)    reasons why the donor wishes to donate;
              (c)    documentary evidence of the link, e.g., proof
              that they have lived together, etc;
              (d)    old photographs showing the donor and
              recipient together;

(iii) that there is no middleman or tout involved;

(iv) that financial status of the donor and the recipient is probed by asking them to give appropriate evidence of their vocation and income for the previous three financial years. Any gross disparity between the status of the two must be evaluated in the backdrop of the objective of preventing commercial dealing;

(v) that the donor is not a drug addict or known person with criminal record;

(vi) that the next of the kin of the proposed unrelated donor is interviewed regarding awareness about his or her intention to donate an organ, the authenticity of the link between the donor and the recipient and the reasons for donation. Any strong views or disagreement or objection such kin shall also be recorded and taken note of." (Emphasis supplied)

43. Rule 6A deals with the aspect of composition of Authorisation

Committees, which provides that there shall be one State Level

Authorisation Committee. It also provides that Additional Authorisation

Committees may be set up at various levels as per norms contained in

the sub-Rule.

44. Clause (ii) of Rule 6A(2) provides that Authorisation Committee

should be Hospital based in Metro and big cities if the number of

transplants exceeds 25 in a year at the respective transplantation

centers.

45. I may note at this stage itself that the Authorisation Committee

which has dealt with the petitioner‟s case is a Hospital based

Authorisation Committee of Sir Ganga Ram Hospital, constituted under

Rule 6A (2) (ii).

46. The composition of Hospital based Authorisation Committee (to

be constituted by the State Government and, in the case of Union

territory, by the Central Government) is as follows:

"(a) the senior most person officiating as Medical Director or Medical Superintendent of the Hospital;

(b) two senior medical practitioners from the same hospital who are not part of the transplant team;

(c) two members being persons of high integrity, social standing and credibility, who have served in high ranking Government positions, such as in higher judiciary, senior cadre of police service or who have

served as a reader or professor in University Grants Commission approved University or are self- employed professionals of repute such as lawyers, chartered accountants and doctors (of Indian Medical Association) etc.; and

(d) Secretary (Health) or nominee and Director Health Services or nominee."

47. Rule 6F deals with the aspects on which the Authorisation

Committee shall focus its attention. For our purpose clause (d) of Rule

6F is relevant, which deals with proposed transplant between

individuals who are not near relatives. The scope of enquiry of the

Authorisation Committee is the same as is set out in Rule 4A(4). The

said clause reads as follows:

"6F (d) Where the proposed transplant is between individuals who are not "near relatives", the Authorisation Committee shall evaluate:-

(i) that there is no commercial transaction between the recipient and the donor. That no payment of money or moneys worth as referred to in the Act, has been made to the donor or promised to be made to the donor or any other person. In this connection, the Authorisation Committee shall take into consideration:-

(a) an explanation of the link between them and the circumstances which led to the offer being made;

(b) documentary evidence of the link, e.g., proof that they have lived together etc;

(c) reasons why the donor wishes to donate; and

(d) old photographs showing the donor and the recipient together.

(ii.) that there is no middleman/tout involved;

(iii.) that financial status of the donor and the recipient is probed by asking them to give appropriate evidence of their vocation and income for the previous three financial years. Any gross disparity between the status of the two, must be evaluated in the backdrop of the objective of preventing commercial dealing;

(iv) that the donor is not a drug addict or a known person with criminal record;

(v) that the next of kin of the proposed unrelated donor is interviewed regarding awareness about his\her intention to donate an organ, the authenticity of the link between the donor and the recipient and the reasons for donation. Any strong views or disagreement or objection of such kin may also be recorded and taken note of." (Emphasis supplied)

48. Clause (f) of Rule 6F provides that in the course of determining

eligibility of the applicant to donate, the applicant should be personally

interviewed by the Authorisation Committee and minutes of the

interview should be recorded. Such interviews with the donors are

required to be videographed. I may note that in the present case, the

Authorisation Committee of Sir Ganga Ram Hospital has videographed

not only the interviews conducted with the petitioner No. 2, the

proposed donor, but that of all other persons interviewed. This aspect

shall be considered a little later.

49. Clauses (g), (h) & (i) of Rule 6F are relevant and they read as

follows:

"(g) In case where the donor is a woman greater precautions ought to be taken. Her identity and independent consent should be confirmed by a person other than the recipient. Any document with regard to the proof of residence or domicile and particulars of parentage should be relatable to the photo identity of the applicant in order to ensure that the documents pertain to the same person, who is the proposed donor and in the event of any inadequate or doubtful information to this effect, the Authorisation committee may in its discretion seek such other information or evidence as may be expedient and desirable in the peculiar facts of the case.

(h) The Authorisation Committee should state in writing its reason for rejecting / approving the application of the proposed donor and all approvals should be subject to the following conditions:-

(i) that the approved proposed donor would be subjected to all such medical tests as required at the relevant stages to determine his biological capacity and compatibility to donate the organ in question.

(ii) further that the psychiatrist clearance would also be mandatory to certify his mental condition, awareness, absence of any overt or latent psychiatric disease and ability to give free consent.

(iii) all prescribed forms have been and would be filled up by all relevant persons involved in the process of transplantation.

(iv) all interviews to be video recorded.

(i) The Authorisation Committee shall expedite its decision making process and use its discretion judiciously and pragmatically after recording the reasons in all such cases where, the patient requires immediate transplantation." (Emphasis supplied)

50. From the above statutory provisions and the scheme of the Act,

it becomes clear that the Act and the Rules do not seek to prohibit, but

to only regulate the transplant of organs and tissues from cadavers

and living human beings. What is prohibited is the commercial

transaction in the giving and taking of organs and tissues. However,

donations offered out of love and affection - even amongst those who

are not near relatives, is permitted. The aforesaid scheme under the

Act recognizes two of the greatest human virtues of love and sacrifice,

and also the fact that such intense love and affection need not

necessarily be felt only for one‟s own blood or spouse, but could also

extend to those not so closely related, or for those not related at all.

51. From the scheme of the Act and the Rules it appears that

organ/tissue donation by a person before his death can be made not

only for the therapeutic purposes of a recipient who is a near relative,

i.e., son, daughter, father, mother, brother, sister, grandfather,

grandmother, grandson or granddaughter, but also for therapeutic

purposes of persons/recipients who do not fall within the definition of

the expression "near relative". Section 9(1) of the Act, while generally

providing that no human organ or tissue, or both, removed from the

body of a donor before his death shall be transplanted into a recipient,

unless the donor is a near relative of the recipient, saves from

application of this general rule, cases which fall under sub-section (3)

of section 9. Therefore, a donor, who is not a near relative of the

recipient may by reason of "affection, or attachment towards the

recipient or for any other special reasons" authorise the removal of his

human organ or tissue or both for transplantation in a recipient for

therapeutic reasons. The caveat is that in such circumstances prior

approval, before removal and transplantation, would be required of the

Authorisation Committee.

52. It also needs to be emphasized that an approval of the

Authorisation Committee is necessary and required to be obtained only

in such cases, where the donor and recipient are not near relatives, or

in cases where the donor or the recipient, being near relatives, is a

foreign national (see Section 9(1A)). The role of the Authorisation

Committee comes into play primarily in cases where the donor and the

recipient are not near relatives, and it is the function of the

Authorisation Committee to ascertain and evaluate, by applying the

guidelines/yardsticks and tests provided in Rule 4A(4) and 6F(d) of the

Rules, whether there is a commercial transaction between the recipient

and the donor, and to ensure that no payment of money or monies

worth has been made to the donor, or promised to be made to the

donor or any other person on account of the fact that the donor has

agreed to donate an organ or tissue to the recipient. The

Authorisation Committee is required to enquire whether the donor is

offering his organ/tissue by reason of affection or attachment towards

the recipient or for any other special reasons. The law also mandates

that the approach of the Authorisation Committee in such matters has

to be pragmatic and its discretion has to be used judiciously,

particularly in cases which require immediate transplantation.

53. I have viewed the four video recordings made by the

Authorisation Committee for Human Organ Transplantation, Sir Ganga

Ram Hospital, New Delhi of the interviews conducted by it on

14.02.2012, 02.03.2012, 15.03.2012 & 03.04.2012. I have also

examined the transcripts of the said interviews provided by respondent

No. 2. A perusal of the said video recordings and transcripts leave no

manner of doubt that the said Committee has completely misdirected

itself while rendering its decision to refuse the case of petitioner No. 1

for transplant of a kidney which petitioner No. 2 agreed to donate to

petitioner No. 1.

54. I have analysed the various queries and responses contained in

the interviews conducted by the Authorisation Committee of the two

petitioners and their family members. They present a startling picture.

Of the 162 questions posed by the Authorisation Committee to all the

interviewees (including the petitioners), 41 questions, i.e. more than

25% are only to enquire, and that too repeatedly, as to why a near

relative of petitioner no.1 - the recipient, is not donating a kidney to

her. This, with due respect to the Authorisation Committee, is wholly

irrelevant and not required to be gone into by the Authorisation

Committee. The enquiry before the Authorisation Committee proceeds

on the footing that the recipient and the donor are not near relatives

(except in cases covered by section 9(1A)). The Authorisation

Committee is not required to enquire into the question as to why a

near relative of the recipient is not ready or willing to, or in a position,

to donate their organ/tissue to the recipient. Merely because, in a

given case, a near relative may not be willing to donate his/her

organ/tissue to the recipient, is not ground to either raise a suspicion

of a commercial transaction, or to reject the case altogether. It is not

the mandate of the Authorisation Committee to compel or drive the

near relative of the recipient to donate their organ/tissue to the

recipient. Unfortunately, that is what appears to have been the theme

of the exercise undertaken by the Authorisation Committee in the

present case.

55. To illustrate the aforesaid position, I may only quote a few

extracts from the interview conducted by the Authorisation Committee:

      (a)   Interviewer        :   Abhi ye batiye ki aapke apne
                                   khandan ke itne log hai, ek to





                                      aapka beta jiska naam hai Amir
                                     Khan, theek ahi.    Wo aapko de
                                     sakta tha. Wo nahi de rahe hai.
                                     Aapke ek beti hai, unki chalo.

            Parveen Begum    :       Unki marriage ho gaye hai.


            Interviewer      :       Manke chalo wo hum manne ke
                                     liye tayyar hai. Ab aapka ek aur
                                     beta hai, Waseem Khan, uski biwi
                                     bolti hai main nahi dene dongi.
                                     Aur aapke husband, aap bolte hai
                                     unko.     Apni family mein sabko
                                     bolte hai mana, aur dosre ke
                                     family se aap chahte nahi.

(from the interview of petitioner no.1 conducted on 14.02.2012 at page

10 of the affidavit of respondent no.2 dated 05.05.2012.)

(b) Interviewer : Aap apne husband ko nahi lena chahti. Aapke ladke ki wife nahi dena chahti, lekin aap doosri family se lena chahtey hain.

(from the interview of petitioner no.1 conducted on 14.02.2012 at page

11 of the affidavit of respondent no.2 dated 05.05.2012.)

(c) Interviewer : Kyonki aisa hai ki pehle to maa baap ke liye beta beti ka hota hai farz, ya beta beti ke liye ma baap ka hota hai. Ve hi bolenge nahi hum to khatra nahi molte to baki public jo hai jab aata hai to kabhi na kabhi sochne wali baat hai, kyon aa raha koi. Jab beta hi nahi aa raha hai, to door ke rishtedar kyon aata hai. Usko bhi utna hi dar hoga, utna hi khatra hoga, jaan sabko pyari hoti hai. Jisne aap ko paida kiya, uske liye aapko sochna par raha to jiska kisi ke koi matlab hi nahi door door tak usko kya karan hai ki wo de rahi hai.

(from the interview conducted on 02.03.2012 of Sh. Waseen, son of

petitioner no.1.at page 11 of the affidavit of respondent No. 2 dated

05.05.2012)

(d) Interviewer : Ye problem is wajah se ho rahi hai ki jo aap ke nazdiki hai wo kisi na kisi wajah se kisi ko koi mana kar raha hai, kisi ko koi wife mana kar rahi hai, is wajah se ye saari problem ho rahi hai.

(from the interview of petitioner no.1 conducted on 15.03.2012 at

page 23 of the affidavit of responden no. 2 dated 05.05.2012)

56. Pertinently, the Authorisation Committee did not ask the

petitioners or their family members even one question as to whether

there was any financial dealing or transaction between the recipient

and the donor, underlying the offer made by the donor to donate one

of her kidneys to the recipient.

57. From the umpteen comments of the members of the

Authorisation Committee, and from their questions posed to the

interviewees also, it is abundantly clear that their decision is based

fundamentally on the premise that a near relative of petitioner No. 1 is

not willing to donate his/her kidney to petitioner no.1; that there is no

single photograph of petitioner no.1 and petitioner no.2 showing them

in the same frame; that the relationship is distant between the two

petitioners, and; that there is economic disparity between them.

58. I may also note that each one of those interviewed, including the

two petitioners, stated that petitioner no.2 had been coming over to

live with petitioner no.1 of and on.

59. What has been completely missed out by the Authorisation

Committee is the fact that during the course of her interview, the

donor clearly and candidly stated during her interview conducted on

14.02.2012 (at page 14 of the affidavit of respondent no.2 dated

05.05.2012) that petitioner no.1, her Mausi, had helped her a great

deal, after the demise of her husband about 15-17 years ago. She

stated that petitioner no.1 is the sister of her mother in relationship.

She further stated that she had three children and she faced great

difficulty in bringing them up and in getting them married. She stated

that she has got her children married and now she is free from her

obligation. She also stated that the family of petitioner no.1 supported

her a lot in her difficult times. She further goes on to state that both

her daughters were got married by the family of petitioner no.1. She

states that she does not have anything else, and she thought that by

offering her kidney to petitioner no.1, she could reduce the suffering of

petitioner no.1. She clearly brings out the love, affection and gratitude

felt by her for petitioner no.1 and her family, and she conveys that she

wanted to reciprocate in time of need of petitioner No. 1 and,

therefore, she offered one of her kidneys to petitioner no.1.

60. I consider it appropriate at this stage to quote the following

extract from the interview of Ishrat conducted on 14.02.2012 (at page

14 of the affidavit of respondent no.2):

Interviewer : Koi karan hai, aapko pata hai kyon nahi de rahe hai.

Ishrat : Nahi Sir Ji, ye hain na ki mere husband khatam ho gaye kariban 15-17 saal ho gaye hain, to inhone meri bahaut madad kari mausi ne meri. Ye hamari mummi ki behan lagti hai. Is tarah to 3 bacche maine pale hai bari pareshani se, phir unki phir shaadi kari. Teeno baccho se farig ho gayi. Inke bacchon ne, inhone bahaut sahara lagaya mere ko.

Interviewer : Aapaka ek hi baccha hai.

Ishrat : Ji. Dono betiyon ki shaadi bhi inhone hi kari thi. Mere pass aur to kuch nahi. Maine kahi talif thori inki kum ho jayegi is wajah se, ke itni inhone shuru se mere saath karti hui aa rahi hain, to maine bhi keh diya.

61. The submission of Mr. Pushkarna, that the aforesaid shows the

existence of a commercial transaction between the parties, as a result

of which petitioner no.2 is willing to offer her kidney to petitioner no.1,

has no merit. Both the Authorisation Committee and the learned

counsel Mr. Pushkarna, by claiming that the acts of good deed done

gratuitously by petitioner no.1 and her family for petitioner no.2 and

her family, amount to payment within the meaning of section 2(k) of

the Act, are completely discounting the human qualities and virtues of

love, affection, compassion and generosity. The acts of generosity,

which petitioner no.2 admits to have been done by petitioner no.1 and

her family, span about two decades prior to petitioner no.1 becoming

so sick as to require a kidney transplant. When those acts were

performed by petitioner no.1 and her family members, they were not

performed with the calculation, or design that one day petitioner no.1

would require a kidney, which they could demand petitioner no.2 to

provide. The relationship between the two petitioners, though distant,

stands fairly established. It is not uncommon when to find that people,

who may either be distantly related or not related at all, may come

much closer due to their affinity for each other, or due to quirk of fate,

than even their own parents, siblings or children.

62. The expression "payment" defined in section 2(k) of the Act

refers to the payment made by a donor or on his/her behalf to a

recipient, or someone on his/her behalf, as consideration for the

donation of an organ/tissue by the donor to the recipient. It does not

refer to a contribution, gift or monetary support made or granted

gratuitously in the past, when even the need for organ/tissue

transplant was not in existence. The test is, whether the said payment

would not have been made but for the donor agreeing to donate

his/her organ/tissue. In this case, the financial assistance was

rendered way back in history, with no such strings attached. It could

not have been in anybody‟s contemplation that the petitioner No. 1

would require a transplant in future after many years, or that petitioner

No. 2 would be found medically matching the parameters of petitioner

No. 1. It cannot be said that the financial assistance received by

petitioner No. 2 over two decades would qualify as "payment" within

the meaning of Section 2(k) of the Act.

63. There appears to be no doubt that petitioner no.1 and her family

are financially more sound, when compared to petitioner no.2 and her

family, and petitioner No. 2 and her family have received financial

assistance from petitioner No. 1 and her family. But that does not

mean that petitioner no.1 or her family can be said to have put a

condition that, when they require, they would extract their pound of

flesh in future, as and when the need arises. There is no basis for such

an assumption to be made by anyone, including the Authorisation

Committee.

64. Keeping in view the past relationship between the parties and

their respective conducts, it may be that, in future, in case the need

arises, petitioner no.1 and her family may again financially help

petitioner no.2 and her family. But that cannot be a reason for the

Authorisation Committee to conclude the existence of a commercial

transaction of buying and selling of an organ or tissue. The driving

force behind the decision of petitioner no.2 to donate one of her

kidneys to petitioner no.1 clearly is her sense of love, affection and

gratitude for petitioner no.1, and is not commercial gain.

65. The Supreme Court in Kuldeep Singh (supra) has observed that

the Authorisation Committee should satisfy itself "that the real purpose

of the donor authorizing removal of the organ is by reason of affection

or attachment towards the recipient or for any other special reason".

The special reason cannot encompass commercial elements. The

Supreme Court also observed that several relevant factors, which the

Authorisation Committee should examine are factors like relationship,

if any, period of acquaintance, degree of association, reciprocity of

feelings, gratitude and similar human factors and bonds.

66. In the present case, the parties had shown to the Authorisation

Committee their long period of acquaintance and degree of

association, as they are distantly related. They have both shown the

reciprocity of feelings amongst themselves, inasmuch, as, petitioner

no.2 had been residing, since the demise of her husband about 18

years ago, on and of, with petitioner no.1 and her family members, and

was receiving support from petitioner no.1. Petitioner no.2 clearly

expressed her gratitude for all that petitioner no.1 and her family

members have done for her over the years, and states that she would

like to help petitioner no.1/her Mousi in time of her need.

67. The videograph recorded on 02.03.2012, inter alia, contains the

interview of petitioner No. 2 Smt. Israt, being the prospective donor.

She produced two black & white photographs before the said

Committee of the marriage of the younger sister of petitioner No. 1.

These photographs have also been placed on record at pages 22, 23 &

24. The first photograph shows the bridegroom, being fed sweets by

petitioner No. 2 as a part of marriage ritual and celebration. The

second photograph, which is a group photograph, shows the petitioner

No.1 sitting on the left side of the bridgegroom. The bride, who starkly

resembles petitioner No. 1 is seen sitting on the right side of the

bridegroom, though at a lower level. However, the Committee, as it

appears from the interviews, laid emphasis on the fact that both the

petitioners do not appear in the "same photograph".

68. In the videograph recorded on 15.03.2012, which contains the

interview of petitioner No. 1, this aspect is again highlighted.

Petitioner No. 1 repeatedly explains that in their community they do

not encourage taking of too many pictures. She also states that

nobody could have foretold 30 years earlier, that they would be asked

to produce a photograph wherein both of them are seen together.

69. One of the reasoning adopted by the Committee, while rejecting

the case of the petitioners, is that "there is no substantial proof of

association between donor and recipient". This finding of the

Committee is premised, as aforesaid, on their observation made during

the course of interview on 02.03.2012 & 15.03.2012 to the effect that

the donor and the recipient are not seen in the same photograph.

70. With due respect to the members of the Committee the approach

of the Committee in this regard is wholly misplaced.

71. The Authorisation Committee, while assessing the evidence

produced in the form of old photographs showing the association

between the donor and the recipient, has to act with pragmatism, and

keeping in mind the ground realities. The two black and white

photographs produced by the petitioners are of 30 years of vintage.

They were taken during the wedding ceremony of the younger sister of

petitioner no.1. The petitioner no.1 has stated during the course of her

interview, and it is also well known even otherwise, that amongst the

muslim community where women follow parda system, photographs

are not frequently taken. What is absolutely clear from these

photographs is that both the petitioners are closely related to the

person getting married as shown in the photographs, since in one

photograph petitioner no.2 is seen feeding sweets to the bridegroom

as a part of marriage ceremony and in the other, petitioner no.1 is

sitting next to the bridegroom in a group photograph. Their past

acquaintance (if not relation), therefore, atleast is clearly established

from these two photographs. As commented by petitioner no.1, they

could not have foreseen that both the petitioners would require a

common photograph 30 years later, for the purpose for which the

Authorisation Committee was examining their case.

72. The petitioners have also produced another set of photographs

taken in the year 2008 at the time of the wedding of the daughter of

petitioner no.2. In the said photograph, both the petitioners are seen

sitting on either side of the bride. Even this photograph is four years

old. It was taken about three years before petitioner No. 1‟s need for

kidney transplant arose.

73. At this stage, I consider it appropriate to take note of the

observations made in para 14 by the Orissa High Court in Arup Kumar

Das (supra), which reads as follows:

"14. We also feel it essential to point out herein that the various objectives of TOHO Act, 1994 and the intention of the Parliament in enacting the present legislation appears to have not been properly understood by the statutory authorities who have been vested with the responsibility of

enforcing the said Act. What must not be lost sight of is that, transplantation of human organs has not been prohibited but regulated in terms of the said statute. What has been prohibited under the statute is commercial dealings in human organs and prevention and exploitation of humans for financial benefits. The Authorisation Committee as well as the appellate body must endeavour to ensure that while exploitation must be prevented and commercialization dealing in human organ is prohibited, yet bona fide applicants may not be viewed in a suspicious manner since the TOHO Act, 1994 itself permits not only the doners from within the family but also permits non-relative doners.

We are of the considered view that the TOHO Act, 1994 should not be interpreted in a manner which effectively amounts to prohibiting transplantation of human organs. In conclusion, we may state that the TOHO Act, 1994 is enacted by the Parliament for regulating transplantation of human organs and only prohibits commercial dealings in human organs". (Emphasis supplied)

74. Unfortunately, the Authorisation Committee and the Appellate

Authority do not appear to have heeded to the above advice of the

Orissa High Court while deciding the present case. With regard to the

approach required to be adopted by the Authorisation Committee, in

such like cases, I may refer to the decision of the Orissa High Court in

Manoranjan Rout (supra). In para 10 of the judgment, the Division

Bench held that there was no material on record regarding any chance

of commercial transaction between the donor and the recipient. There

was no material placed on record to doubt the relationship between

them. Consequently, the Court proceeded on the basis of affidavits

and reports received from the relatives, sar panch and other

authorities with regard to the relationship of the parties, and also the

fact that there was no commercial transaction. In para 11, the Division

Bench observed as follows:

"11. In the present case, there is no material on record to disprove the relationship between the donor & the recipient. Therefore, the necessary approval cannot be denied on the ground of a mere suspicion. The question that the applicants have not produced relevant documents, establishing their relationship, as stated by the Committee, also does not arise when Mrs. Ramadei Singh, Sarpanch of Kuamara Grama Panchayat has certified the relationship between the donor & the recipient as per the Rules, 1995. After all, law is not cast in stone, nor is it that judicial interpretation remains unchanged over time".

75. In Jaswinder Singh (supra), the Authorisation Committee had

denied its approval of the proposed transplant of organ. The Division

Bench of the Punjab and Haryana High Court reversed that decision by

holding that there was no material placed on record to arrive at the

conclusion that there was involvement of money in the proposed

donation. In para 8 of its decision, the Division Bench held as follows:

"8. We have considered the rival contentions of the parties and have gone through the record of the case. The only reason as per Annexures P13 and P14 to refuse necessary approval to the petitioner and the proposed donor is the alleged involvement of money. However, there is no material placed on record to reach to this conclusion

arrived at by the Committee, therefore, in our considered view, the aforesaid reason is totally extraneous specially in view of the fact that in police verification, which is on record as Annexure P12, it has been made clear by the Senior Superintendent of Police, Sangrur that the kidney is being donated by the donor, without any fear and out of his own free will Human conduct and reactions in this regard cannot be measured in any mathematical terms. It has already come on the record that the donor knows the recipient as they have visiting terms in the family and it is because of sheer love and affection and humanitarian considerations, the kidney is being donated by Manjit Singh. The necessary approval cannot be denied only on the ground of a mere suspicion that some money consideration is involved especially when there is no material on record to prove that fact".

76. Even if the submission of the respondents, that it was for the

petitioners to establish the existence of past acquaintance/ relationship

and the existence of love & affection between them, were to be

accepted, in my view, the petitioners and their family members clearly

discharged their onus in this regard. On the other hand, the

Authorisation Committee does not appear to have found any material

or evidence to doubt the case of the petitioners or disbelieve their

statements.

77. The impugned order passed by the Authorisation Committee in

the present case is a list drawn up by respondent no.2 with the title

"Approval status of prospective patients for organ transplantation". It

deals with 19 cases. The cases at sl. nos.1 to 8, 10, 12 and 13 have

been "approved". I may note that no reasoning is recorded by the

Authorisation Committee in respect of these approved cases, even

though, statutorily they were obliged to do the same. Two cases were

rejected, including that of the petitioners. The so-called reasons for

rejection are, in fact, no "reasons", but mere conclusions or

observations. There is no reasoning given by the Authorisation

Committee for reaching the said conclusions, and making the said

observations. The link between the materials examined by the

Authorisation Committee and the conclusions/observations made by it,

i.e. the "reasons", are completely missing. How the material available

before it has been analysed or dealt with by the Authorisation

Committee is not known. As aforesaid, the said

observations/conclusions of the committee read as follows:

"

 There is no substantial proof of association between donor and recipient.

 Husband and close relatives not willing for donation.

             There is income      disparity   between   donor    and
              recipient."

78. Of the aforesaid, the second observation/conclusion is patently

irrelevant, as already discussed above. In any event, even otherwise,

it appears to me that there is sufficient explanation given by petitioner

No. 1 and her family members for one of the near relatives not

donating a kidney to petitioner No. 1.

79. It is not clear as to what the Authorisation Committee means

when it says "there is no substantial proof of association between

donor and recipient". What is that the Authorisation Committee was

looking for as "substantial proof of association", is not known. The

petitioners produced their pedigree table; various reports from various

authorities prepared after local examination at Meerut/U.P.; their old

photographs, i.e. 30 years old and of the year 2008, and; lastly their

own statements and statements of their relatives. These, in my view,

were clearly enough to establish their case as genuine, particularly,

when nothing to contradict the same was found by the Committee or

the other authorities.

80. From the interviews conducted by the Authorisation Committee,

it appears that none of the interviewers expressed any doubt or

dissatisfaction with regard to the claim of the petitioners that they are

related in the manner as claimed by them.

81. The mere existence of disparity in the income of the donor and

the recipient by itself could not have been a reason to reject the

petitioners case by raising a suspicion that there would necessarily be

a commercial transaction in relation to the giving and taking of the

kidney. As discussed above, the Authorisation Committee appears to

have completely turned a blind eye to the reasons given by petitioner

no.2 for her offering her one kidney to petitioner no.1. It also proceeds

on the assumption that love and affection can only he shared with

people having the same or similar financial standing. Such an

assumption only needs to be stated to be rejected. The approach of

the Authorisation Committee and the Appellate Authority clearly lacks

the exercise of discretion judiciously and with pragmatism.

82. Reliance placed by Mr. Pushkarna on the decision of the Punjab

and Haryana High Court in Poonam Gupta (supra), in my view, is of

no avail. In that case, the donor and the recipient were not at all

related, except that both the family claimed to know each other for the

last 17 years. Moreover, in the form filled up by them, they had

described themselves as "close relatives", which the Court felt was to

mislead the authorities. The Court was also impressed by the fact that

the donor was a young lady having two small children while her

husband did not have a steady income, as he did not have a regular

job. In that case, the Authorisation Committee and the appellate

authority had given their reasoning for raising doubts on the claim of

the proposed donation being actuated by love and affection between

the donor and the recipient. It was in this background that the Court

refused to interfere with the exercise of its discretion by the

Authorisation Committee and the appellate authority. The same

cannot be said about the case in hand.

83. The minutes of the meeting dated 24.04.2012 of the appellate

authority tendered by Mr. Pushkarna does not in any way advance the

respondents case. On the contrary, it shows that the order passed by

the appellate authority is just as unreasoned and cryptic, as the one

passed by the Authorisation Committee. The relevant extract from the

said minutes read as follows:

"The Committee examined all the documents submitted by the appellants, and the documents and the video recordings provided by the Sir Ganga Ram Hospital and the circumstances of the case. The Appellate committee held detailed discussions and deliberations on this case.

The husband of petitioner no.1, Mr. Shameem Ahmad and Mr. Riyasat Hussain Khan, the husband of petitioner number 1‟s younger sister were called for personal hearing by the committee and were asked if they want to submit/produce any document(s) in support of their petition apart from what they had already submitted to the authorisation committee of Sir Ganga Ram Hospital. Their reply was "No".

The committee agrees with the decision taken by the Authorisation Committee of Sir Ganga Ram Hospital in this case and thus the aforesaid appeal is rejected".

84. In the light of the aforesaid facts, circumstances, discussion and

the law, in my view, the impugned decision of the Authorisation

Committee as well as the appellate authority are wholly unsustainable

and, accordingly, they are quashed. The question is, at this stage,

what should be the approach of the Court - whether the matter should

be remanded back to the Authorisation Committee or the appellate

authority for reconsideration, or whether the Court would be justified in

directing the Authorisation Committee to grant its approval without

any further examination of the matter by it.

85. The Supreme Court in Comptroller and Auditor General of

India Gian Prakash, New Delhi (supra) held in para 20 that in an

appropriate case, in order to prevent injustice resulting to the

concerned parties, the Court may itself pass an order or give directions

which the Government or a public authority should have passed or

exercised its discretion at a proper level.

86. In the present case, the petitioner no.1 has been in need of a

kidney replacement since June 2011. The joint application for seeking

the approval of the Authorisation Committee was submitted by the

petitioners in August 2011. Over this period of time, the condition of

the petitioner no.1 has only deteriorated and she requires dialysis

thrice a week. Even from the interviews of petitioner no.1 conducted

on different dates, her deteriorating condition of her health is evident.

87. Considering these facts and circumstances, and the urgency of

the matter, I am inclined to require the Authorisation Committee to

forthwith grant its approval to the case of the petitioners for donation

of one kidney by petitioner no.2 to petitioner no.1 in terms of their

application. The formal approval should be granted within two days,

failing which it shall be deemed that the said formal approval stands

granted.

88. Upon the grant of the said formal approval/deemed formal

approval, the petitioners shall be entitled to undergo the required

medical procedures and operation for the purpose of carrying out the

transplantation, as aforesaid.

89. Petition stands disposed of in the aforesaid terms. Parties are

left to bear their respective costs.

Dasti under the signatures of the Court Master.

(VIPIN SANGHI) JUDGE MAY 15, 2012 „BSR‟/SR