Kerala High Court
Jaison T.K vs State Of Kerala on 3 January, 2025
2025:KER:9
IN THE HIGH COURT OF KERALA AT ERNAKULAM
PRESENT
THE HONOURABLE MR.JUSTICE C. JAYACHANDRAN
FRIDAY, THE 3RD DAY OF JANUARY 2025 / 13TH POUSHA, 1946
WP(C) NO. 24 OF 2025
PETITIONERS:
1 JAISON T.K.
AGED 60 YEARS
S/O. MARIYAMMA, GILGAL COTTAGE, NARIKKAL P.O.,
KOLLAM DISTRICT, PIN - 691322
2 SOUMYA I.
AGED 38 YEARS
W/O. SYAMSUNDAR, DEVI NIVAS, VARANAD P.O.,
CHERTHALA, ALAPPUZHA DISTRICT, PIN - 688539
BY ADV C.M.MOHAMMED IQUABAL
RESPONDENTS:
1 STATE OF KERALA
REPRESENTED BY THE SECRETARY TO HEALTH DEPARTMENT,
GOVERNMENT SECRETARIAT, THIRUVANANTHAPURAM, PIN - 695001
2 THE PRINCIPAL SECRETARY,
DEPARTMENT OF HEALTH, GOVERNMENT OF KERALA,
GOVERNMENT SECRETARIAT, THIRUVANANTHAPURAM, PIN - 695001
3 THE DISTRICT LEVEL AUTHORIZATION COMMITTEE FOR TRANSPLANTATION
OF HUMAN ORGANS ERNAKULAM
REPRESENTED BY ITS CHAIRMAN, GOVERNMENT MEDICAL COLLEGE,
H.M.T. COLONY P.O., KALAMASSERY, KOCHI, PIN - 683503
BY ADV.SMT.SURYA BINOY, GOVERNMENT PLEADER
THIS WRIT PETITION (CIVIL) HAVING COME UP FOR ADMISSION ON 03.01.2025,
THE COURT ON THE SAME DAY DELIVERED THE FOLLOWING:
2025:KER:9
W.P.(C.) No.24 of 2025
-2-
JUDGMENT
Dated, this the 03rd day of January, 2025
The petitioners seek disposal of Ext.P12 appeal pending
before the second respondent within a time frame to be fixed
by this Court. The first petitioner is a chronic kidney
patient, who is awaiting transplantation. His proposal for
donor was rejected by Ext.P11 order.
2. In view of the limited prayer espoused before this
Court, this Court directs the second respondent to consider
and pass orders on Ext.P12 appeal within a period of three
weeks from today. The learned Government Pleader will inform
the second respondent about this judgment today itself.
Besides it will be open for the petitioners to produce a
copy of this judgment before the second respondent. Needless
to say that, the petitioners will be afforded with an
opportunity of being heard before taking a final call on
Ext.P12.
The Writ Petition is disposed of as above.
Sd/-
C. JAYACHANDRAN, JUDGE
SKP/03-01
2025:KER:9
APPENDIX OF WP(C) 24/2025
PETITIONERS' EXHIBITS:
EXHIBIT P1 THE TRUE COPY OF IDENTIFICATION CERTIFICATE OF
THE PETITIONERS DATED 17.04.2024
EXHIBIT P2 THE TRUE COPY OF IDENTIFICATION CERTIFICATE OF
THE 2ND PETITIONER AND HER HUSBAND DATED
19.03.2024
EXHIBIT P3 THE TRUE COPY OF IDENTIFICATION CERTIFICATE OF
THE 2ND PETITIONER AND HER SISTER DATED
19.03.2024
EXHIBIT P4 THE TRUE COPY OF THE AFFIDAVIT OF PETITIONERS
DATED 02.05.2024
EXHIBIT P5 THE TRUE COPY OF THE CONSENT OF THE DONOR DATED
02.05.2024
EXHIBIT P6 THE TRUE COPY OF THE CONSENT OF THE HUSBAND OF
DONOR DATED 02.05.2024
EXHIBIT P7 THE TRUE COPY OF THE CONSENT OF THE SISTER OF
THE DONOR DATED 02.05.2024
EXHIBIT P8 THE TRUE COPY OF FORM 3 APPLICATION SUBMITTED BY
THE PETITIONERS DATED 13.06.2024
EXHIBIT P9 THE TRUE COPY OF FORM II APPLICATION SUBMITTED
BY THE PETITIONERS DATED 13.06.2024
EXHIBIT P10 THE TRUE COPY OF THE INTERIM ORDER IN W.P.
(C).NO.21983/2024 OF THIS HON'BLE COURT DATED
21.06.2024
EXHIBIT P11 THE TRUE COPY OF THE ORDER OF 3RD RESPONDENT
DATED 04.11.2024
EXHIBIT P12 THE TRUE COPY OF THE APPEAL SUBMITTED BY
PETITIONERS BEFORE THE 2ND RESPONDENT DATED
30.11.2024
RESPONDENTS' ANNEXURES:NIL
TRUE COPY
P.A. TO JUDGE
