Madras High Court
Mariyammal vs The Government Of Tamil Nadu on 23 January, 2026
Author: Krishnan Ramasamy
Bench: Krishnan Ramasamy
W.P.(MD) No.26272 of 2022
BEFORE THE MADURAI BENCH OF MADRAS HIGH COURT
DATED: 23.01.2026
CORAM
THE HONOURABLE MR. JUSTICE KRISHNAN RAMASAMY
W.P.(MD)No.26272 of 2022
Mariyammal ... Petitioner
Vs
1. The Government of Tamil Nadu,
Represented by its Secretary,
Department of Health and Family Welfare,
Fort St. George, Chennai.
2. The District Collector,
Tirunelveli District.
3. Tirunelveli Medical College and Hospital,
Represented by its Dean,
Tirunelveli 627 011.
4. The Medical Officer,
Department of Obstetrics and Gynae,
Tirunelveli Medical College,
Tirunelveli. ... Respondents
Prayer: Writ Petition filed under Article 226 of the Constitution of India
praying to issue a Writ of Mandamus, directing the respondents to pay a
compensation of Rs. 25 Lakhs to the petitioner for the negligence of the
Medical Officer, Tirunelveli, the third respondent herein.
For Petitioner : Mr.K.Sudalai Kannu
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W.P.(MD) No.26272 of 2022
For Respondents : Mr.K.Balasubramani,
Spl. Govt. Pleader for R1 & R2
ORDER
This Writ Petition is filed seeking a direction to the respondents to pay a compensation of Rs. 25 Lakhs to the petitioner for the negligence of the Medical Officer, Tirunelveli, the third respondent herein.
2. The grievance of the petitioner is that after the birth of her second daughter, she underwent sterilization operation at Government Hospital at Tirunelveli. Even thereafter, she was pregnant and a female child was born. Due to the negligence of the doctor leading to failure of the family planning operation, the petitioner was forced to pregnant and third child was born. Hence, the petitioner made an online petition dated 13.05.2022, seeking to take action against the 3rd respondent and also seeking to pay the compensation of Rs.25 lakhs to the petitioner. Since the same was not considered till date, the petitioner has filed this Writ Petition.
3. The learned Special Government Pleader appearing for 2/4 https://www.mhc.tn.gov.in/judis ( Uploaded on: 02/02/2026 12:57:07 pm ) W.P.(MD) No.26272 of 2022 the respondents 1 and 2 would submit that the online petition of the petitioner dated 13.05.2022 would be considered in accordance with law.
4. In view of the same, without expressing any opinion on the merits of the matter, this Court directs the respondents to consider and pass orders on the online petition of the petitioner dated 13.05.2022 on merits and in accordance with law, within a period of six weeks from the date of receipt of a copy of this order.
5. With the above direction, this Writ Petition is disposed of. There shall be no order as to costs.
23.01.2026 Index : Yes/No Internet: Yes/No Neutral Citation: Yes/No vsm KRISHNAN RAMASAMY, J.
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1. The Secretary, Government of Tamil Nadu, Department of Health and Family Welfare, Fort St. George, Chennai.
2. The District Collector, Tirunelveli District.
3. The Dean, Tirunelveli Medical College and Hospital, Tirunelveli 627 011.
4. The Medical Officer, Department of Obstetrics and Gynae, Tirunelveli Medical College, Tirunelveli.
W.P.(MD)No.26272 of 2022
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