Narender Singh vs State Of Haryana And Ors

Jagmohan Bansal, J

The petitioner through instant petition under Article 226/227 of the Constitution of India is seeking setting aside of inquiry report dated 08.10.2025 whereby his application seeking registration of case against Doctor for negligence has been rejected.

The petitioner’s mother underwent knee surgery performed by Dr. Tanveer Ahmed at RMC Hospital, Tohana on 09.07.2023. She was suffering from knee pain and aforesaid Hospital suggested surgery which was performed by Dr. Ahmed. An Americal implant called Zimer was used in the surgery. She after surgery started groaning. The aforesaid Hospital did not take remedial steps, thus, she approached other hospitals. The petitioner filed complaint alleging negligence on the part of surgeon. An inquiry was conducted on his complaint. He claims that it was conducted without considering his documents and without summoning the surgeon. The complaint was consigned to record on the ground of there being no negligence on the part of the surgeon, application being filed after more than 2 years from the date of surgery and consulting other private hospitals instead of surgeon.

Conclusion of the inquiry dated 08.10.2025 read as:

“1. The applicant's mother had been suffering from knee pain for a long time. When the applicant took her mother to RMC Hospital Tohana, the doctor there, Dr. Tanveer Ahmed Bhatt, advised her that her mother would need knee surgery. The applicant's mother's surgery was performed by Dr. Tanveer Ahmed at RMC Hospital Tohana on 9 July 2023.

After the operation, the applicant's mother experienced knee pain, which led the applicant to consult her mother at several private hospitals, including Arora Hospital, Hisar, Aadhar Hospital, Hisar, Jindal Hospital, Hisar, Sarvesh Hospital, Hisar, and Healing Hospital, Chandigarh. None of the hospitals provided any comments indicating that the patient's operation was performed incorrectly.

Applicant Narendra is a beneficiary of the Haryana government, under which the applicant has filed for reimbursement. The implant used in the applicant's mother's knee surgery is from Stryker Company, and Dr. Tanveer Ahmed Bhat provided the applicant with the bill.

The applicant has stated in the complaint that Physiotherapy was not provided by RMC Hospital, in this context, knee related exercises have been mentioned in the document submitted by Dr. Tanveer Ahmed Bhat.”

Learned State counsel on instructions from Dr. Sharad, Major at the outset submits that Director General, Health, Haryana has constituted a District Medical Negligence Board to look into the matter. Grievance of the petitioner at this stage stands redressed.

Learned counsel for the petitioner agrees to the aforesaid arrangement.

In the wake of statement of both sides, the petition stands disposed of.

Court is sanguine that Medical Board would complete the inquiry expeditiously.