SHYJA SASIDHARAN Vs. STATE OF KERALA

JUDGEMENT

(1.) The petitioners are wife and husband. They have filed this Writ Petition producing Exts.P2 to P5 scan reports/ medical opinion in respect of the 1st petitioner and seeking a direction to the respondents to carry out medical termination of pregnancy of the 1st petitioner, pointing out that there are severe abnormalities to the fetus. The gestation age of the fetus was 24 weeks and 2 days as on 23.11.2020.

(2.) When the matter came up for admission on 25.11.2020, this Court passed an interim order directing the 4th respondent to constitute a Medical Board and to examine the 1 st petitioner and to make available a report on the medical condition of the 1st petitioner and the fetus.

(3.) Smt. B.Vinitha, the learned Government Pleader, has made available the report of the medical board which would show that the medical board was convened on 25.11.2020 itself with the following members: