RENGY M. Vs. UNION OF INDIA

JUDGEMENT

(1.) The petitioners, who are husband and wife have filed this Writ Petition producing health reports from hospitals including Ext.P2 report and Ext.P7 report dated 23.09.2020 from the SAT Hospital, Thiruvananthapuram and stating the risk involved in continuation of pregnancy of the 1 st petitioner as congenital anomalies were found. As on 23.09.2020, the gestational age was more than 22 weeks.

(2.) On 01.10.2020, when the writ petition came up for admission this Court directed the 4 th respondent to constitute a Medical Board and to examine the 1st petitioner and report the condition of the mother and baby through the learned Government Pleader.

(3.) Smt. Princy Xavier, the learned Government Pleader made available the report on 05.10.2020 reiterating their diagnosis in Ext.P7 report. It is stated that 1st petitioner was examined on 02.10.2020 by a medical board which was constituted with the following members: