SIDDAMMA GOLSAR Vs. UNION OF INDIA AND OTHERS

JUDGEMENT

(1.) Heard. Rule. With the consent of the parties, Rule made returnable forthwith and the Petition is taken up for final disposal at the admission stage.

(2.) The petitioner is a pregnant lady who is praying for issuance of direction to the respondents to permit her to undergo the procedure of medical termination of pregnancy. It is reported that the petitioner is undergoing pregnancy at 22nd week. On examination by the Sonologist initially on 5.1.2018, certain anomalies were noticed. The Sonologist on examination reported several foetal anomalies as recorded below:

(3.) Considering the preliminary report of the Sonologist, this Court by order dated 19.1.2018 directed medical examination of the petitioner by a Medical Board of Sir J.J. Group of Hospitals, Mumbai consisting of Dean of the said Hospital, Head of the Department (Gynecology), Professors and Head of Department of Pediatrics/Cardiac Surgeon, Professors or Head of Department of Radiology and Neurology and any other expert in the field to be inducted in the Board at the option of the Dean of Medical College. The petitioner accordingly appeared before the Medical Board on 20.1.2018 and was examined by the Board. The petitioner has also undergone the radiological examination. The observations of the Medical Board are quoted as below :