GOURI JINDAL Vs. UNION TERRITORY

JUDGEMENT

(1.) Matter has been taken up through video conferencing via Webex facility in the light of the Pandemic Covid-19 situation and as per instructions.

(2.) This petition has been filed under Article 226 of the Constitution of India praying for writ of mandamus for directing respondent No.2 to carry out the termination of pregnancy of petitioner No.1 as there is serious complication in the same.

(3.) This Court vide order dated 17.6.2021 issued notice to the respondents with a direction to the petitioners to appear before the Medical Superintendent of respondent No.2, who would facilitate the medical examination of petitioner No.1 by Permanent Medical Board and after examination to submit its report arrived at by the Permanent Medical Board.