RAJNI Vs. UNION OF INDIA

JUDGEMENT

(1.) Petitioners Rajni and Ajay Paul are husband and wife.

(2.) Instant writ petition has been filed under Article 226 of the constitute of India, seeking direction to the respondent authorities to allow petitioner No.1 to undergo medical termination of her pregnancy. Basis of raising such a prayer is that the foetus has been diagnosed with a serious health condition i.e. 'Beta Thalassemia Major'.

(3.) It has been averred that the onset of pregnancy was in the month of March 2019. As of date the period of pregnancy would be a little over 22 weeks.