MAMTA Vs. STATE OF HARYANA

JUDGEMENT

(1.) Petitioner-Mamta has filed the instant petition praying for issuance of directions to the respondent/PGIMER, Chandigarh as regards medical termination of her pregnancy.

(2.) In support of the prayer made in the petition, reliance was placed upon certain documents reflecting investigation and treatment carried out in PGIMER, Chandigarh itself and such report has been placed on record at Annexure P-2. The report at Annexure P-2 would prima facie indicate that the foetus has been diagnosed with a serious heart condition.

(3.) At that stage, this Court was apprised that in pursuance to a letter dated 14.08.2017 received from the Ministry of health and Family Welfare, the premier tertiary level Government Medical Institutes were called upon to immediately establish the Permanent Medical Board for medical termination of pregnancy beyond 20 weeks. Dr. Aashima informed the Court that a Permanent Medical Board already stands approved by the Director, PGI, Chandigarh and stands constituted.