- (1.) Petitioner - Tapasya Umesh Pisal, aged 24 years, has approached this Court under Article 32 of the Constitution of India seeking directions to the respondents to allow her to undergo medical termination of her pregnancy. She apprehended danger to her life, having discovered that her fetus was diagnosed with tricuspid and pulmonary atresia, a cardiac anomaly in the fetus.
(2.) By order dated 04.08.2017, while issuing notice to the respondents, this Court gave a direction for examination of the petitioner by a Medical Board consisting of Dr. Sambare, HOD, Gynaecology and Dr. Nityanand Thakur, Paediatric Cardiac Surgeon of B.J. Govt. Medical College, Pune, and authorised it to appoint other necessary doctors, if required, for the said purpose.
(3.) As per the report dated nil, received from the Dean, B.J. Govt. Medical College and Sassoon General Hospital, Pune, Maharashtra, the following members of the said hospital were included in the Committee/Board : 1) Dr. Ajay Chandanwale, Dean BJGMC, Pune. 2) Dr. Pradip Sambarey, Professor and Head, Obstetrics and Gynecology, BJG MC Pune. 3) Dr. Nityanand Thakur, CVTS Department BJGMC Pune. 4) Dr. Aarti Kinikar, Professor and Head, Department of Pediatrics BJGMC Pune. 5) Dr. Shephali Pawar, Professor, Department of Radiology, BJGMC Pune. ;