- (1.) Petitioner No. 1 - Savita Sachin Patil, 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.
(2.) We are constrained to pass this order being conscious of the fact that any permission at this stage would be irreversible.
(3.) By order dated 23.2.2017, while issuing notice to the respondents, this Court gave a direction for examination of petitioner no.1 by a Medical Board consisting of the following seven Doctors: 1. Dr. Avinash N. Supe, Director (Medical Education & Major Hospitals) & Dean (G&K) - Chairman 2. Dr. Shubhangi Parkar, Professor and HOD, Psychiatry, KEM Hospital. 3. Dr. Amar Pazare, professor and HOD, Medicine, KEM Hosptial. 4. Dr. Indrani Hemantkumar Chincholi, Professor and HOD, Anaesthesia, KEM Hospital. 5. Dr. Y.S. Nandanwar, Professor and HOD, Obstetrics, KEM Hospitals. 6. Dr. Anahita Chauhan, Professor and Unit Head, Obstetrics & Gynecology, LTMMC and LTMG Hospitals. 7. Dr. Hemangini Thakkar, Addl. Professor, Radiology, KEM Hospital.;