T.S.Sivagnanam, J. - (1.) HEARD Mr.N.Ponraj, learned counsel appearing for the petitioner and Ms.P.Rajalakshmi, learned Government Advocate appearing for the respondents.
(2.) PETITIONER seeks for issuance of Writ of Certiorarified Mandamus to quash the endorsement made by the Medical Officer, Government Hospital, Dharapuram in the O.P. Chit stating that for medical termination of pregnancy, Court order is essential. The petitioner is a Mason and living in Pudhuk Colony, Chinnakkampalayam Post, Dharapuram Taluk, Tiruppur District. The petitioner's daughter aged about 15 years is said to have been raped and in this regard a complaint has been preferred before the third respondent which has been registered as Crime No. 2 of 2015 on 17.02.2015 for offence under Sections 3 and 4of Protection of Child from Sexual Offences Act read with Section 450 and 506(ii) of I.P.C.
(3.) THE petitioner's daughter is a student of IX standard and studying in a Girls High School at Dharapuram. In this writ petition, the petitioner seeks for a direction to enable the Doctors to terminate the pregnancy. Petitioner would state that directing the petitioner to obtain a Court order itself is un -tenable in the light of the power granted to the second respondent under Section 3 of the Medical Termination of Pregnancy Act, 1971.;