Supreme Court: The Constitutional bench of RM Lodha, CJ and J S Khehar, J. Chelameswar , Dr. A.K. Sikri and RF Nariman, considering the importance of deciding the matter relating to euthanasia and declaring ‘right to die with dignity’  as a fundamental right within the fold of ‘right to live with dignity’ guaranteed under Article 21 of the Constitution, issued notices to the State Governments and the Union Territories, seeking their views on the issue. The State Government and the Union Territories need to respond to the said notice within 8 weeks. Earlier, vide order dated 25.02.2014 (2014) 5 SCC 338, the 3 judge of the Court invited the Constitution Bench to go into all the aspects of the matter and lay down exhaustive guidelines owing to the inconsistent views taken by the Court in Aruna Ramchandra Shanbaug vs. Union of India, (2011) 4 SCC 454, the only judgment that holds the field in regard to euthanasia and right to die in dignity and allowed passive euthanasia. 
The present petition, Prashant Bhushan and Mukul Rohatgi representing the petitioner and the respondent, respectively, was filed by an NGO for not only seeking the guidelines of the Court  on the said issue but also praying that directions be issued to the respondents to adopt suitable procedures,  in  consultation with the State Governments wherever necessary, to ensure  that  the  persons with deteriorated health or terminally ill  should  be  able  to  execute  a document, viz., ‘my living will  &  Attorney  authorization’  which  can  be presented to hospital for appropriate action in the event of  the  executants being admitted to the hospital  with  serious  illness  which  may  threaten termination  of  life  of  the  executant  or  in  the  alternative,   issue appropriate guidelines to this effect and to  appoint  an  Expert  Committee consisting of doctors, social scientists  and  lawyers  to  study  into  the aspect of issuing guidelines regarding execution of ‘Living Wills’. Common Cause (A Regd. Society) v. Union of India, Writ Petition(s)(Civil) No(s). 215 OF 2005, decided on 16.07.2014

Must Watch

maintenance to second wife

bail in false pretext of marriage

right to procreate of convict

Criminology, Penology and Victimology book release

One comment

  • A good step on the part ot the Apex court to legalise the act of dye in exceptional circumstance .

Join the discussion

Leave a Reply

Your email address will not be published. Required fields are marked *

This site uses Akismet to reduce spam. Learn how your comment data is processed.