Jammu & Kashmir High Court
Shivan Mahajan vs State Of J&K; And Ors. on 1 November, 2017
Bench: Alok Aradhe, Tashi Rabstan
HIGH COURT OF JAMMU AND KASHMIR
AT JAMMU
WPPIL No. 24/2015
Date of order: 01.11.2017
Shivan Mahajan vs. State of J&K and ors.
Coram:
Hon'ble Mr Justice Alok Aradhe, Judge
Hon'ble Mr Justice Tashi Rabstan, Judge
Appearing counsel:
For Petitioner/appellant(s) : Mr. Sunil Sethi, Sr. Advocate with
Mr. Shivan Mahajan, Advocate
For respondent (s) : Mr. Vishal Bharti, Dy. AG
Mr. M. A. Bhat, Advocate i/ Whether to be reported in Yes/No Press/Media?
ii/ Whether to be reported in Yes/No
Digest/Journal?
In compliance to the order passed by this Court on 12.07.2017, the respondents have filed status report, in which inter alia it is stated that the respondents have constituted District level Social Welfare Councils for Districts Baramulla, Srinagar, Kargil, Budgam, Leh, Kupwara, Bandipora and Ganderbal. It is further submitted that the information with regard to Districts Shopian and District Kishtwar is awaited. It is further submitted that the respondents shall complete the process for constituting Social Welfare Councils for remaining Districts within two months from today. The aforesaid statement is taken on record.
It is further submitted by the learned Dy. AG that the respondents shall conclude the process of constitution of the Child Welfare Committees as well as appointment of Chairperson and members of the Juvenile Justice Board within a period of six weeks in 10 Districts of Kashmir from today. It is further submitted Page 1 of 2 that from 06.11.2017 onwards the process for constitution of the Child Welfare Committees as well as appointment of Chairperson and members of the Juvenile Justice Board shall be under taken as expeditiously as possible.
Post on 19.12.2017.
In the meanwhile, the competent authority and Director School Education, Jammu and Director School Education, Srinagar shall issue guidelines to the schools to ensure safety and security of the children studying in their institutions, a copy whereof shall be placed before this Court on the next date of hearing.
A copy of this order be provided to Mr. Vishal Bharti, learned Dy. AG under the seal and signature of the Bench Secretary.
(Tashi Rabstan) (Alok Aradhe)
Judge Judge
Jammu
01.11.2017
Karam Chand
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