Supreme Court - Daily Orders
The Temple Of Healing vs Union Of India on 20 November, 2023
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ITEM NO.26 COURT NO.1 SECTION PIL-W
S U P R E M E C O U R T O F I N D I A
RECORD OF PROCEEDINGS
Writ Petition(s)(Civil) No(s). 1003/2021
THE TEMPLE OF HEALING Petitioner(s)
VERSUS
UNION OF INDIA Respondent(s)
(IA No. 165054/2022 - APPLICATION FOR TAKING ON RECORD IA
No.145142/2022 - APPLICATION FOR TAKING ON RECORD IA No. 21515/2023
- APPROPRIATE ORDERS/DIRECTIONS IA No. 168933/2022 - INTERVENTION
APPLICATION IA No. 137333/2022 - INTERVENTION/IMPLEADMENT IA
No.111814/2021 - PERMISSION TO APPEAR AND ARGUE IN PERSON IA
No.18396/2023 - PERMISSION TO FILE ADDITIONAL DOCUMENTS/FACTS/
ANNEXURES)
WITH
W.P.(C) No. 719/2022 (PIL-W)
Date : 20-11-2023 These matters were called on for hearing today.
CORAM : HON'BLE THE CHIEF JUSTICE
HON'BLE MR. JUSTICE J.B. PARDIWALA
HON'BLE MR. JUSTICE MANOJ MISRA
For Petitioner(s) Mr. Rohan Shah, Adv.
Mr. Alok Yadav, Adv.
Mr. Vishnu Kant, AOR
Petitioner-in-person
For Respondent(s) Mr. Tushar Mehta, SG (NP)
Ms. Aishwarya Bhati, A.S.G.
Mr. Gurmeet Singh Makker, AOR
Ms. Swati Ghildiyal, Adv.
Mr. Navanjay Mahapatra, Adv.
Mr. Padmesh Mishra, Adv.
Signature Not Verified
Ms. Swarupama Chaturvedi, Adv.
Digitally signed by
NEETA SAPRA
Date: 2023.11.21
Mr. Yuvraj Sharma, Adv.
18:13:49 IST
Reason:
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Ms. Chitrangda Rashtravara, Adv.
Mr. Kanu Agrawal, Adv.
Mr. Arkaj Kumar, Adv.
Mr. Pratyush Srivastav, Adv.
Mr. Rajat Nair, Adv.
Ms. Saroj Tripathi, AOR
Mr. Naveen Kumar Tripathi, Adv.
Mr. Abhishek Kumar Singh, Adv.
Mr. Abdul Azeem Kalebudde, AOR
Mr. Ray Vikram Nath, Adv.
UPON hearing the counsel the Court made the following
O R D E R
1 During the course of the deliberations before this Court, we have had the assistance of Ms Aishwarya Bhati, Additional Solicitor General. Dr Jagannath Pati, Director, Central Adoption and Research Agency (CARA) is also present in the Court. Besides filing an affidavit dealing with the issue of adoption under the Juvenile Justice Act, CARA has placed certain suggestions for the consideration of the Court.
2 Among others, we have also heard Dr Piyush Saxena, who appears in person, Mr Rohan Shah, counsel appearing on behalf of the Petitioner, Ms Saroj Tripathi, and Mr Abdul Azeem Lakebudde, counsel appearing on behalf of the respondents 3 In terms of the mandate of the Juvenile Justice Act 2015 and CARA Regulations 2022, cases involving adoption relate to children who are either orphaned, abandoned or surrendered (OAS). CARA has developed, in conjunction with the National Informatics Centre, the Child Adoption Resource Information and 3 Guidance System (abbreviated by the acronym “CARINGS”). The platform which was initially designed in 2015 and updated in 2022 seeks to ensure that adoptions under the Juvenile Justice Act are brought under an online platform. 4 The statistics which have been placed before the Court provide a stark tale in themselves. Between 2013 and 2023, the annual figure of total adoptions, both in-country and inter-country, ranges between 3,158 on the lower end of the spectrum (2022-2023) to 4,362 (2014-2015). As on 1 August 2023, the CARINGS portal has registered 33,967 Prospective Adoptive Parents (PAPs). The number of children who are registered on the portal as on 1 August 2023 is 7,107 comprising of 5,656 children without any special needs and 1,451 special needs children. As on 1 August 2023, only a total of 2,118 children have been considered to be “legally free for adoption”.
5 CARA has provided a statewise break up of the total number of children available for adoption as on 28 October 2023 which indicates that 2,146 children were available for adoption. As opposed to this, about 30,669 PAPs have been registered for in-country adoption as in October 2023. CARA’s note before this Court indicates that generally, PAPs have to wait for between three to four years for getting “a healthy and young child” due to the huge mismatch in the number of registered PAPs and children available for adoption. 6 On 28 September 2022, the Union Ministry of Women and Child Development published the Adoption Regulations, 2022. The Adoption Regulations contain in Chapter II, the procedure relating to children for adoption. The procedure involves the association of several expert agencies including the State Adoption 4 Regulatory Authorities (SARAs), Specialised Adoption Agencies (SAAs) and District Child Protection Units (DCPUs).
7 The Regulations contain specific timelines for processing such cases. Schedule XIV of the Regulations specifies the timeline for all authorities and agencies concerned. The tabular statement in paragraph A of Schedule XIV which enunciates the timelines for the processes relating to the children is extracted below :
SCHEDULE XIV [See regulation 46 and 50] TIMELINE FOR AUTHORITIES AND AGENCIES CONCERNED A. Timeline for the processes relating to children:
S.No. Regulations Action Time
1. 6(2) Child Care Institution or Within twenty four hours
Specialised Adoption Agency (excluding journey period). to produce an abandoned child before the Child Welfare Committee along with a report containing their photograph and particulars.
2. 6(5) Specialised Adoption Agency Within three days from the and 7(10) to enter the details of the child time of receiving the child.
along with their photograph online on the Designated Portal.
3. 6(7) District Child Protection Unit to Within three days from the advertise the particulars and time of receiving the child.
photograph of an abandoned
child in a national level
newspaper having wide
circulation, local cable
networks, wherever existing
and also ensure entry of data
in the Track Child portal or
KhoyaPaya.
4. 6(9) District Child Protection Unit to Within thirty days from the
submit a report to the Child date of production of the Welfare Committee on the child before the Child efforts made by it for tracing Welfare Committee for the out the biological parents or same.
legal guardian of an 5 abandoned child, including the outcome of the advertisement.
5. 6(10) Specialised Adoption Agency Immediately after thirty or Child Care Institution to days from the date of submit a report to the Child production of the child Welfare Committee about any before the Child Welfare information revealed by the Committee.
child during their short term
placement and details of
persons whosoever
approached for claiming the
child, if any.
6. 6(13) Declaring the orphan or Within a period of three
abandoned Child legally free days after the expiry of two for adoption by Child welfare or four months, from the Committee. date of production of the child before the Child Welfare Committee, in case of a child upto two or above two years of age respectively.
8 6(15),7(18),30(1 Specialised Adoption Agency Within ten days from the
) (e)(f),and 38(2) to upload the Child Study date of declaration of the
Report and Medical child as legally free for
Examination Report along with adoption by Child Welfare latest photograph of the child. Committee.
9 7(3) Signing of surrender deed by On the day of production of
the biological parents the child.
10 7(10) Details of the surrendered Within three days from the
child or children to be time of receiving the child. uploaded on the Designated Portal by the Specialised Adoption Agency.
11 7(11) and 7(16) The reconsideration period or Sixty days of the date of reclaiming of the surrendered surrender.
child by the biological parent or legal guardian.
12 30(1)(d) Specialised Adoption Agency Within forty-eight hours shall upload the certificate, from the receipt of such issued by the Child Welfare certificate.
Committee, declaring the child legally free for adoption onthe Designated Portal.
13 36(8) In cases of children having Within twenty four hours as health issues or suspected soon as information about special needs conditions, the such children is received District Magistrate shall refer from the Specialised the child to the Chief Medical Adoption Agency or Child Officer of the District. Care Institution with the help of the District Child Protection Unit concerned.
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14. 36(9) and 37 The Chief Medical Officer shall Within a period of fifteen examine the health status of days from the date of the child and assess whether receiving the case.
the child is having any ailment or special needs.
8 Despite these timelines, it is apparent that as a result of the mismatch between the number of children legally available for adoption and PAPs who are registered on the portal, the process of adoption is interminably long. By CARA’s official estimate, at least three to four years elapse in the process. 9 Apart from the above aspects, it has come to the knowledge of the Court during the course of the hearing that generally speaking, there is a preference for young children in the age group of up to two years. CARA’s tabulation indicates that 69.4% of registered PAPs opt for children in the age group of 0 to 02 years; 10.3% in the age group of 02 to 04 years; and 14.8% in the age group of 04 to 06 years.
10 Sections 58 and 59 of the Juvenile Justice Act 2015, as amended in 2021, read with Regulations 11 and 16 of the Adoption Regulations 2022 lay down the procedure for child referral for PAPs. In terms of the referral procedure, a child with normal health status is referred to PAPs in terms of their preferences given at the time of registration and their current seniority. Preferences relating to age, gender and stage are factored in.
11 Based on the existing regime, certain suggestions have emerged during the course of the hearing. These suggestions can be broadly classified under five distinct heads :
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(i) The need to ensure expeditious identification of children falling in the OAS category;
(ii) The need to revamp administrative infrastructure in the States, particularly, in the SAAs and DCPUs;
(iii) The need to ensure that accountability in the maintenance of the timelines laid down for completing every process in the stage of adoption;
(iv) The need to compile adequate data so as to channelise children who are placed in Foster Care (Children in need of care and protection) into the adoption process; and
(v) The need to clarify that the process of adoption under the Hindu Adoption and Maintenance Act (HAMA) is independent of the process which has been stipulated under the Juvenile Justice Act 2015.
12 We proposed to take up each of these aspects for consideration separately.
1. Identification of children 13 We are in agreement with the suggestion which has been mooted on behalf of CARA that the Secretaries or in-charge of the nodal departments in the States for the administration of the Juvenile Justice Act 2015 - the nodal department being either the Social Justice Department or, as the case may be, the Women and Child Department for every State and Union Territory, must carry out an identification drive every two months to identify children in the OAS category in 8 the Child Care Institutions within their territories. 14 We accept these suggestions and issue a direction to the effect that such an exercise of identification shall be carried out on a bimonthly basis, the first of which shall be carried out by 7 December 2023.
15 In addition to the above direction, the nodal department in every State/Union Territory, in-charge of implementing the Juvenile Justice Act, 2015 shall collect and compile data which shall be made available to the Secretary in the Union Ministry of Women and Child Development and to the Director CARA on or before 31 January 2024. This data shall be along the following lines :
(a) To identify and compile data on potential children for adoption- especially amongst those who are languishing in Child Care Institutions (CCIs) and those not reaching CCIs.
(b) Compilation of data on registration of all OAS children of the district on CARINGS and monitoring of CWCs for timely determination of legal status of children. It is imperative for the States to ensure registration of all OAS children in the district on the CARINGS portal. States are required to nominate an officer of a sufficiently senior level to monitor this exercise. It has been observed while examining the data on CARINGS as well as visits conducted from time to time by CARA that the process of defining the legal status of children is delayed on the part of CWCs. The pending cases with CWCs beyond stipulated time limit for declaring a child legally free for adoption (LFA) is also one of the major concerns. There are a total number 9 of 761 cases in all States/UTs which are pending with CWCs for more than four months for declaring LFA children. CWCs are required to expedite the legal status of all orphans, abandoned and surrendered children irrespective of their age. Older children can be benefited by the foster care adoption module being operationalized by CARA. The necessary data on pending applications for LFA children also needs to be compiled.
(c) A direction is issued for compilation of the relevant data on whether or not compliance of Rule 17 (1)(I)(v) and Rule 20(2) of JJ Model Rules 2016 (as amended 2022) by District Magistrates/Additional District Magistrates for quarterly monitoring of CWCs is being followed along with compliance of Rule 17 (1)(v) and Rule 20(2) of JJ Model Rules 2016 (as amended in 2022) by District Magistrates/Additional District Magistrates for quarterly monitoring of CWCs - which will help to decrease the pendency of cases at the level of CWCs. States/UTs need to take up timely publications in cases of orphan/abandoned children before declaring those children legally free for adoption and conduct a comprehensive assessment of the child protection needs in the district;
(d) Collection and compilation of data on the vacant positions in different State Adoption Resource Agencies. A total number of 49 positions were found vacant out of 133 sanctioned positions in different State Adoption Resource Agencies (SARAs). Vacant posts in Child Protection Services at the State/UT level must be filled without delay and the role of OM in 10 monitoring institutions at district level also requires to be reinforced.
Consequently, child protection service programmes may benefit from regular and effective district monitoring at the state level.
(e) Collection and compilation of data on identification of children residing in CCIs (not visited by their parents for more than a year or with unfit parents) as well as potential children for adoption from the community - It is evident from the ongoing mapping exercise of children residing in CCIs, conducted by CARA that many children are living in CCIs for more than a year and their legal status is yet to be determined. All such children should be identified district wise in the category of ‘unfit parents’ or if their parents or guardians have not visited them in the last one year or more or vice-versa. The district functionaries should make collaborative efforts to bring more such children into the adoption pool. As mentioned in Rule 2 (14)(iv) and (v) of JJ Model Rules 2016 (as amended in 2022) the following category of children should be identified to bring them in the adoption pool- !. Children with no visitation:
(i) All such cases where there is no visitation made by the child's parent, guardian or relative to meet the child in the last one year to be classified under this category
(ii) Children having Unfit Guardian- Unfit Guardian can be someone who is unable or unwilling for parenting, indulging in substance (drug) abuse, abuse or alcohol, known to have abused or neglected the child, having a criminal record, in need of care themselves, mentally 11 unsound etc. Children of all such parents may be classified under this category.
2. Filling infrastructural deficiencies 16 During the course of the hearing, it has emerged before this Court that out of 760 districts in the country, only 390 districts have SAAs. In other words, in 370 districts no SAA is functional.
17 Bearing in mind the above factual position, it is apparent that in the absence of SAAs, the process of adoption which has been envisaged in the Regulations of 2022, cannot be efficaciously completed. The SAAs have specific marked responsibilities which are provided in Regulation 30 of the Regulations of 2022. All States and Union Territories are peremptorily directed to ensure that within every district falling within their jurisdiction, SAAs as required by the Juvenile Justice Act 2015, shall be set up by 31 January 2024. 18 The Nodal Department in-charge of implementing the Juvenile Justice Act 2015, whether it is the State Department in-charge of Women and Child Development or, as the case may be, Social Justice and Welfare Development shall positively communicate compliance to the Director CARA and the Secretary, Ministry of Women and Child Development by 31 January 2024.
19 The above directions will also sub-serve the purpose of ensuring that the process of facilitating the identification of children who are residing in Child Care Institutions as well as potential children for adoption from the community is expedited.
1220 As regards HAMA, during the course of hearing, both Ms Aishwarya Bhati, Additional Solicitor General and Dr Jagannath Pati, Director CARA have categorically stated before the Court that the process of adoption under HAMA is independent of the Regulations of 2022 which have been framed under the Juvenile Justice Act 2015. It has been stated that CARA intervenes only when an adoption certificate is required by the adoptive parents in order to facilitate the travel of the adopted child to a country outside India. CARA has stated in its note submitted to this Court that based on the fact that HAMA is a statute governing the personal law for Hindus, the Ministry of Women and Child Development has issued a notification on 17 September 2021 entrusting CARA with the duty of issuing documents for inter-country adoption concluded under HAMA wherein Non-Resident Indians/Overseas Citizens of India Card Holder parents desire to relocate the adopted child abroad. The note submitted before the Court also indicates that a central challenge is to ensure that HAMA adoptions align with international adoption conventions, such as the 1993 Hague Inter-country Adoption Convention. It has been stated that although CARA has been processing adoption cases of NRI/OCI PAPs, the receiving countries do not necessarily consider HAMA to be in conformity with the Hague Convention procedure. CARA has thus far issued adoption support letters to NRI/OCI PAPs in 66 cases since May 2022.
21 In order to provide to this Court adequate data on the number and extent of HAMA adoptions, we direct that all States and Union Territories shall compile and submit to the Director CARA, the annual data pertaining to HAMA adoptions for 2021, 2022 and 2023 within each of their respective territories as on 15 January 13 2024. This data shall be submitted to the Director CARA by 31 January 2024. 22 The data which has been directed to be submitted before this Court shall be compiled and placed on the record by 10 February 2024. CARA shall issue directions to all authorities governed by the Regulations of 2022 to ensure due observance of the timelines which are indicated so that the process of adoptions is streamlined and expedited. The updated statistics for the period ending 31 January 2024 along with an updated status report shall be placed on the record together with the compilation.
22 List the Writ Petitions on 12 February 2024.
(GULSHAN KUMAR ARORA) (SAROJ KUMARI GAUR)
AR-CUM-PS ASSISTANT REGISTRAR