Supreme Court - Daily Orders
In Re Children In Street Situations vs N. Raghupathy on 25 April, 2022
Bench: L. Nageswara Rao, B.R. Gavai
1
ITEM NO.21 COURT NO.5 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
SWM (C) No(s). 6/2021
IN RE : CHILDREN IN STREET SITUATIONS
( IA No. 25345/2022 - EXEMPTION FROM FILING AFFIDAVIT
IA No. 6462/2022 - EXEMPTION FROM FILING AFFIDAVIT
IA No. 6393/2022 - EXEMPTION FROM FILING AFFIDAVIT
IA No. 25655/2022 - EXEMPTION FROM FILING AFFIDAVIT
IA No. 165478/2021 - EXEMPTION FROM FILING AFFIDAVIT
IA No. 25546/2022 - EXEMPTION FROM FILING AFFIDAVIT
IA No. 25476/2022 - EXEMPTION FROM FILING AFFIDAVIT
IA No. 19193/2022 - EXEMPTION FROM FILING O.T.
IA No. 2125/2022 - EXEMPTION FROM FILING O.T.
IA No. 25540/2022 - EXEMPTION FROM FILING O.T.
IA No. 42125/2022 - INTERVENTION APPLICATION
IA No. 26600/2022 - INTERVENTION/IMPLEADMENT
IA No. 42135/2022 - PERMISSION TO APPEAR AND ARGUE IN PERSON)
Date : 25-04-2022 This matter was called on for hearing today.
CORAM :
HON'BLE MR. JUSTICE L. NAGESWARA RAO
HON'BLE MR. JUSTICE B.R. GAVAI
For the parties : By Courts Motion
Mr. Gaurav Agrawal, AOR (A.C.)
FOR NCPCR Mr. K.M. Nataraj, ASG
Ms. Swarupama chaturvedi, AOR
Ms. Indira Bhakar, Adv.
Ms. Saumya Kapoor, Adv.
Ms. Himanshi Goel, Adv.
Union of India Mr. Aishwarya Bhati, ASG
Mr. B.V. Balram Das, AOR
Mr. G.S. Makker,AOR
Mr. S.K.Singhania,Adv
Mr. Varun Chugh,Adv
Mr. Bhuvan Kapoor, Adv.
Signature Not Verified Mr. G.S. Makker,AOR
Digitally signed by
GEETA AHUJA
Date: 2022.04.28
10:03:35 IST
Reason:
Mr. Amrish Kumar, AOR
Mr. Raj Bahadur, AOR
Chhattisgarh Mr. S.C. Verma, Sr. AG
Mr. Sumeer Sodhi AOR
2
Mr. Arjun Nanda,Adv.
Mr. Gaurav Arora, Adv.
H.C.of Chhattisgarh Mr. Apoorv Kurup, AOR
Ms. Nidhi Mittal, Adv.
State of W.B. Mr. Suhaan Mukerji, Adv.
Mr. Vishaal Prasad, Adv.
Mr. Nikhil Parikshith,Adv.
Mr. Abhishek Manchanda,Adv.
Mr. Sayandeep Pahari, Adv.
PLR Chambers & Co.
State of Mizoram Mr. Siddhesh Kotwal,Adv
Ms. Ana Upadhyay, Adv
Ms. Manya Hasija,Adv
Mr. Akash Singh, Adv
Ms. Preeti Singh, Adv.
Mr. Nirnimesh Dube, AOR
State of Haryana Ms. Bansuri Swaraj, AAG
Dr. Monika Gusain, AOR
U.T. of J&K Mr. G.M.Kawoosa,Adv.
Ms. Taruna Ardhendhumauli Prasad, Adv.
Ms. Pinky Behera, AOR
State of Karnataka Mr. V. N. Raghupathy, AOR
State of Assam Ms. Diksha Rai, AOR
Ms. Ragini Pandey, Adv.
Mr. Ankit Agarwal, Adv.
Mr. Raghvendra Kumar, Adv.
Mr. Anand Kr. Dubey, Adv.
Mr. Nishant Verma, Adv.
Mr. Rajiv Kumar, Adv.
Mr. Simanta Kumar, Adv.
Ms. Rajlakshmi Singh, Adv.
Mr. Sunil Saraogi, Adv.
Mr. Narendra Kumar, AOR
State of A.P. Mr. Mahfooz A. Nazki, AOR
Mr. Polanki Gowtham, Adv.
Mr. Shaik Mohamad Haneef, Adv.
Mr. T. Vijaya Bharkar Reddy, Adv.
Mr. K.V. Girish Chowdary, Adv.
Ms. Rajeshwari Mukherjee, Adv.
U.T. of Andaman
& Nicobar Islands Ms. G. Indira, AOR
State of Bihar Mr. Manish Kumar, AOR
3
State of H.P. Mr. Himanshu Tyagi, AOR
State of Arunachal
Pradesh Mr. Abhimanyu Tewari, AOR
Ms. Eliza Bar, Adv.
Mr. Pai Amit, AOR
State of Manipur Mr. Pukhrambam Ramesh Kumar, AOR
Mr. Karun Sharma, Adv.
Ms. Anupama Ngangom, Adv.
Mr. Krishna Shree Devee, Adv.
Mr. Saurabh Choudhary, Adv.
Mr. Mahesh Thakur, AOR
Mr. V.G. Pragasam, AOR
UT of Puducherry Mr. Aravindh S., AOR
Ms. C. Rubavathi, Adv.
Ms. Mukti Chowdhary, AOR
Dr. Abhishek Atrey, AOR
State of Kerala Mr. Nishe Rajen Shonker, AOR
Ms. Anu K. Joy, Adv.
Mr. Alim Anvar, Adv.
Mr. G. Prakash, AOR
State of Odisha Dr. Anindita Pujari, AOR
State of Tripura Mr. Shuvodeep Roy, AOR
Mr. Ishaan Borthakur, Adv.
State of Gujarat Ms. Deepanwita Priyanka, Adv.
State of Meghalaya Mr. Avijit Mani Tripathi, AOR
Mr. Upendra Mishra, Adv.
Mr. T.K. Nayak, Adv.
Mr. K.V. Kharlyngdoh,Adv
Mr. Daniel Lyngdoh, Adv.
State of Punjab Mr. Anmol Rattan Sidhu, AG
Mr. R.K. Rathore, Adv.
Ms. Jaspreet Gogia, AOR
State of Rajasthan Dr. Manish Singhvi, Sr. Adv.
Mr. Arpit Parkash, Adv.
Mr. Sandeep Kumar Jha, AOR
4
State of U.P. Ms. Garima Prashad, Sr. Adv./AAG
Mr. Rohit K. Singh, AOR.
Mr. Pritam Biswas, Adv.
Mr. Akshay Chowdhary, Adv.
Mr. Parth Yadav, Adv.
State of Telangana Mr. S. Udaya Kumar Sagar, AOR
Ms. Sweena Nair, Adv.
Mr. P. Mohith Rao, Adv.
State of T.N. Mr. V. Krishnamurthy, Sr. Adv./AAG
Dr. Joseph Aristotle S.,AOR
Ms. Nupur sharma, Adv.
Mr. Shobhit Dwivedi, Adv.
Mr. Sanjeev Kumar Mahara, Adv.
Ms. Jessica Bhardwaj, Adv.
Mr. M.Yogesh Kanna, AOR
State of Nagaland Ms. K. Enatoli Sema, AOR
Mr. Amit Kumar Singh, Adv
Ms. Chubalemla Chang, Adv.
NCT Delhi Mr. Chirag M. Shroff, AOR
Mr. Amandeep Mehta, Adv.
State of Mah. Mr. Sachin Patil AOR.
Mr. Rahul Chitnis, Adv.
Mr. Aaditya A. Pande, Adv
Mr. Geo Joseph,Adv.
Ms. Shwetal Shepal, Adv.
State of Jharkhand Ms. Pragya Baghel, Adv
Ms. Pallavi Langar, AOR
State of Uttarakhand Mr. Saurabh Trivedi, AOR
Mr. Tanmay Agarwal, Adv.
Ms. Rachana Srivastava, AOR
State of M.P. Mr. Saurabh Mishra, AAG
Mr. Pashupati Nath Razdan, AOR
Mr. Rajesh Singh, Adv.
Ms. Sneh Bairwa, Adv.
Mr. Rajesh K. Singh, Adv.
Mr. Pashupathi Nath Razdan, AOR
Guwahati, P&H H.C. Mr. Abhimanyu Tewari, AOR
U.T. of Chandigarh Mr. Ankit Goel, AOR
Ms. Shobha Gupta, AOR
5
Mr. Nishant Bahuguna, Adv
I.A.106490/2021 Mr. Romy Chacko, AOR
R 3-4
Ms. Astha Sharma, AOR
Ms. Uttara Babbar, AOR
M/S. Knc, AOR
Mr. Ajay Pal, AOR
Mr. Gopal Singh, AOR
M/s. Manoj Swarup And Co., AOR
Mr. B. V. Balaram Das, AOR
Mrs. Swarupama Chaturvedi, AOR
Mr. Sanjay Kumar Visen, AOR
Mr. Sibo Sankar Mishra, AOR
Ms. Srishti Agnihotri, AOR
Mr. Nishanth Patil, AOR
Mr. Harish Pandey, Adv.
Ms. Sanskriti Pathak, Adv.
Applicant Mr. Salman Khurshid, sr. adv.
Ms. Mohini Priya, AOR
Mr. Ashish Kumar, Adv
Ms Asifa Rashid Mir, Adv
Ms. Sakshi Kotiyal, Adv
Mr. Gurmeet Singh Makker, AOR
Ms. Mrinal Elker Mazumdar, AOR
Ms. Indira Bhakar Adv.
Mr. Shiyas KR., Adv.
Ms. Amiy Shukla, AOR
Mr. R.M. Patnaik, AOR
Ms. Meenakshi S. Kamble, Adv.
Mr. Hitesh Kumar Sharma, Adv.
Mr. Akhileshwar Jha, Adv.
Mr. Subhash S. Kadam, Adv.
Mr. Naresh Kumar, AOR
Mr. Kunal Chatterji, AOR
Ms. Maitrayee Banerjee, Adv.
Mr. Rohit Bansal, Adv.
Ms. Shristi Agnihotri,AOR
6
UPON hearing the counsel the Court made the following
O R D E R
In view of the deficient and haphazard measures taken by different State Governments/Union Territories for rescuing Children in Street Situations (CiSS) and rehabilitating them, a direction was given to the State Governments/Union Territories, by an order dated 17.01.2022, to formulate a policy for the rehabilitation of CiSS, with the guidance of the NCPCR. On 21.02.2022, State Governments/Union Territories were directed to implement suggestions made by the NCPCR for formulating policy for rescuing and rehabilitating CiSS, subject to certain modifications that may be made. In case, the State Governments/Union Territories needed a deviation from the suggestions made by the NCPCR, they were permitted to approach the NCPCR.
We are informed that the State of Chhattisgarh had sought some modifications in the guidelines issued by the NCPCR. The NCPCR has already examined the modifications made by the State of Chhattisgarh. We are also informed that the States of Tamil Nadu and Delhi have formulated their schemes for rescuing and rehabilitating CiSS. The State Governments of Tamil Nadu and Delhi are directed to communicate a copy of their final schemes to the NCPCR. The State 7 Governments of Tamil Nadu and Delhi are further directed to implement the schemes that are formulated by them and take immediate steps for identifying and rehabilitating CiSS.
As it is clear that the other State
Governments/Union Territories have not raised any
objection nor have they sought any modification of the suggestions that were made by the NCPCR, we direct all the State Governments/Union Territories to implement the guidelines that were circulated by the NCPCR, by way of their compliance affidavit dated 17.02.2022, and take suitable steps for rescuing and rehabilitating CiSS, apart from the other stages suggested by the NCPCR, which are clear from the Bal Swaraj - CiSS web portal.
The said direction for complying with the suggestions made by the NCPCR shall be in place till the State Governments/Union Territories come up with policies of their own.
Status reports shall be filed by the State Governments/Union Territories within a period of two weeks from today.
List this matter along with IA No.53637/2022 on 09.05.2022 at the end of the Board.
(Geeta Ahuja) (Anand Prakash) Court Master Court Master