SAMPURNA BEHURA Vs. UNION OF INDIA & ORS

JUDGEMENT

(1.) Learned counsel appearing on behalf of the State of Bihar has no objection if the report prepared by TISS is made public. He says that the needful will be done forthwith.

(2.) It seems that three organizations, that is, Enford, Parivartan and All India Institute of Medical Sciences, Delhi are already looking into the psycho-social aspects of the sexual abuse of the girls in the child care institution that we are concerned with.

(3.) Tiss has given a report on conducting social audits. The National Commission for Protection of Child Rights should take cognizance of the Report given by TISS for conducting social audits.