GAURAV KUMAR BANSAL Vs. DINESH KUMAR & ORS

JUDGEMENT

(1.) By its order dated 10 July 2017, in Gaurav Kumar Bansal Vs. State of Uttar Pradesh, Writ Petition (C) No.412 of 2016, this Court dealt with the need for setting up rehabilitation homes for persons (i) living with mental illnesses who have been cured; (ii) who do not need further hospitalization; (iii) who are homeless; and (iv) who are not accepted by their families. The Ministry of Social Justice and Empowerment, Government of India placed certain guidelines on the record. They were directed to be circulated to the State Governments and to the Union Territories for implementation within one year.

(2.) After the expiration of a period of one year, the present contempt proceedings were initiated on the ground that there was non-compliance by the State Governments and the Union Territories or, at any rate, by a number of them.

(3.) During the pendency of these proceedings, status reports have been filed on affidavit by all the State Governments and the Union Territories. A tabulated statement of the present status of the facilities available for such persons who have been treated for mental illness, but do not require institutional treatment as such, has been placed on the record.