GAURAV JAJN Vs. UNION OF INDIA

JUDGEMENT

(1.) ORDER

(2.) THIS application under Art. 32 of the Constitution is at the instance of an advocate by way of a public interest litigation asking for direction to the respondents for making provision of separate schools with vocational training facilities and separate hostels for children of prostitutes. Notice was issued not only to the original respondents but at the instance of the Court also to all the States and the Union Territories. Many of them have responded and affidavits have been filed by way of return to the rule nisi.

(3.) LEGISLATION has been brought to control prostitution. Prostitution has, however, been on the increase and what was once restricted to certain areas of human habitation has now spread into several localities. The problem has, therefore, become one of serious nature and requires considerable and effective attention.