DEEPAK Vs. CENTRAL BOARD OF SECONDARY EDUCATION

JUDGEMENT

(1.) The petitioners before me are young persons who were aged between 19 years to 22 years when they first approached the court. At birth, they were abandoned and forsaken. They were children of "lesser God". Their fate, or call it a chance, allowed them to be housed in a safe and secure environment provided by Udayan Care Home, albeit, via an established process of law. They were received and, thus, housed in the Udayan Care Home under the directions issued by a statutory body i.e. the Child Welfare Committee [in short "CWC"].

(2.) The petitioners, with the help and assistance of the Managing Trustee and/or other personnel of Udayan Care Home, were provided avenues for education, inasmuch as, each of them was admitted to regular schools located in various parts of Delhi.

(3.) The petitioners clasped the opportunity given to them to be educated, literally with both hands. They displayed their resolve to overcome adverse circumstances by clearing the grade-X and grade-XII examination.