JS Vs. CENTRAL ADOPTION RESOURCE AUTHORITY

JUDGEMENT

(1.) The petition has been filed by Mr.JS and Mrs.MS, who describe themselves as the adoptive parents of a minor named JJS, seeking directions to the Central Adoption Resource Authority ('CARA', for short) to issue a 'No Objection Certificate' ('NOC', for short) to them, which would enable them to take their 'adopted child', the above-said minor, to the United States of America (USA). Directions have also been sought to Union of India ('UOI', for short) for issuance of a passport to the minor mentioning the petitioners as her parents.

(2.) This case reflects how easily it is possible to set at naught the law intended to protect the welfare, well-being and the rights of the minors. A complete go by has been given to the provisions of the Juvenile Justice (Care and Protection of Children) Act, ('JJ Act', for short), whether of 2015 or of 2000.

(3.) After having so carelessly flouted the law of this land, a plea of humanitarian concerns is flashed before the court, expecting the court to discharge the burden of undoing the wrongs and simultaneously exonerating the wrongdoers!