ANURADHA VASHISHT Vs. GOVT. OF NCT OF DELHI

JUDGEMENT

(1.) THE petitioners before this Court were appointed as members of the Child Welfare Committee and joined the aforesaid position on 16.05.2011. Vide show -cause notice dated 18.11.2011, the Department of Women and Child Welfare, referring to the Regulation of Rule 24(6) of Delhi Juvenile Justice (Care & Protection of Children) Rule, 2009, requiring every member of the Committee to attend minimum of six hours per sitting during the official working hours, read with Rule 24(7) of Delhi Juvenile Justice (Care & Protection of Children) Amendment Rules, 2010, whereby the Members of the Child Welfare Committee are allowed half day sitting, i.e. minimum three hours on any working day occasionally with the permission of the Chairperson, informed the petitioners that as per the information provided to the Department by the Chairman of the said Committee, they were not complying with the requirement of the Rules and sought their explanation for the shortfall in attending the meeting of the Child Welfare Committee

(2.) THE petitioners responded to the aforesaid show -cause notice. In their reply, the petitioners, inter alia, stated as under: -

(3.) SECTION 29(4) of the Juvenile Justice (Care and Protection of Children) Act, 2000, to the extent it is relevant, reads as under: -