UMMAR Vs. MAJITHA SHAJI

JUDGEMENT

(1.) This Revision Petition under Sec. 102 of the Juvenile Justice (Care and Protection of Children) Act, 2015 is filed by the respondents in proceedings No.CWC/PTA/930/2020 dtd. 4/1/2023 before the Child Welfare Committee, Pathanamthitta by which the petitioners were directed to facilitate continuance of the studies of their two grandchildren. Legality and propriety of that proceedings is challenged in this Revision Petition.

(2.) On 6/1/2023, notice was directed to be served on the 1st respondent. The proceedings of the Child Welfare Committee was stayed for a period of ten days, which was extended from time to time.

(3.) The 1st respondent entered appearance through her learned counsel and filed a counter affidavit. The learned Government Pleader took notice for the 2nd respondent.