SHEEJA NAVAS Vs. CHILD WELFARE COMMITTEE

JUDGEMENT

(1.) This Revision Petition is filed against Order No.CWC/TVPM/113/2019 dated 19.02.2019 issued by the Child Welfare Committee, Thiruvananthapuram District. The legality and propriety of Order No.CWC/TVPM/113/2019 dated 19.02.2019 whereby the respondents have declared that the minor daughter of the revision petitioner is a child who requires care and protection and further that the care, protection, further studies and counselling shall be carried out by admitting the child in an institutions, is under challenge.

(2.) The revision petitioner is the mother and natural guardian of a minor female child who was allegedly subjected to an incident of sexual assault. The revision petitioner is also espousing the grievance of the father of the aforementioned child, who, being abroad in connection with his avocation is unable to be a party in this proceedings.

(3.) The minor child (victim herein) belongs to a middle-class family which is having social reputation and goodwill in the vicinity of their residence. The child was under the care and protection of her mother/revision petitioner, grandmother, father's younger brother and his son who were living like a joint family in their residences situated at around 20 meters apart. Apart from the aforesaid minor child, the revision petitioner is having another daughter who got married one year back. At present, the victim child is studying in the 10th standard in a reputed school near by and she is now slated to appear for her board examinations which are scheduled to be commenced on 05.03.2019.