SIDDHARAJSINH MAHAVIRSINH CHUDASMA Vs. STATE OF GUJARAT

JUDGEMENT

(1.) WE have heard Mr. Bhunesh C. Rupera, learned counsel for the petitioner.

(2.) IN this petition, the petitioner has prayed for the following reliefs:

(3.) BY way of this writ petition in the nature of public interest litigation, the petitioner wants that Child Welfare Committee at the State level and District level be constituted, Childline emergency service of 24 hours be started in all schools, hostels, public places such as bus stand, railway station, airport etc., and religious places like temple, mosque, Gurudwara, Church, Agiyari etc. and in all educational institutions, villages, tribal areas and highways and other places and for this purpose, an advertisement be issued and wide publicity be made in the electronic as well as in the print media. It is further prayed that this court may direct the respondents to constitute a child sexual harassment committee in each and every Taluka of the entire State of Gujarat.