(1.) Heard Mr. Munshaw, learned advocate for the petitioner and Mr. Gohil, learned advocate for the respondent.
(2.) Having regard to the facts of the case, Rule, returnable forthwith. Mr. Gohil, learned advocate has waived service of Rule for the respondent and with his consent, the petition is heard for final order today.
(3.) This petition is taken out by Child Development Officer under Integrated Child Development Scheme ("ICDS" for short) introduced by Government of India.