SEVA CHAKKARA SAMAJAM Vs. CHAIRMAN

JUDGEMENT

(1.) These two Civil Revision Petitions are filed challenging the orders, dated 6.7.2012, passed in C.W.C. Nos. 170& 171 of 2012, by the respondents 1 and 2, thereby, directing the production of one child, by name S.C. Sairam, aged about 2-1/2 years before the Child Welfare Committee in the first week of every month and for handing over another child, by name, Bhavana, to Balamandir Kamaraj Trust, viz., the fourth respondent herein. Mr. M.S. Krishnan, the learned Senior Counsel appearing for the revision petitioner submitted that the revision petitioner is a Society, registered under the Tamil Nadu Societies Registration Act and is recognized and approved by the Ministry of Home Affairs, Government of India, under the provisions of Foreign Contribution (Regulation) Act, 1976. The Society is also registered under the Orphanages & Other Charitable Homes (Supervision and Control) Act, 1960.

(2.) The learned Senior Counsel for the revision petitioner further submitted that the revision petitioner-Society is also registered under Section 34(3) of the Juvenile Justice (Care and Protection of Children) Act, 2000 (hereinafter referred to as 'the Act'). As per the registration under the Act, the revision petitioner-Society has gained a status of Children's Home, defined under Section 2(e) of the said Act and it is taking care of 176 children, who are in need of care and protection. The Authorities under the said Act also, periodically, visited the revision petitioner-Society and so far, no adverse remarks are made by the Authorities constituted under the Act.

(3.) While so, on 29.06.2012, the Child Welfare Officer, by name Mrs. Shanthi, along with her Junior Assistant, one L. Revathi, visited the revision petitioner-Society and gave instructions to the Society to produce the three months old child, by name Bhavana before the Child Welfare Committee through Child Line, on or before, 2.7.2012, and also directed for the production of all the children under the Society, who are below the age of five years before the Child Welfare Committee to get their opinion and the same should be reported to the Child Welfare Officer, on or before, 02.07.2012.