SONIYA MAGASVARGIYA BAHUUDESHIYA Vs. STATE BANK OF INDIA

JUDGEMENT

(1.) Heard learned Counsel for the parties.

(2.) The Petitioners, six in number, have sought a direction to Respondent No.2 - Commissioner, Women & Child Development Development Department, Government of Maharashtra to recommend/forward the applications of the Petitioners - Institutions to the Respondent No.1 - State of Maharashtra for issuance of the Registration Certificate under Section 41 of the Juvenile Justice (Care and Protection of Children) Act , 2015 pursuant to a communication dated 8 March 2019 issued by the State of Maharashtra.

(3.) The Petitioners are registered under the provisions of Maharashtra Public Trust Act, 1950 and also Societies Registration Act , 1860. Pursuant to the Act of 2015, the State Government has introduced various Schemes for setting up Children Homes, Balak Ashrams and Bal Sadans which are to be run through Public Charitable Trust, Societies and Non-Governmental Organizations. The Petitioners are running such institutions under various names. Permissions are granted to the Petitioners to start Balak Ashrams on Grant Aid basis. The Respondent - Authorities had conducted a drive of registration of Child Care Institutions under the Act of 2015 and applications were sought for. It is the case of the Petitioners that though the Petitioners fulfilled all the criteria, no action was being taken by the Respondent - Commissioner and their applications were not being processed. With this grievance the Petition was filed.