(1.) RULE. Respondents waive service. By consent of the parties, taken up for hearing forthwith.
(2.) THE petitioner is a registered organisation established in 1986. It does work in the red light areas of Mumbai and Navi Mumbai with the object of preventing the trafficking of women and children and rehabilitating the victims of forced prostitution. This petition is filed in public interest to protect children and minor girls rescued from the flesh trade against the pimps and brothel keepers keen on a re-acquiring possession of the girls.
(3.) THE 1st respondent, State of Maharashtra has established institutions for the care, protection and rehabilitation of women and children rescued from the flesh trade. The Government Special Rehabilitation Centre for Girls at Deonar is one such institution for the care and protection of child victims of forced prostitution. The 2nd respondent is the Probation Officer appointed under the Probation of Offenders Act, 1958 for the Government Special Rehabilitation Centre for Girls. The 3rd respondent, V. P. Jaiswal is an Advocate, who, it is alleged, has appeared for the brothel keeper as well as the minor girls rescued from the brothel.