JATIN RAMAIYA Vs. STATE OF GOA

JUDGEMENT

(1.) Jatin Ramaiya, a fifth year law student of V. M. Salgaonkar College of Law addressed a letter dated 28th June, 2009 to the Hon'ble Chief Justice of Bombay High Court and other companion judges complaining about the laxity in implementation of Maintenance and Welfare of Parents and Senior Citizens Act, 2007 ( the said Act ) and the Goa Maintenance and Welfare of Parents and Senior Citizens Rules, 2009 ( the said Rules ).

(2.) This letter dated 28th June, 2009, was ordered to be treated as a Public Interest Litigation. From time to time various orders were made in this matter in relation to the implementation of the provisions of the said Act and the said Rules.

(3.) By letter dated 28th June, 2009, the Petitioner had basically prayed for the following reliefs :