SINTOO VIRGHESE Vs. STATE OF MADHYA PRADESH

JUDGEMENT

(1.) The petitioner is a society, who is running an orphanage in the name and style of Saint Francis Orphanage Sagar.

(2.) The grievance of the petitioner is that CWC by the order dtd. 29/12/2021 has directed to remove three of the children from the orphanage. It is submitted that at present there are 44 children staying in the orphanage and there is no complaint against the orphanage by those children or any other person. However, without any explanation or reason, direction to shift these three children from the orphanage has been passed.

(3.) Learned counsel for the State was directed to seek instructions in this regard. It is informed that the CWC along with the Police forces is trying to remove not only the three children mentioned in the said order but the remaining 41 children also.