HEMA KAKKAR Vs. CHANDIGARH ADMINISTRATION

JUDGEMENT

(1.) The petitioner, who is an Advocate of our High Court has come up with following prayers:- (i) to command the respondents to frame bye-laws in regard to opening of Creches in the City of Chandigarh and for their maintenance, (ii) The Respondents should be directed to make provision for imposing heavy penalties on the violators, who are charging heavy rates for keeping children in their Creches, so that the lives of the tinytots, who are our national assets, require a special attention and affection for the development of the country as per the view of our President.

(2.) Respondent No. 2, the Municipal Corporation has taken a stand that functions of opening and maintaining Creches in Chandigarh or to frame bye-laws is not its function and, therefore, it is neither a necessary nor a proper party to this proceedings.

(3.) Shri Sanjeev Sharma, the learned standing Counsel of the Union of India, representing the Chandigarh Administration (respondent No. 1) has brought on record the orders dated 14.2.2003 passed by the Chief Administrator, Chandigarh as contained in Annexure R-1 and R-2, the orders dated 23,4.2003 passed by the Secretary Social Welfare, Chandigarh Administration as contained in Annexures R-3 and R-4, a perusal of which shows that necessary steps have been taken in regard to the creches.