H B SINGH ARSI Vs. STATE OF BIHAR

JUDGEMENT

(1.) This writ application has been filed by the petitioners as a public interest litigation for directing the respondents to take action against those persons who are responsible for the mismanagement of Bal Bhawan cum-school (for girls) Deoghar, Bal Bhawan (for boys), Arrah and Government Deaf and Dumb Institute, Sultanganj, Patna they have further prayed to direct the respondents to make healthy living arrangement to the inmates of the aforesaid institutions and to provide adequate facilities for accommodation education, training healthy and proper food, clothing and protection.

(2.) From the statements made in the application it appears that the aforesaid institutions are run by the Welfare Department of the State of Bihar. The two homes, that is, Bal Bhawan (for boys) at Arrah and Bal Bhawan (for girls) at Deoghar are meant for lodging of such children who have not attained the age of 16 or 18, respectively and who have been either neglected by their parents or they are lost children.

(3.) The grievance of the petitioners is that the children who are inmates of the aforesaid institutions are not given proper care and they are not being supplied with proper diet. There is no proper toilets nor there is any water facility nor any care is taken for their development by the authorities concerned.