B. MAHALATHA Vs. STATE OF TELANGANA

JUDGEMENT

(1.) The present writ petition (public interest litigation) is arising out of a Letter dtd. 15/12/2017 addressed to this Court, showing great concern in respect of girl children and child marriage victims. A prayer was made for issuing the following directions:-

(2.) The Director, Women Development and Child Welfare Department, Government of Telangana, has filed a detailed counter affidavit. The relevant paragraphs thereof are reproduced as under:-

(3.) The aforesaid reply makes it very clear that except for providing 5% reservation for child marriage victims, the State Government has taken all steps to ensure that the victims are brought at par with other children and they have been provided a platform for higher studies as well as educational training by admitting them in Kasturba Gandhi Balika Vidyalayas as well as Durga Bai Deshmukh Polytechnic College and after arming them with appropriate degrees, they are being prepared for jobs. It has also been stated that the State Government has planned to initiate providing exclusive home/Swadhar gruha for the victims of child marriages, however, the State Government has not taken any final decision in the matter.