Gaurav
Jain Vs. Union of India & Ors [1989] INSC 344
(15 November 1989)
Misra
Rangnath Misra Rangnath Venkatachalliah, M.N. (J) Sawant, P.B.
CITATION:
1990 AIR 292 1989 SCR Supl. (2) 173 1990 SCC Supl. 709 JT 1989 (4) 315 1989
SCALE (2)1126
ACT:
Constitution
of India, 1950: Article 32--Public interest litigation--School admission for
children of prostitutes--Plea for separate schools and
hostels--Rejected--Committee set up to examine all aspects of the problems and
to submit report.
HEAD NOTE:
This
writ petition has been filed pleading for separate schools and hostels for the
children of prostitutes.
On
behalf of respondents, it was contended that since they are in fact unwanted
children of prostitutes it is in the interest of such children and the society
at large that they are segregated from their mothers and be allowed to mingle
with others and become part of the society.
Setting
up a Committee consisting of 4 Advocates and 3 Social Workers to look into the
matter and directing listing of the matter on receipt of the Committee's
report, this Court.
HELD:
1. Children of prostitutes should not be permitted to live in inferno and the
undesirable surroundings of prostitute homes. This is particularly so for young
girls whose body and mind are likely to be abused with growing age for being
admitted into the profession of their mothers.
While
separate schools and hostels for prostitute children are not desirable,
accommodation in hostels and other reformatory homes should be adequately made
available to help segregation of these children from their mothers living in
prostitute homes as soon as they are identified. [174H; 175A-B]
2. The
Committee now set up will look into the problems and submit its report within 8
weeks. [175D] [This Court directed the Ministry of Welfare, Deptt. of Women
& Child Development functioning under the Union of India to deposit a sum
of Rs.20,000 within two weeks to meet the expenses of the Committee].
174
CIVIL
ORIGINAL JURISDICTION: Writ Petition (Civil) No. 824 of 1988.
(Under
Article 32 of the Constitution of India) V.C. Mahajan, Gaurav Jain, and Ms. Abha Jain for the Petitioner.
Anil
Dev Singh, I. Makwana, Rathin Das, K.R. Nambiar, Ms. A. Subhashini, A.M. Khanvilkar,
A.S. Bhasme, R.K. Mehta, V. Krishnamurthy, S.K. Agnihotri, A.V. Rangam, Mahabir
Singh and P.K. Pillai for the Respondents.
The
Order of the Court was delivered by MISRA, J. This application under Art. 32 of
the Constitution is at the instance of an advocate by way of a public interest
litigation asking for direction to the respondents for making provision of
separate schools with vocational training facilities and separate hostels for
children of prostitutes. Notice was issued not only to the original respondents
but at the instance of the Court also to a11 the States and the Union Territories. Many of them have responded and affidavits have been filed
by way of return to the rule nisi.
Though
Mr. Mahajan for the petitioner has pleaded that separate schools and hostels be
raised for the children of the prostitutes, we are not inclined to accept the
submission. Segregating prostitute children by locating separate schools and
providing separate hostels, in our opinion, would not be in the interest of
such children. It is said that prostitutes do not want to have children and
ordinarily when children are born to them it is inspite of their desire not to
rear children. But once such children are born to them, it is in the interest
of such children and of society at large that the children of prostitutes
should be segregated from their mothers and be allowed to mingle with others
and become part of the society. In fact, counsel appearing for several States
have stated at the Bar the same way. We, therefore, reject the prayer for
locating separate schools and hostels for children of the prostitutes.
Children
of prostitutes should, however, not be permitted to live in inferno and the
undesirable surroundings of prostitute homes. This 175 is particularly so for
young girls whose body and mind are likely to be abused with growing age for
being admitted into the profession of their mothers. While we do not accept the
plea for separate hostels for prostitute children it is necessary that
accommodation in hostels and other reformatory homes should be adequately
available to help segregation of these children from their mothers living in
prostitute homes as soon as they are identified.
Legislation
has been brought to control prostitution.
Prostitution
has, however, been on the increase and what was once restricted to certain
areas of human habitation has now spread into several localities. The problem
has, therefore, become one of serious nature and requires considerable and
effective attention.
We are
of the view that instead of disposing of this writ petition with a set of
directions, a Committee should be constituted to examine the material aspects
of the problem and submit a report containing recommendations to the Court on
the basis of which further orders can be made. We accordingly direct that a
Committee for such purpose shall be set up and it shall examine the matter from
various angles of the problem taking into consideration the different laws relevant
to the matter and place its report before the Court within eight weeks from
now. The Committee shall consist of:
1. Mr.
V.C. Mahajan, Senior Advocate, New Delhi.
2. Mr.
R.K. Jain, Senior Advocate, New Delhi.
Mr.
M.N. Shroff, Advocate-on-Record, He shall act as the New Delhi. convenor.
4. Mr.
R.K. Mehta, Advocate-on-Record, New Delhi.
5. Dr.
Deepa Das, Women's Studies & Development Centre, Chhatra Marg, University
of Delhi, Delhi110 007.
176
6. Smt.
Sarla Mudgal, Kalyani, 5030, Kalidas Marg, Darya Ganj, New Delhi110 002.
7. Smt.
Krishna Mukherji, All Bengal Women's Union, Research & Development Committee, 89, Elliott
Road, Calcutta-700 016.
The
Union of India in the Ministry of Welfare, Department of Women & Child
Development is directed to deposit in this Court a sum of Rs.20,000 for the
present within two weeks to meet the expenses.
The
matter shall be listed on 16th January, 1990 (Tuesday) for further orders after the report is received.
G.N.
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