On Friday, the High Court of Delhi issued notice to Central Govt. & Delhi Govt. on Public interest litigation PIL seeking direction to submit a detailed scheme provision for the education, living & other prospects of life for orphans.
A division bench of Chief Justice DN Patel & Justice Prateek Jalan asked Centre, Delhi Govt & others to file a reply on the plea & listed the matter for hearing on July 2.
The Public Interest Litigation moved in Delhi HC by petitioner Harpal Singh Rana, a social activist had sought direction to apply EWS Quota for admission in schools for orphan kids. It also sought a provision for financial assistance be given to the persons looking after the orphans.
The petitioner's counsel Akhil Rana had mentioned that Harpal has sought the information through RTI from the respondents regarding the welfare, education, living arrangement of the orphan children.
It also alleged that Rana had sought information from the various districts of Delhi, which gave different response to his RTI.
New Delhi Zone has accepted that there are schemes available for the orphans but on the other hand another District (East Zone) denies existence of any such scheme.
The petitioner urged the HC to issue directions to respondents to submit a detailed scheme provision for the education, living & other prospects of life for orphans.
It added that respondents (Centre & Delhi Govt) are providing pensions to the old citizens & widow females but the respondents have no schemes, project channel for these children who have lost their parents & are unable/incapable to earn their livelihood.
The children who have been purely & completely neglected, overlooked by the respondents are having each & equal rights of the citizen of India.
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