October,4,2016:

Street children and homeless destitute women deserve to live a dignified Life, PIL

A PIL has been filed by Advocate Sajan K Singh before Delhi High Court seeking appropriate direction to ensure measures to prevent children of young and tender age from performing somersault/ gymnastic acts at traffic signals/intersections in Delhi.

However the AAP Government has submitted a report claiming that a mechanism is in place in Delhi to take care, protect and rehabilitate such children who beg on city roads or carry out rag-picking and other similar activities, .

Report was files before Bench of Chief Justice G Rohini and Justice Sangita Dhingra Sehgal, which was hearing a PIL

Bench was informed that the children so found are produced before the appropriate Child Welfare Committee (CWC).

It i turn provide them with care, protection, rehabilitation and restoration in cases where the same is possible.

Such Children are also provided with "basic amenities apart from education" of life in order to "make them good citizens".

PIL seeks appropriate direction to the Centre and Delhi government, to take urgent steps to give permanent shelter to destitute and needy women so that they get opportunity to live dignified living.

Photographs about the miserable life of street children, homeless destitute women were filed before the Bench.

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