Allahabad High Court: A Division Bench of Govind Mathur, CJ and Saumitra Dayal Singh, J., took suo moto cognizance of reports wherein it has been stated that the minor girls in Chitrakoot are forced to being entered into immoral activities.
Practicing Advocate at Supreme Court of India, Dr Abhishek Atrey raised concerns with regard to minor girls being forced to enter immoral activities against meager wages, through an email which was treated as a Public Interest Litigation.
Petitioner cited a report published in the India Today Magazine along and also broadcasted on India Today News Live TV wherein it was stated that in the Chitrakoot District minor girls were being forced to enter immoral activities against meager wages. Allegations have also levelled pertaining to violation of Child Labour (Prohibition and Regulation) Act, 1986.
Taking note of the above, Court directed the District Magistrate, Chitrakoot and Chairman, District Legal Services Authority to inquire into the matter as referred in the report given by India Today Magazine.
Separate reports have been asked to be submitted by District Magistrate as well as Chairman, District Legal Services Authority, Chitrakoot to the High Court on or before 28-07-2020.
Petition is to be listed on 28-07-2020. [Suo Moto v. State of U.P., 2020 SCC OnLine All 886, decided on 22-07-2020]