- (1.) It is alleged that a large number of children below the age of 16 years have been illegally transported from North-East States to State of Tamil Nadu. This Court had issued notice to the State of Tamil Nadu and had asked the concerned S.P. to submit Report.Pursuant thereto, Superintendent of Police, Kanyakumari district of Tamil Nadu has filed his Affidavit. It is mentioned therein that it was found that 76 malnourished children, from Manipur and Assam were kept at child care home at Kuzhithurai in Kanyakumari District of Tamil Nadu. On inquiry it was found that these children with the help of an elder person travelled from Manipur and initially were admitted to school but taken to this centre. All children belong to Kuki tribe by name 'sema'. The initial inquiry revealed that the parents of the children handed over them to some persons due to poverty and social background, thinking that the children will be provided with better education and health care, but facts revealed to be otherwise.
(2.) The Amicus Curiae points out that subsequently some more children came from North-Eastem States to Tamil Nadu. Pursuant to the investigation made by the Superintendent of Police, all children were repatriated to the State of Manipur and are said to be with their respective familites.
(3.) As there is an allegation that large scale of transportation of children from North-Eastern States is still going on, we would like to have an inquiry in this matter as it may ultimately affect the welfare of these children.;