- (1.) We have heard the learned Counsel appearing in the matter
(2.) Having regard to the facts and circumstances of the case, we consider it appropriate to direct the impleadment of the National Commission for Protection of Child Rights as Respondent.
(3.) This Court, vide its order dated 10.01.2011, inter alia, directed the Ministry of Development of North Eastern Region to issue appropriate directions to the concerned northeastern States and call for the particulars as regards the requirement in terms of educational infrastructure such as, construction of school buildings, hostels and children homes etc., for the necessary support by the Ministry. The north-eastern States were, accordingly, directed to submit the details of the requirements regarding educational infrastructure. In this regard, no information is coming from the Ministry of DONER.;