- (1.) Having heard Learned Counsel appearing for the parties and taking into consideration the seriousness of the issue involved in this matter, we deem it appropriate to pass the following directions: "1. The Secretary, Ministry of Women and Child Development, Government of India, will be the nodal officer to co-ordinate the efforts for preventing children going missing, tracing out the missing children, and for the resettlement and rehabilitation of children in child care institutions. 2. The Secretary, Ministry of Women and Child Development, Government of India, will co-ordinate with his/her counterparts in all the States and the Union Territories in respect of directions issued by this Court and obtain necessary information from them as required by this Court from time to time instead of having separate affidavits filed by the States and the Union Territories in this Court thereby burdening the record of this Court. 3. Insofar as the website viz., trackthemissingchild gov in is concerned, it is stated that website is in operation since the year 2012. We request the Director, Faculty of Management Studies, University of Delhi, Delhi, to appoint some competent members of the 'said Faculty and if necessary to take outside assistance to study the aforesaid website and to suggest improvements, if any, at the earliest. 4. It appears that many States have prepared their own Standard Operating Procedure (SOP) to trace out missing children. Some of these SOPs are in line with the SOP framed by the NALSA. The Secretary, Ministry of Women and Child Development, Government of India, will make a compilation of all these SOPs and hand them over within a week from today to the Director, Tata Institute of Social Sciences (TISS), Mumbai. We request the Director of TISS to set up a group to study all these SOPs and to come out with a model SOP which would then be distributed to all the States and the Union Territories for implementation. 5. The Secretary, Ministry of Women and Child Development Government of India, will inform this Court on the next date of hearing whether the Advisory Committee mandated under the Juvenile Justice (Care and Protection of Children) Act 2000, has been set up in all the States and the Union Territories and if so, the details of meetings held by them. 6. He will also take urgent steps to fill up all the vacancies in the National Commission for Protection of Child Rights (NCPCR) including the vacancies of the Chairperson and the members of the Commission. 7. The Secretary, Ministry of Women and Child Development, Government of India, will also issue directions immediately to his/her counterparts in all the State Governments and the Union Territories to vigorously renew efforts to trace out the missing children." The affidavits filed by some of the State Governments/Union Territories indicate that the efforts of the State Governments/Union Territories have been quite fruitful over the last couple of months but that should not result in the State Governments/Union Territories becoming slack in this regard. The renewed efforts and implementation of Operation Smile should be made for a full one month at least so that maximum number of missing children are traced out.
(2.) The Secretary, Ministry of Women and Child Development, Government of India, will file an affidavit indicating the result of the efforts made by the State Governments/Union Territories in this regard on or before 13.02.2015. The said affidavit will also indicate whether the Advisory Committees have been set up by all the State Governments and the Union Territories as well as the efforts made by Union of India to fill up the vacancies in the NCPCR. The time for filing the affidavit will not be extended.
(3.) We request the Director, Faculty of Management Studies, University of Delhi, Delhi, to try and complete the study of the website viz., tracktherriissingchild gov in before the next date of hearing and submit a report to this Court on or before 13.02.2015. Similarly, we request the Director of TISS to inform us about the progress made in formulation of a Standard Operating Procedure to trace out and handle the cases of missing children on or before 13.02.2015.;