- (1.) In pursuance of our order dated 08.01.2015, Mr. Gonsalves, learned senior counsel has filed the status report. Mr. P.K. Dey, learned counsel appearing for the Government of NCT and Mr. Mohan Prasad Gupta, learned counsel appearing for the Delhi Administration (Health), pray for some time to respond to the status report.
(2.) Pending advertence to the status report and the suggestions, we have asked learned counsel for the petitioner to give certain suggestions. Mr. Gonsalves, learned senior counsel has given certain suggestions. We have also sought the assistance of Dr. B.S. Banerjee, Administrator, Asha Kiran and Ms. A. Madhavi, Deputy Director (Disability), Department of Social Welfare, Government of Delhi.
(3.) Before we proceed to issue certain directions, it is necessary to state that there are three homes, namely, Asha Kiran, Asha Jyoti and Asha Deep at different places being run by one management. As advised, at present we shall advert to Asha Kiran. Asha Kiran has 888 inmates of mentally challenged persons of every age. They come to stay at Homes when the courts send them or the Child Welfare Committee sends them. It is submitted by Mr. Gonsalves that number of facilities which are supposed to be made available in the Home are not available and the suggestions given by certain members of the Advisory Committee are not well taken. As has been stated earlier, we will advert to the said facet at a later date.;