- (1.) This Writ Petition arises out of unfortunate differences between the parents of a minor child which have culminated in the dissolution of the marriage of the parents and the question raised before us pertains to the custody of the child. The child is a boy, 9 years of age. The child, ever since the time when he was a little baby of 7 months, has been continuously in the custody of the father.
(2.) After hearing learned counsel for both sides we consider that the following directions alone need be made in the best interest of the minor child, for the time being. It is absolutely necessary to see that the child does not get completely alienated from his mother and that some contact must be maintained between the mother and the child. To secure this end we are issuing the following directions.
(3.) We are informed that the St. Marys Convent School, where the child is studying now at Benaras will be closing for the summer vacation on the 9th May, 1986 and will remain closed for a period of nearly six weeks. Likewise we are informed that the school will have its vacations for Pooja holidays and X-mas holidays.;