AMAR SARAN, SHIV SHAN­KER, J. - (1.) WE have heard learned Counsel for the parties and perused the counter affidavits and other documents filed on 17.10.2008 and today.
(2.) SHRI A.K. Sand, learned Additional Government Advocate has filed two affidavits on behalf of the Director General of Police, U.P., affidavits on behalf of Principal Secretaries, Women and Child Develop­ment, Labour and Primary Education, UP dated 17.10.2008 and two affidavits on be­half of the District Magistrate, Allahabad. In the first affidavit on behalf of the Director General of Police, UP, Lucknow, it is mentioned that in response to the directions of this Court as to the lat­est position of missing children subsequent to our order dated 8.8.2008, it is pointed out that from the year 2002 to 15.7.2008, 6675 children have been traced out and the numbers of children, who are still required to be traced out are 1697. However, be­tween the period 16.7.2008 and 30.9.2008 additional 709 children have gone missing and 910 children have been traced out, hence 1490 children are still missing. The break up of the children recovered, who were missing for different years, i.e. 2002 to 2005, 2006, 2007 and for the year 2008 have, been given in Annexures 1 to 4 to this affi­davit, which includes the age and gender, disaggregated break up of children recov­ered and children missing in various dis­tricts of UP.
(3.) WE laud the Director General of Police and police authorities for their sustained effort. However, this Court empha­sises that there should be no let up in ef­forts to unite a very missing child with his parents, and the Court shall be informed about the latest position as to missing chil­dren in the next and subsequent orders.;