- (1.) The petitioner in this Article 226 petition dated August 11, 2010 is aggrieved by the decision of the Dy. Director, Central Adoption Resource Authority, Ministry of Women & Child Development, Government of India dated July 27, 2010 (at p.73).
(2.) The decision was given dealing with the question of renewal of the petitioner's recognition, and thereby the Principal Secretary, Women & Child Development Department, Government of West Bengal was informed and requested as follows: This has reference to your letter No. 2967-SW/ICA-6/99 dated 14.7.2010 received from Smt. B. Ganguly, Special Secretary, Govt. Of West Bengal, recommending for further renewal of ACA, West Bengal, Kolkata. 2. This is to inform you that this office will process the renewal of recognition of ACA (WB), once all the complaints have been looked into by Government of West Bengal, which were forwarded to you vide letter of even number 25-5/2000-CARA dated 13/7/2010 and till such time State Government is requested to give clearance certificates incase of all cases where children are unable to find suitable family within the country.
(3.) The Ministry of Social Justice & Empowerment of the Government of India issued guidelines under Resolution No. 4/1/93-CARA dated May 29, 1995 for recognition of organisations for promotion of in-country adoption and to formulate, develop and execute programmes and activities for generating awareness in that regard and also to discharge functions laid down in para.7.1 of the guidelines to regulate matters relating to adoption of Indian children.;