Jayanta Kumar Biswas, J. - (1.) The petitioner in this art. 226 petition dated November 10, 2010 is questioning an order of the Chairperson, Child Welfare Committee, Kolkata dated October 9, 2010 (at p.65) made under the provisions of the Juvenile Justice (Care and Protection of Children) Act, 2000.
(2.) The sixth respondent is the husband of the petitioner. At present the sixth respondent is working as the Additional Director General of Police (Law & Order) of the Government of West Bengal. The order dated October 9, 2010 was made by the Chairperson of the Child Welfare Committee on the basis of a letter of the sixth respondent dated October 8, 2010. A copy of the letter has been produced at the time of hearing.
(3.) By the letter dated October 8, 2010 the sixth respondent informed the Chairperson of the Child Welfare Committee that in view of the facts stated therein he had "no alternative but to move out of" his "present residence along with" his "child for her protection." The substance of the allegation is that the petitioner, the mother of the child, ill treated the child, and that, as a result, the child " is severely shocked and pained.";