IN RE: CONTAGION OF COVID-19 VIRUS IN CHILDREN PROTECTION HOMES Vs. STATE
LAWS(CAL)-2020-6-18
HIGH COURT OF CALCUTTA
Decided on June 19,2020

In Re: Contagion Of Covid-19 Virus In Children Protection Homes Appellant
VERSUS
STATE Respondents

JUDGEMENT

- (1.) The affidavit filed on behalf of Additional Chief Secretary, Home and Hill Affairs Department, State of West Bengal, the report filed by the Secretary, Department of Women and Child Development and Social Welfare Department and the affidavit filed on behalf of Additional Chief Secretary, Labour Department in pursuance of our order dated 10th June, 2020 are taken on record.
(2.) In the affidavit filed on behalf of the Child and Social Welfare Department it has been stated that a system has been developed to conduct post-restoration follow up on regular basis by DCPUS/Staff of CCIS which includes collection of general information about the physical and mental health of the restored children, economic condition of the families, food security, sensitisation about taking precautionary measures against COVID 19 and so on. Direct interaction with the child over phone calls has been established. It is further stated that regular follow up of the restored children at least once in a week has been done by the district level as well as state level officials. For this purpose, a structured questionnaire has been developed by the said department.
(3.) While appreciating the steps taken by the said Department keeping in mind of the welfare of the children, we call for an affidavit to be filed by the Secretary disclosing the nature of the instruction issued and materials and documents relating thereto including structured questionnaire with illustration of few cases for our better appreciation of the measures taken by the said Department. The affidavit shall be filed by 24th June, 2020.;


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