- (1.) This writ petition has been filed seeking issuance of directions to the respondents to initiate an independent inquiry, to look into doubtful disappearance of the children from Snehalaya situated in village Maloya, Union Territory, Chandigarh.
(2.) Pursuant to the issuance of notice of motion, reply was filed by the respondents wherein it was stated that an inquiry had already been conducted by Manju Bhalla, Member of Juvenile Justice Board, Union Territory, Chandigarh regarding functioning of the above Snehalaya. On considering the inquiry report, this Court had passed the following order on 14.5.2012:- The enquiry report submitted by Ms. Manju Bhalla, Member Juvenile Justice Board, Union Territory, Chandigarh as well as Shri Vinod P. Kavle, I.A.S. Reveals shocking facts with regard to the functioning of Snehalaya which was started with much fanfare. It has 250 children. The extreme lapses which have been found by two members committee need not be highlighted by burdening the instant order as the report is self speaking. Certain steps have been taken by the Chandigarh Administration to remedy the situation and an action taken report has been submitted, which is taken on record as Mark-A.
(3.) In view of the aforesaid enquiry report as well as the action taken report, we direct the Member Secretary, Union Territory Legal Services Authority, Chandigarh to undertake complete study of the enquiry report and the action taken and suggests further steps consistent with the provisions of the Juvenile Justice Act, 1986 and the Rules. The Member Secretary shall also give details of the functioning of the Snehalaya and the remedial steps which may be taken for its proper functioning.;