- (1.) Counsel appearing for the petitioner has submitted that initially Jharkhand State Women's Commission had appointed a committee of two female members to inquire into the activities of so-called N.G.O. namely Don Bosco Tech., who were taking several girls from Jharkhand to Kerala and the pregnancy test, etc., have also been carried out, which is illegal. It is further submitted that the so-called N.G.O., who are respondent Nos. 1 and 3, are taking several girls to Kerala under the pretext of 'Vocational Training'. The girls, as per the report at Annexure-1 (internal page No. 2), were of the age of 10-14 years, these girls cannot be employed in any industry and some of them were pregnant also. The detailed report has been given upon prima facie enquiry conducted by the committee, which is appointed by the Jharkhand State Women's Commission. Several aspects have been referred to in the report of the said committee. In fact, there were two members of the committee, but, one of the members has signed the report. Nevertheless, this report reveals several crucial aspects, which constitute several offences under several Acts, including the Indian Penal Code. It is also submitted by the counsel appearing for the petitioner that a letter was also written by the Jharkhand State Women's Commission to the Director General of Police (hereinafter referred to as the 'D.G.P.') to inquire into the matter.
(2.) It is further submitted by the counsel for the petitioner that at several times the girls are being taken away from Jharkhand to other States, but, never any training has been given to any girl from any other States to Jharkhand and not a single girl/women is given any appointment in any industry in the State of Jharkhand.
(3.) Having heard the counsel for both the sides and looking to the report, which is Annexure-1 to this petition as well as looking to the other Annexures of the counter affidavits filed by the respondents, we, hereby, direct the State, through the D.G.P. to inquire into this matter. We, hereby, direct the D.G.P. to inquire into the matter specially keeping in mind the Annexure-1 to this petition as well as the letter written by the State Women's Commission, Jharkhand dated 25.1.2012. A copy of the said letter is also annexed with the affidavit filed by the State Women's Commission, Jharkhand. If need arises, criminal actions may also be initiated against the erring persons. The D.G.P. shall file an affidavit on or before the next date of hearing.;