R.CHANDRASEKAR Vs. SECRETARY, CENTRAL ADOPTION RESOURCE AGENCY

JUDGEMENT

(1.) Heard the learned counsel appearing for the writ petitioner and the learned Assistant Solicitor General of India for the Madurai Bench appearing for the first respondent.

(2.) The petitioner is a practicing advocate. He got married on 6/7/2006. Since no child was born through the wedlock in spite of medical intervention, the petitioner and his wife Mrs.Sujatha decided to adopt a child through the respondents. They registered themselves with the first respondent on 10/1/2017. The third respondent prepared the home study report and found the couple suitable to adopt. On 13/2/2019, a male child born on 7/8/2018 was shown. The petitioner did not reserve the child. On 14/8/2019, another male child was shown and that was also not reserved by the petitioner. A third child born on 5/12/2018 was shown on 14/10/2019 but again the petitioner failed to reserve it.

(3.) The petitioner is aged about 49 years. His wife is aged below 45 years. They are anxious to adopt a child that is below two years. Since the composite age of the adoptive parents has crossed 90 years, as per the regulations, they are eligible to a child that is above 4 years. That led to the filing of this writ petition.