Allow Cookies!
By using our website, you agree to the use of cookies
Challenges hurled against the Adoption Regulations of 2017 have been dismissed by the High Court of Kerala. The challenge hurled was against the eligibility criteria for prospective adoptive parents with specific regard to the maximum composite age of prospective adoptive parents for the purpose of adoption of child up to four years of age. This provision is contained under Regulation 5 of the Adoption Regulations, 2017.
The High Court Justice Anu Sivaraman, while considering two writ petitions filed on the said matter, observed that the argument of religious discrimination taken in one of the writ petition is a misapprehension. The said writ was filed by a non-Hindu single prospective adoptive parent aged 50. The observation of Supreme Court On the matter of the other writ, filed by a hindu couple aged 58 and 63, the court said, “In a matter of adoption, what is to be looked into is the welfare of the child and where it is stated that the maximum age is prescribed keeping in mind the probability of the prospective adoptive parents surviving the formative years of the child, this court cannot, in exercise of its powers of judicial review, say that such a guideline is violative of the right of the prospective adoptive parents or that it is discriminatory.”
The court added that the petitioners could approach the Central Adoptive Resource Agency for seeking appropriate steps in the matter in case they are unsatisfied with the scientific validity of the guidelines issued.
86540
103860
630
114
59824