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Autism is considered as a disease as per the medical science but prima facie it appears to a behavioural disorder which can be treated by taking absolute care by providing true love and compassion to the child by the society.
The Bench of Justice Satish Chandra Sharma & Justice Virender Singh of the Madhya Pradesh High Court requested the State Government to frame guidelines for the welfare of Autistic Children. It also requested NGO’s to reach out to every possible Autistic Child and help for their betterment and treatment.
The Bench while interacting with an Autistic Child while hearing an appeal in a divorce petition stated:
"The child exhibited a truly "Divine Smile" on his innocent face, which is capable of melting anybody's heart"
Directions were issued to the Principal Secretary, Health Department & the District Magistrate Khargone to make all possible efforts in providing the desired treatment to the child & all similar children. It requested the authorities to provide the treatment with the help of medical specialists at intermittent intervals at State Cost.
The bench observed:
"The State of Madhya Pradesh as a "Custodian of the Faith of its Citizen" must come forward and Frame guidelines for the betterment and treatment of Autistic Children and we express our similar request to all NGOs of the country to come forward and help out each and every Autistic Child of our dear Country and help empowering these Special Children to shine out as a Bright and Capable Citizens of tomorrow."
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