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The Patna High Court on Monday took suo motu cognizance of news reports featuring that children from downtrodden communities in Bihar's Bhagalpur had been constrained into rag picking and scrap selling because of non-accessibility of mid-day meals following the closing of schools and Anganwadi centres in the midst of the COVID-19 pandemic.
On July 6, the Indian Express published a report featuring the predicament of the children in Bhagalpur area of Bihar wherein children from financially downtrodden sections have been constrained into begging and trash assortment so as to put food on the table for their families.
A particular measure of cash, in lieu of the mid-day meals the children were qualified for, was to be dispatched to the bank accounts of guardians of those children given that the midday meal stood suspended. It is in these critical conditions, that the children of the families were constrained into begging, trash picking, selling scrap, in addition to other things, so as to "put food on the table".
The Patna High Court took cognizance of this news report on the same day as it was published. The Division Bench of Chief Justice Sanjay Karol and Justice S Kumar said this is an issue that worries as the they are the children from the lowermost layers of the public for example the "marginalized, downtrodden, socially and economically deprived section of the society."
Numerous children from these areas depend on and are reliant on the administration's midday meal scheme for their sufficient nourishment. The suspension of the plan because of the COVID-19 pandemic has put the health of such children at an incredible hazard, the Court noted.
The Court is basically tending to the issue of whether the State is giving food and wholesome security to children in the release of its Constitutional and legal obligation. Article 47 of the Constitution of India puts an obligation upon the State to raise the degree of nourishment and way of life of the individuals. Further, Section 5 of the National Food Security Act accommodates the nutritional help to kids.
The Court looked to recommend the restricted opening of public venues, Anganwadis, etc. just to meet the basic nourishing prerequisite of children. In any case, meanwhile, the State must guarantee that no kid is driven into asking, cloth picking and such, particularly because of inaccessibility of food.
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