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The High Court of Karnataka in the case of Letzkit Foundation vs. The State of Karnataka,where the NGO (Letzkit Foundation) filed the petition in the public interest of the children moving around the streets of Bangalore in the guise of marketing small items like pens, earbuds, etc. They fall under the categories of children who either, grow under the guidance of their parents, but are forced to live a non-healthy environment or who got separated from their parents and are forced to live under the terms and conditions of their caretakers. The petitioners are principally concerned about the lively hood of the children falling under these categories. This writ was filed in the public interest without seeking any personal relief. The petition aims at arranging educational and awareness programs for all the poor and deserving children in Govt. schools and rural areas. The court while hearing this plea observed that Children are the greatest human resource for a country, and the county’s social development can be measured by the well-being of its children. In India unfortunately the children are still subjected to maltreatment and abuse.
The court observed that the Constitution of India provides certain rights for the children, which are instituted specifically for their protection. The issues of children being forced to do begging or sell things are of grave concern. They are deprived of the fundamental rights guaranteed to them under Article 21 –A of the Constitution. It was also brought to court notice that law prohibits beggary and prescribes penal actions against those who use children for beggary, thus the petitioners requested the court to direct the state authorities to take adequate preventive measures.
Therefore, the High court of Karnataka directed the state government to come up with a Scheme for the welfare of the destitute children in the city. This Scheme before its commencement has to be submitted to the court. BBMP (Bruhat Bengaluru Mahanagara Palike) can approach Non-Governmental Organizations to get the required data and help regarding children involved in beggary.
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