1. The application under Article 32 of the Constitution is at the instance of an advocate by way a public interest litigation asking for direction to the respondents for making provision of separate schools with vocational training facilities and separate hostels for children of prostitutes. notice was issued not only to the original respondents but at the instance of the court also to all the States and the Union Territories. Many of them have responded and affidavits have been filed by way of return to the rule nisi.
2. Though Mr. Mahajan for the petitioner has pleaded that separate schools and hostels be raised for the children of the prostitutes, we are not inclined to accept the submission. Segregating children of prostitute by locating separate schools and providing separate hostels, in our opinion, would not be in the interest of such children. It is said that prostitutes do not want to have children and ordinarily when children are been to them it is in spite of their desire not to rear children. But once such children are born to them, it is in the interest of such children and of society at large that the children of prostitutes should be segregated from their mothers and be allowed to mingle with others and become part of the society. In fact, counsel appearing for several States have stated at the bar the same way. We, therefore, reject the prayer for locating separate schools and hostels for children of the prostitutes.
3. Children of prostitutes should, however, not be permitted to live in inferno and the undesirable surroundings of prostitute homes. This is particularly so for young girls whose body and mind are likely to be abused with growing age for being admitted into the profession of their mothers. While we do not accept the plea for separate hostels for children of prostitute is necessary that accommodation in hostels and other reformatory homes should be adequately available to help segregation of these children from their mothers living in prostitute homes as soon as they are identified.
4. Legislation has been brought to control prostitution. Prostitution has, however, been on the increase and what was once restricted to certain areas of human habitation has now spread into several localities. The problem has, therefore, become one of serious nature and requires considerable and effective attention.
5. We are of the view that instead of disposing of this writ petition with a set of directions, a committee should be constituted to examine the material aspects of the problem and submit a report containing recommendations to the court on the basis of which further orders can be made. We accordingly direct that a committee for such purpose shall be set up and it shall examine the matter from various angles of the problem taken into consideration the different laws relevant to the matter and place its report before the court within eight weeks from now. The committee shall consist of:
1. Mr. V. C. Mahajan
Senior Advocate
New Delhi
2. Mr. R. K. Jain
Senior Advocate
New Delhi
3. Mr. M. N. Shroff, He shall act as the convenor
Advocate-on-record
New Delhi
4. Mr. R. K. Mehta
Advocate-on-Record
New Delhi
5. Dr. Deepa Das
Womens Studies & Development Centre
Chhatra Marg, University of Delhi
Delhi - 110 007
6. Smt. Sarla Mudgal
Kalyani
5030, Kalidas Marg
Darya Ganj
New Delhi - 110 002
7. Smt. Krishna Mukherji
All Bengal Womens Union
Research & Development Committee
89, Elliott Road
Calcutta - 700 016
6. The Union of India in the Ministry of Welfare, Department of Women & Child Development is directed to deposit in this Court a sum of Rs. 20, 000 for the present within two weeks to meet the expenses.
7. The matter shall be listed on January 16, 1990 (Tuesday) for further orders after the report is received.
