Ritu Bahri, CJ
1. Notice of motion.
2. Mr. J.S. Virk, learned Deputy Advocate General for the State of Uttarakhand accepts notice on behalf of respondent nos. 1 & 2.
3. The petitioners in the present case have filed their respective affidavits. As per the Aadhaar Card, Annexure No. 2, the date of birth of Neesha is 14.09.2002, and Anshul Kumar’s Aadhaar Card is at Page No. 17 of the paper-book, which shows his date of birth as 28.10.2001, and his High School Examination Certificate is also at Page No. 16. As per the information, and the affidavits given, both the petitioners are major.
4. This Writ Petition is being disposed of by giving direction to the respondent-authorities to look into the prayer of the petitioners, and in case they need protection, to consider their case for protection.
5. Let certified copy of this order be provided to learned counsel for the parties, as per Rules, today itself.
6. Pending application(s), if any, also stand disposed of accordingly.
