@JUDGMENTTAG-ORDER
1. Having heard learned counsel for the parties and the girl Rubi Bhushan who is present before us, it transpires that Miss Rubi has been admitted
to Bankipur Government Girls High School, Patna. Since she has not earlier been educated regularly, she has been admitted to Class VI since
October, 2007 and is in Girl''s Hostel. Till present, she expresses her anguish and is not willing to go with her father who is also present and given
vent to her feeling to her father that he has not given her the care or affection of father. However, the father who is present before us, has stated
that he is a Research Scholar at Roorkee and is a permanent employee of N.I.T., Jamshedpur, and is williing to take her if she is willing to go with
him and to provide best education wherever she wants to have. We are further informed that Bankipur Government Girls High School, Patna
enjoys a fairly good reputation for girls'' education.
2. In these circumstances, we allow the continued stay of the girl at Bankipur Girls'' School hostel to continue her studies and direct that the
petitioner deposits Rs. 12000/ (twelve thousand) provisionally to meet the expenses of the girt for boarding, lodging and other school expenses for
one year. In addition thereof, he will deposit Rs. 6000/- (six thousand) with the school from which pocket money could be disbursed for monthly
expenditure. If any more expenses are required, it may be informed to the father of the girl at the address-Shashi Bhushan Prasad, son of Sri Ram
Briksha Rai, resident of Village-Shyam Bakhari, P.O.-Bara Jai Ram, P.S. Dhaka, District-East Champaran at present Research Scholar,
Mechanical and Industrial Engg. Department, I.I.T., Roorkee (Uttarakhand) and Room No. F. 07, M.R. Chopra Bhawan, I.I.T., Roorkee.
3. In the interest of the girl and in an effort to rehabilitate the girl with her parental relations, we permit that the petitioner can meet the girl at Hostel
in the presence of the Principal of the School or any other officer of the school nominated by the Principal once a month after prior notice.
However, the first meeting may not take place until her scheduled examinations in March, 2008 are held.
4. A Committee is constituted comprising Miss Seema Choudhary and Miss Quarratulain, both students of Chanakya Law University, Patna to
periodically visit the school in an effort to establish its rapport with the girl to rehabilitate parental relations with her father and submit periodical
report after every six weeks. The case may be placed on board in the 1st week of May, 2008 before the regular bench to which this business is
assigned and on that date the girl may be produced. The Committee constituted, shall be reporting to Mr. Amar Nath Deo, Standing Counsel No.
X.