NHRC notice to the Jharkhand Government over very poor upkeep and management of its Jamshedpur Juvenile Home

Press release

National Human Rights Commission

New Delhi, 24th August, 2023

NHRC notice to the Jharkhand Government over very poor upkeep and management of its Jamshedpur Juvenile Home

The National Human Rights Commission, NHRC, India has taken suo motu cognizance of the report of its Special Rapporteur on the lack of adequate facilities, care and rehabilitation plans for the inmates in the overcrowded Juvenile Justice Home, run by the Government of Jharkhand.

The Commission has observed that a Government institution cannot be allowed to remain in complete apathy and neglect due to the negligence of the officers, causing human rights violations of the children in conflict with the law, some of whom have been staying in JJH for years together.

Accordingly, it has issued notices to the Chief Secretary and the Secretary, Department of Women and Child Development, Government of Jharkhand, seeking a report within six weeks on the following points:

Whether, cases have been registered, if not, what steps have been taken to register cases due to torture indulged by the police personnel upon the juveniles and under what compulsions, police personnel have been deputed in the JJH? If cases registered what is the status of the same?

What steps have been taken to install CCTV cameras in the common places in JJH due to which incidents of torture and beating up by the police personnel remained unnoticed?

Steps taken or proposed to be taken for improving the living condition, including proper light, fan, adequate number of bed sheets, sufficient quantity of toilets for children and road map for adequate planning for each child for his welfare with regard to their stay in the Juvenile Justice Home.

What steps have been taken to improve the kitchen condition and to provide clean and well-cooked food to the juveniles in a conducive and conjure atmosphere?

Steps taken or to be taken to segregate the children of different age groups and also children suffered from severe and heinous crimes from of petty offences.

Steps taken or to be taken to facilitate the removal of children of having age of more than 18 years from JJH since it is contrary to the JJ Act.

Steps taken or to be taken to reduce the overcrowding, including children staying beyond the sanctioned capacity of the JJH.

Steps taken or to be taken to improve the skill development of children, further study, adequate playground, and increase the number of teachers to adhere to the quality education, which is the need of the hour.

Road map for time-bound filling of posts, which remain vacant, under the JJ Act.

Steps taken or proposed to be taken fix up the responsibility upon the Superintendent and District Welfare Officer as to why they are not visiting JJHR frequently by submitting their reports to the authorities concerned.

According to the report of the NHRC Special Rapporteur, Mrs. Suchitra Sinha, the Juvenile Home is overcrowded very poor basic facilities. There have been violent fights among the groups of juveniles due to poor security lack of supervision and a shortage of staff for effective monitoring. Superior officers including the District Welfare officer rarely visited the juvenile homes, resulting in a lack of accountability. No counselor was apparently available. In fact, it is being run by a House Father and four police personnel, who very badly beat up the juveniles, in the absence of CCTV surveillance. There is no plan to shift out the inmates who are now above 18 years old and continue to live with the inmates much younger to them without any segregation between those who committed petty offences and those heinous crimes. The condition of the kitchen is very poor, the juveniles repeatedly complained of the shortage of toiletry items. There is a lack of initiative to rehabilitate children in conflict with the law.

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