Page 105 - HIGH COURT OF ANDHRA PRADESH FIRST ANNUAL REPORT

WELFARE ACTIVITIES
· Financial Medical Assistance for an amount of Rs.10,50,000/- extended to 07 Employees from 01.01.2019 to
31.10.2022
· Death Benefits for an amount of Rs.91,60,000/- claimed by 122 Deceased Employees were granted from
01.01.2019 to 31.10.2022
· Refund of Chief Justice’s Relief fund Contributions for an amount of Rs.1,27,94,862/- was given to 770
officers and staff of High Court and Subordinate Courts from 01.01.2019 to 31.10.2022.

JUVENILE JUSTICE CELL:
A NOTE ON STRENGTHENING OF JUVENILE JUSTICE SYSTEEM IN AP

· The Juvenile Justice Committee has been performing its role in ensuring the implementation of the Juvenile
Justice (Care and Protection of Children) Act, 2015 and Model Rules. The main objective of child protection
is to provide every child a family environment to grow. So, institutionalization is treated as the last resort and
importance is given for promotion of all forms of non-institutional care like sponsorship, foster care, adoption
kinship care etc. The Juvenile Justice Committee is conducting regular review meetings with the concerned
departments and is seeking compliance report from those departments. The committee is also encouraging
the Women and Child Welfare Department, Child Care Institutions, Child Welfare Committee and other stake
holders towards providing skill development programmes to the children in need of care and protection &
conflict with law for their economic empowerment. It has been prioritized that the Juvenile Justice Committee
is conducting frequent Video conferences with the stake holders to make inmates stress free, secure and
comfortable in the Child Care Institutions.

· During the pandemic conditions the JJ Committee felt it indispensable to have a special drive of inspections
of the child care institutions in the State to keep them abreast of the norms and guidelines of Covid-19
towards proper care and safety of the inmates in all aspects. Pursuant to the directions of the Hon’ble
Supreme Court in Suo-Motu Writ Petition No.04 of 2020 and also directions of the Hon’ble Juvenile Justice
Committee of Hon’ble Supreme Court of India several measures were taken to keep the children healthy
and also directed to maintain the Homes in hygienic conditions. It came to light that none of the children in
observation homes, special homes etc., have been infected with Covid-19.
· The Hon’ble Juvenile Justice Committee is also conducting frequent conferences and interactions with the
Investigating Officers and stake holders of Juvenile Justice System, to ensure the well being of the victim
children and steps also have been taken for their protection, health and education. The authorities have
been directed to ensure proper rehabilitation to the sexually abused victim children.

Annual Report - High Court of Andhra Pradesh 105