Committee for Legal Aid to Poor vs Union of India (UOI) and Others

This writ petition has been filed by an NGO making a grievance that Registration of Births in India is at a low level and that very few children are provided with Birth Certificates and that the provisions of Registration of Births and Death Act, 1969 (hereinafter referred to as ''1969 Act'') are not being implemented.

u/s 3 of 1969 Act, the Central Government is required to appoint a Registrar General and such other officers to co-ordinate and unify the activities of the Chief Registrars of the States and submit an annual report to the Central Government on the working of the 1969 Act.

The main grievance of the writ Petitioner is that relevant provisions of 1969 Act are not being implemented.

Today, when the matter came up for hearing, Learned Counsel, appearing on both sides, submitted before us by consent Minutes of the Order. The said Minutes are taken on record and marked "X".

In terms of the said Minutes we direct the States/Union Territories to appoint full time Chief Registrars. That; States/ Union Territories will submit their Reports annually, as required under the provisions of 1969 Act. That, States/Union Territories are directed to notify all Panchayats and Institutional Delivery Centers such as Hospitals, Nursing Homes, CHCs, PHCs and Ors. as Local Registration Centres u/s 7(1) of the Act. That, all States/Union Territories are directed to notify ASHA, Aanganwadi workers, Dai''s and Headmasters of Government Schools u/s 10 of 1969 Act. That, States/Union Territories are directed to switch over to the uniform format for Birth Certificates, as suggested by the Registrar General with National Emblem on the said Certificates.

The above Directions have been given in terms of the Consent Minutes of Order.

Accordingly, the Writ Petition stands disposed of in terms of the Consent Minutes of the Order.