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Supreme Court Of India

Hon'ble Judge(s): T. S. Thakur, A. M. Khanwilkar, D. Y. Chandrachud , JJJ

Constitution of India , Art.32— Public Interest Litigation - Drug abuse amongst children - Union Government directed to conduct National Survey and generate a national database within period of six months - Comprehensive national plan for curbing drug menace also directed to be formulated and adopted. @page-SC755 Generation of reliable data is an essential requirement of a policy aimed at curbing substance abuse. In the absence of accurate data at a National, State and sectoral level, policy interventions can at best remain ad hoc. For, in absence of data there will be no realistic assessment of the nature and extent of policy interventions required having regard to (i) vulnerable States and regions; (ii) high risk populations; (iii) requirement of infrastructure, including de-addiction centres across the States : (iv) requirement of trained man power; and (v) requirement of rehabilitation, treatment and counselling services. This is a basic deficiency which Union Government must redress at the earliest. Hence, Supreme Court directed that Union Government shall expeditiously conclude the national survey on drug abuse within a period of six months.(Para 10 11) The Union Government shall (i) Complete a national survey and generate a national data-base within a period of six months; (ii) Formulate ....