The 2013 Chief Justices’ Conference specifically resolved that the Juvenile Justice Committee, as had been set up in the Delhi High Court be set up in all High Courts to monitor the implementation of the provisions of the Act in it's true spirit. As resolved in Chief Justices’ Conference- 2013 dated 05-06 April 2013, Juvenile Justice Committees have been set up in all the High Courts to monitor the implementation of the provisions of the Juvenile Justice (Care and Protection of Children) Act 2000 (as amended by JJ Act, 2015).
The Supreme Court Committee on Juvenile Justice (SCJJC) was subsequently set up in August 2013 to ensure the effective implementation of the Juvenile Justice (Care and Protection of Children) Act, 2000 (as amended by JJ Act, 2015). In one of the review meetings by the SCJJC with the State Level Juvenile Justice Committees of the High Courts (HCJJC) in 2014, it emerged that there was a need to develop strategies for effective implementation of the JJ Act across the country.
Hon'ble the High Court, Juvenile Justice Committee has been constituted and set up in Allahabad High Court in the year 2014 for Monitoring and Implementation of the Juvenile Justice (Care and Protection of Children) Act 2000 (as amended by JJ Act, 2015) in the State of Uttar Pradesh and is deemed for looking into cases related to child protection laws viz. Juvenile Justice and other cases related to children in need of care and protection, so as to maintain judicial propriety and judicial discipline by monitoring the implementation of these Acts by the State Government and provide necessary directions to the stakeholders so as to ensure effective implementation to them. Further, in light of the recommendations of the Round table conference held by the Hon’ble Supreme Court Juvenile Justice Committee and UNICEF, follow ups from the respective Hon’ble Committees were made in the conferences. Thereafter, Hon’ble Committee in the meeting dated 02.06.2015 recognized the need of establishing a Secretariat to assist the Hon’ble Committee in monitoring the implementation of the Juvenile Justice Act.