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“ It is ironic that the petitioner being appointed with the Juvenile Justice Board, is hired to protect the interest and welfare of the children who may be suffering at the hands of criminal justice system, however, is not able to secure the benefits that are necessary for the best interest and welfare of her own child.”
It is to be remembered that birth of a baby is rebirth of a mother and if a woman is not properly taken care during the period of pregnancy and after delivery, it will certainly affect two lives, namely, mother and new borns
Allahabad High Court: Alok Mathur, J. allowed a writ petition which was filed by the petitioner working as Lecturer (Hindi)
TOP STORY OF THE MONTH Marital Rape Split Verdict on Criminalisation of Marital Rape| Can a Husband be labelled as a rapist?
Top Stories of the Week Sedition Law under scanner| All pending cases to be kept in abeyance; Centre/States urged not to register
Delhi High Court: In a claim of maternity benefit by a contractual employee, the Division Bench of Rajiv Shakdher and Talwant Singh,
Supreme Court: The 3-judge bench of CJ SA Bobde, and R. S Reddy and AS Bopanna, JJ has issued notice to the
In a corrigendum notification S.O. 1049(E) issued by the Ministry of Labour and Employment, the new S. 11-A which provides for the provision