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The inordinate delay in finalization of the agency for conducting social audit does not appear to be in public interest, therefore, the Government is granted liberty to explore alternatives for appointing persons for conducting social audit.
NLUJA, Assam has taken a progressive step towards inclusivity and well-being by introducing ‘Menstrual Leave’ for its students. This initiative was spearheaded
The Court was of the view that the petitioner’s utterances towards the victim and the allegations stated in the FIR, prima facie attract the penal provisions related to sexual harassment.
The High Court’s order came in reference to the FIR filed by the President of Assam Youth Congress who has levelled allegations of mental harassment on Indian Youth Congress President, Srinivas BV.
Gauhati High Court was deliberating over a PIL filed to highlight ineffective implementation of State govt.’s policies framed as per the mandate in Section 12(1)(c) of RTE Act, 2009
The Gauhati High Court had taken suo motu cognizance of the allegation that house belonging to one of the citizens of Nagaon, was bulldozed by an order dated 13-12-2022
National Human Rights Commission, India, after taking cognizance of a complaint about the brutal assault on a doctor by the relatives of
Supreme Court: The 3-judge bench of SA Bobde, CJ, RS Reddy, AS Bopanna, JJ has sought responses from the Centre and the
The Union Cabinet has given its approval to relax the mandatory requirement of Aadhaar seeding of data beneficiaries of the States of
Gauhati High Court: A Division Bench of Manojit Bhuyan and Prasanta Kumar Deka, JJ. dismissed a petition filed by a person against
Supreme Court: The Bench comprising of Ranjan Gogoi and Rohinton Fali Nariman, JJ., after hearing the learned counsels for the parties stated