SC Rejects PIL Seeking to Enforce Vishakha Guidelines to Check Sexual Abuse at Religious Places - (23 Jul 2019)
CRIMINAL
Supreme Court has held that it cannot entertain a PIL seeking extension of its Vishakha guidelines to religious places, including 'ashrams', 'madrasas' and Catholic institutions, to check incidents of sexual exploitation of women in such places.The Court had on August 13, 1997, in the Vishakha case, laid down as many as 12 guidelines to be followed by the employers to prevent or deter acts of sexual harassments against women.
Tags : SC VISHAKHA GUIDELINES
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