Supreme Court Awards Rs. 6 Lakh to Man Acquitted After 6 Years, Faults UP Police Probe  ||  Supreme Court: High Courts Can Restore Power on 50% Deposit in Arbitrary Theft Assessments  ||  Supreme Court: Cooperative Society Cannot Deny RTI Records as Personal if Registrar Can Access Them  ||  SC: CoC Cannot Withdraw Approved Resolution Plan Over Improved Corporate Debtor Finances  ||  Delhi High Court: 24-Week Limit Alone Cannot Restrict Medical Termination of Pregnancy  ||  Allahabad High Court Rejects Challenge to 18% GST on Online Legal Database Services  ||  Madras High Court: FIR Registration Does Not Decide Guilt; Prior Hearing of Accused Not Required  ||  Kerala High Court Orders Speedy Prosecution Sanction Process in Sabarimala Gold Theft Case  ||  Allahabad HC: Missing RT-PCR Report Cannot Bar COVID-19 Compensation if Records Confirm Infection  ||  MP High Court Directs Indore Police to Deploy Volunteers for Reporting Noise Pollution Violations    

Karnataka HC Directs State to Provide Electricity Supply to All Anganwadi Centres - (06 Jul 2021)

CIVIL

Karnataka High Court has directed the State Government to provide electricity supply and fans to all Anganwadi centers in need of them across the State and construct toilets in centers which are operating within government buildings. The direction has to be complied with by end of this year.

Tags : KARNATAKA HIGH COURT   SUPPLY TO ALL ANGANWADI CENTRES  

Share :        

Disclaimer | Copyright 2026 - All Rights Reserved