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Kerala HC Directs Submission of Grounds for Non-Admission of Sexual Harassment Victim in School - (26 Nov 2021)

EDUCATION

Kerala High Court has directed the Government Pleader to get instructions and submit as to why the victim child cannot be accommodated in the respondent School in a plea by helpless mother alleging that her daughter, a survivor of sexual harassment, is being denied admission to a Government School.

Tags : KERALA HIGH COURT   NON-ADMISSION OF SEXUAL HARASSMENT VICTIM IN SCHOOL  

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