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    

Delhi HC: Mere Absence of a Running Contract Not Sufficient to Discontinue Social Measures - (23 May 2022)

CIVIL

Delhi High Court expressed displeasure over Delhi Govt. action of discontinuing distribution of sanitary napkins to girl students of govt. and govt. aided schools under Kishori Yojana. The facility has been disrupted since January 2021, due to expiry of contract with the erstwhile service provider.

Tags : DELHI HIGH COURT   KISHORI YOJANA   DELHI GOVERNMENT  

Share :        

Disclaimer | Copyright 2026 - All Rights Reserved