SC: Confirmation of an Auction Sale Does Not Bar Judicial Scrutiny of Reserve Price Valuation  ||  Supreme Court Sets Aside Conviction of Four Men in a 1998 Gang Rape Case  ||  Supreme Court: Privy Purse Privileges of Princely Rulers are Not Enforceable Legal Rights  ||  Delhi HC: Repeated Court Summons May Distress and Re-Traumatize Child Sexual Assault Victims  ||  Jammu and Kashmir High Court: Labeling Someone as a Terrorist Associate Amounts to Defamation  ||  Delhi HC: Setting Aside or Altering a Judge’s Order by a Higher Court Doesn’t Affect Their Integrity  ||  Delhi High Court: Accused Cannot be Faulted For Smart Replies; Interrogator Must be Sharper  ||  Supreme Court: Belated Jurisdictional Challenge Impermissible After Participation in Arbitration  ||  Supreme Court: Failure to Prove Specific Overt Acts of Each Unlawful Assembly Member Not Fatal  ||  Supreme Court: Parental Salary Alone Cannot Determine OBC Creamy Layer Status    

Bombay High Court Directs State to Fill Vacancies in Child Welfare Institutions Within Three Months - (19 Feb 2024)

CIVIL

Bombay High Court while warning that neglecting to safeguard the rights and well being of children can lead up to cycles of abuse and also affect educational opportunities, has directed the State government to fill vacancies in various child welfare institutions within three months.

Tags : BOMBAY HIGH COURT   CHILD WELFARE INSTITUTIONS   RIGHTS OF CHILDREN  

Share :        

Disclaimer | Copyright 2026 - All Rights Reserved