Supreme Court: Inclusion in Revised Select List Does Not Give TN MV Inspectors a Vested Right  ||  Bombay HC: ICC Cannot Hear Sexual Harassment Complaint over Non-Employer Transport Incident  ||  Ker HC Upholds Rule that Homeopathic Doctors Must Cancel Registration Before Enrolment as Advocates  ||  J&K&L HC: Evidence Negating Penetration Warrants Conviction For Attempt to Rape, Not Rape  ||  Karnataka High Court Rules on Daughter’s Coparcenary Rights in Grandfather’s Self-Acquired Property  ||  Madhya Pradesh HC: Police Can be Prosecuted for Custodial Violence Without Prior Sanction  ||  AP HP Criticized Authorities and Ordered Removal of an Ex-Serviceman’s Land From the Prohibited List  ||  Kerala High Court Upheld the Conviction of a Madrasa Teacher in a Child Sexual Assault Case  ||  Gauhati High Court: Pending Criminal Case Cannot Indefinitely Delay an MBBS Pass Certificate  ||  SC Took Suo Motu Action and Directed Odisha to Aid a Visually Impaired Man and His Mother    

Madras High Court: Guidelines Issued to Eradicate Manual Scavenging - (01 May 2024)

CIVIL

Mad. HC while issuing guidelines to eradicate manual scavenging, has observed that an act like this is nothing less than State-sanctioned casteism and forcing work upon a person as against his health, dignity and that of his family despite there being machinery available needs to be done away with.

Tags : MADRAS HIGH COURT   MANUAL SCAVENGING   CASTEISM  

Share :        

Disclaimer | Copyright 2026 - All Rights Reserved