Latest News
Back
Document:
Karnataka High Court Directs State To Implement Scheme For Providing Sanitary Napkins To Adolescent School Girls.
The Karnataka High Court has guided the State Government to strictly submit to the time plan it has enunciated for distribution of sanitary napkin, for the year 2021-22, under the Shuchi Scheme.
Under the plan sanitary napkins are conveyed to adolescent girls studying in schools and remaining in lodgings between the age group of 10 to 19 years. A sum of 17,06,933 adolescents girls are beneficiaries of the plan in the state. In any case, during the years 2019-20, 20-21, the distribution of sanitary napkins to be disseminated to adolescents was not made by virtue of monetary limitation.
A division seat of Justice B V Nagarathna and Justice J.M.KHAZI said "State is coordinated to follow the time plan that it is enunciated in the communication dated 21.04.2021 referred to above and put on record a status report on the advancement made by the following date of hearing."
The seat repeated that "The strategy under SHUCHI SCHEME will be executed by the State for adolescents girls between the age group of 10-19 years, as the equivalent is a guide to the strengthening of adolescents girls especially residing in the country and far off places, going from the towns to the Taluk base camp or District central command for their schooling. They should not miss participation in the school on specific days of the month.
It added "moreover, if separate toilets are given to girls students in Government and supported schools, it would improve their wellbeing, cleanliness, and protection. Thus it would guarantee full participation of the adolescent GIRLS in the schools and their right to education would be satisfied.
The State government in an update documented before the court presented that by end of the of April 2021 the specialized board will do a meeting and in the month of May 2021, the regulatory approval will be looked for and inside 90 days from there, the acquisition will be made.
The Additional Government Advocate likewise informed the court that on the occasion schools are shut, there would be local area-based door-to-door circulation through the wellbeing laborers, however schools reopen, the conveyance of the cleanliness items will be made to the adolescent girls in the actual school.
The court has guided the State government to record a status report on May 31, concerning the execution of the SHUCHI SCHEME. The direction was given during the hearing of a petition by ATI CORRUPTION COUNCIL OF INDIA.
Document:
