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A Supreme Court bench led by Justice N V Ramana and comprising justices M Shantanagoudar and Ajay Rastougi granted Tata Institute of Social Services (TISS) the permission to interact and understand the case of the Muzzafarpur asylum home rape case victims under its field action project Koshish. The court insisted that Tata Institute of Social Services (TISS) file a rehabilitation plan regarding the same within 4 weeks. The bench further said that the government will take care of the victims until the rehabilitation plan is in place.
Koshish was begun as TISS (Tata Institute of Social Services) Field Action Project in August 2006 with the essential target of revoking the draconian beggary avoidance law, which neglects to perceive the conditions that power individuals towards desperation and condemns neediness and recognize the recorded and logical substances like opposition and prohibition looked by de-informed networks, transgender network, people with dysfunctional behaviour, those influenced by sickness, and so forth. Koshish means to adapt existing establishments under the beggary avoidance law and work towards the recovery of the populaces living in poor people's homes. It additionally progresses in the direction of making of arrangements and projects for destitute populaces and the individuals who live at the edges of society in urban territories.
Appearing for TISS (Tata Institute of Social Services), Advocate Vrinda Grover opined that it is best if the victims are allowed to stay with their families while the plan is being framed. She also said that the victims are in a very vulnerable situation and the significant task in hand is to ensure the well-being of the victims.
Pinky Anand, Additional Solicitor General (ASG), appearing for the central government, informed that the centre would need another 4 months to half year to complete the National Child Protection Policy as more than 250 suggestions from various people were to be scrutinized before implementing the policy.
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