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A PIL was filed regarding the opening of creche in the SC premises, by the advocate Anindita Pujari and argued by Indira Jaisingh. To this SC has ordered that the creche will become functional from May 1, within its premises. The court also proposed to seek finances from independent sources for the maintenance of the creche. The court also approached to the Ministry of Women and Child Development to engage trained personnel in the creche.
The court while proceeding against the Ministry, took on record a report submitted by the Secretary General of the SC, stating that Ministry through its letter dated July 6 requested the court to grant time to it. It also stated that the matter related to the outsourcing of staff is in consideration but time is required for the same. To that the bench comprising Justice Ranjan Gogoi, Justice R. Banumati and Justice Navin Sinha, granted 6 weeks time to the Ministry.
Meanwhile, the court asked senior counsel Sidharth Luthra, appearing on behalf of Registry, to engage designated staff who are willing to give basic lessons to the children aged 3 to 6 years, till outsourcing of the staff doesn’t happen.
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