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The Uttarakhand state government has dismissed a civil judge from service for allegedly torturing her 13 years old (minor) domestic help at her residence in Haridwar. The notification was issued by the government on 21st October dismissing Deepali Sharma, Civil Judge (Senior Division) (under suspension) from service.
The full bench of the Uttarakhand High Court had on (14th October) passed a resolution recommending Sharma's removal from services and sent the same to the government. The said notification further states that Uttarakhand State Governor, Baby Rani Maurya had granted permission for the dismissal pursuant to the said resolution. The minor girl was working at her residence in Haridwar from the year 2015 to 2018. The 13-year-old was mentally and physically abused by the civil judge. The girl was earlier rescued by the police and a case regarding the same was registered against Deepali Sharma. In 2018, the police with regard to the order of the Uttarakhand high court conducted a raid in the judges' house and found several marks of injury on the girl which proved that she was torture in the residence. The girl was rescued by the police and a charge sheet was filed against the judge a month later. As a result, Sharma was under suspension in connection with the case since February 2018. The high court intervened in the said matter based on a report submitted by the district judge of Haridwar, Rajendra Singh about the alleged torture of the minor worker.
In cases of such torture of domestic servants, the NGO’s must play an intrinsic role by having a track record of such servants working in houses and must make provisions for a surprise raid or shall certainly keep a check on them. The minor servants are vulnerable and come under the evil shackles of the owner who mistreat them and thus deprive them of their basic rights. Due to a lack of awareness among such workers, they do not approach any such NGO to seek help as they are in need of money. It is indeed an irony that the person who is supposed to work for the rights of the citizens and provide justice to them is only indulging in such evil activities. Strict action by state authorities shall be taken against the accused in every way possible.
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