NIPUN SAXENA Vs. UNION OF INDIA

JUDGEMENT

(1.) Pursuant to orders passed by us from time to time, NALSA has framed the "Compensation Scheme for Women Victims/Survivors of Sexual Assault/other Crimes - 2018. In this context the order passed by us on 15/2/2018 was communicated by the Ministry of Women and Child Development of the Government of India to all the Principal Secretaries/Administrators of the States/Union Territories.

(2.) The order dtd. 15/2/2018 reads as follows:

(3.) This simple information could not be filed as mentioned above by following 24 States / UTs: