ABHISHEK YADAV Vs. DELHI STATE LEGAL SERVICES AUTHORITY

JUDGEMENT

(1.) Although the instant petition is framed as a Public Interest Litigation Action [hereafter referred to as "PIL Action"], it is not adversarial, something that learned counsel appearing on behalf of the respondents acknowledge.

(2.) The petitioner claims to be a social worker who has acquired more than three years of experience as a support person for survivors under the Protection of Children from Sexual Offences Act, 2012 [hereafter referred to as the "POCSO Act"]. The petitioner claims that he has often accompanied child survivors and their families to various District Legal Services Authority [DLSA] offices to assist them in navigating through the documentation and other procedural hiccups that come in the way of timely receipt of compensation.

(3.) These experiences have propelled the petitioner to file the instant writ action in public zeal.