RENU VERMA Vs. UNION OF INDIA

JUDGEMENT

(1.) This is a petition under Articles 226 and 227 of the Constitution of India seeking following reliefs:-

(2.) The petitioner herself is an advocate and she has moved this petition urging this court to issue directions to address the requirement of the society of empowering women and girl children and also the need of gender sensitization. The ever- increasing rate of crime against women and girl children at the hands of the males pains her and she believes that the only way to usher a change in the mindset is by way of multi thronged approach and by sensitizing boys and male members of the society and therefore, she has approached this Court by way of the present petition. She believes that the moral teachings and education of gender sensitization could possibly make a difference and therefore, she herself has started NGO to see that these values may enrich the system and each individual.

(3.) This Court on 09.06.2020 passed the following order:-