On Thursday, the Apex Court asked the Govt. of Bihar to take steps to unite eight girls who used to stay at a Muzaffarpur shelter where inmates were allegedly raped, with their families. A Bench headed by justices N V Ramana ordered the State Govt. to give the girls monetary & medical help.
The Bench also directed the State Govt. to assess the compensation liable to be paid to such victims under the scheme & submit a report to the Court.
The bench also including Justice M M Shantanagoudar & Justice Ajay Rastogi directed the Tata Institute of Social Sciences (TISS) to prepare a status report with respect to the remaining girls & submit it before the Court in eight weeks.
The SC's decision comes after TISS filed its field action project 'Koshish' before it in a sealed cover, saying the eight girls were fit to be handed over to their families.
Several girls were sexually assaulted at the NGO-run shelter home in Muzaffarpur, Bihar, & the issue had come to light following a report by TISS, which had conducted a social audit.
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