On Wednesday, the Delhi High Court voiced serious concern over a spate of student suicides at the National Law University, Delhi, and signalled closer judicial scrutiny of institutional safeguards meant to protect students’ mental health. Hearing a plea by grieving parents seeking answers over their daughter’s death on campus, the Court underlined that such incidents demand urgent attention and cannot be brushed aside as isolated tragedies.
The case arises from a petition filed by the parents of a law student who died by suicide at National Law University Delhi in September 2024, one among three such deaths reported at the university within a few weeks. The family approached the Court seeking clarity on the circumstances surrounding their daughter’s death and the steps taken by the university thereafter, stressing that the petition was not adversarial but driven by a need for transparency and closure. During the hearing, counsel pointed out that the parents were still awaiting basic information and documentation, even as questions lingered over the institutional response to repeated student deaths.
The Division Bench of Justice V Kameswar Rao and Justice Manmeet Pritam Singh Arora acknowledged the gravity of the issue, observing, “The parents—ultimately, they have lost their daughter. Every one of us is concerned with this. This is an issue that actually needs to be looked into.” The Bench noted that earlier judicial findings in student suicide cases, including a 2025 ruling of the High Court, would have relevance while examining case-specific measures. It also directed counsel for the University Grants Commission to be ready with details on steps taken to implement Supreme Court directions aimed at curbing student suicides.
The matter has been adjourned for further hearing on February 17.
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