On Monday, the District Legal Services Authority, Samba launched Ahata-e-Waqar (Day Care and Recreation Centre for Senior Citizens), Vulnerable Witnesses Deposition Complex and Crèche facility at District Court Complex.
The facilities were launched by Chief Justice of the Jammu and Kashmir High Court, Justice Gita Mittal, also the Patron-in- Chief of J&K State Legal Services Authority, during an E-Inauguration ceremony.
In her Presidential address, Justice Mittal called the facility a "place of pride" for Senior Citizens. While stating its neccessities, she highlighted importance of maintaining active help desks of Legal Services and also stressed upon Police assistance where the Senior Citizens can seek legal advice.
She referred to the Vulnerable Witnesses Deposition Complex as being a very important concept of dispensation of justice where the vulnerable victims can depose in a "safe environment" without any pressure or fear.
She further highlighted the importance of Crèche facility as being the need of the hour in the present times when both parents are working and require a safe and suitable place for their children simultaneous to their mental and physical health.
In this e-inaugaration programme, Justice Rajesh Bindal, Executive Chairman of SLSA, Justice Tashi Rabstan, Justice Sanjeev Kumar, Justice Sindhu Sharma (Administrative Judge for District Samba), Justice Rajnesh Oswal, Justice VC Koul, Justice Puneet Gupta and Justice Javed Iqbal Wani, Judges High Court of Jammu and Kashmir were also the attendee.
Judicial Officers, including Principal District & Sessions Judge, Samba- Mohammad Akram Chowdhary, who is also the Chairman of the DLSA, Samba, were also present online.
The programme was also attended virtually by Senior Citizens, Advocates, Officers from the Administration, Para Legal Volunteers and Retainer Lawyers of District Legal Services Authorities and Social Activists.
Picture Source : https://images.outlookindia.com/public/uploads/articles/2018/8/4/judge_mittal_570_850.jpg
