- (1.) Taking notice of several news items in the Newspapers indicating that in the city of Ranchi there is a steep rise in the girls teasing in the Schools, Colleges and Universities, by order dated 14.9.2011 this Court directed the Registry to register this matter as Public Interest Litigation.
(2.) By order dated 14.09.2011 and subsequent orders passed by this Court on 22.09.2011 and 17.7.2013, this Court has issued various directions to ensure safety and security measures for the young girls and women in general.
(3.) Learned Amicus Curiae submitted that in spite of the various directions issued by this Court, the menace of eve teasing has not been reduced and are increasing and prayed for issuance of appropriate directions.;