1. States of Andhra Pradesh and Haryana have failed to conduct the survey of bonded labours till date under the Bonded Labour System (Abolition) Act, 1976, [`1976 Act, for short]. In the circumstances, we direct the Labour Secretary(s) of these two States to remain present in Court on 11th July, 2011, to explain what steps are being taken to implement the provisions of 1976 Act. We also direct the Union of India to explain why the Central Government has not released, till date, the amounts to the State of Andhra Pradesh for conducting the survey of bonded labours. Affidavit in that regard is directed to be filed within four weeks.
Public Union For Civil Liberties v. State Of Tamil Nadu & Others
Public Union For Civil Liberties v. State Of Tamil Nadu & Others
(Supreme Court Of India)
Writ Petition (Civil) No. 3922 Of 1985 | 25-04-2011
Advocate List
Bench
- HON'BLE CHIEF JUSTICE MR. S.H. KAPADIA
- HON'BLE MR. JUSTICE K.S. PANICKER RADHAKRISHNAN
- HON'BLE MR. JUSTICE SWATANTER KUMAR
Eq Citations
- (2013) 1 SCC 597
- LQ/SC/2011/625
Head Note
from date of receipt of certified copy of this order Constitution of India, Art. 21
