SAFAI KARAMCHARI ANDOLAN Vs. UNION OF INDIA

JUDGEMENT

(1.) As far back as on 5th October, 2007, this Court had directed the States, which have adopted the Employment of Manual Scavengers and Construction of Dry Latrines (Prohibition) Act, 1993 ['1993 Act', for short] but had not appointed Executive Authorities, as required under Section 5 of 1993 Act, to appoint such Authorities.

(2.) The position as of today is that, even in 2011, the following States and a Union Territory have failed to comply with our directions dated 5th October, 2007. They are as follows:

(3.) We hereby direct the concerned Secretary of each of the above States to remain present in this Court on 18th February, 2011, to explain why our directions dated 5th October, 2007, have not been implemented till date. It is made clear that, in the meantime, if the States take requisite steps to make appointments, as required under Section 5 of 1993 Act before the next date, then the concerned Secretary need not remain present in Court. We also give liberty to the Petitioners to take appropriate action if the directions are not complied with.