BUDHADEV KARMASKAR Vs. STATE OF WEST BENGAL

JUDGEMENT

(1.) We have seen the Sixth Interim Report which has been filed by the Committee appointed by this Court, for looking into the various questions involving sex workers and their rehabilitation.

(2.) The said Report contains various ideas which need to be translated into action, for which the support of the various Ministries involved is required, and it may also be useful to involve the State Legal Services Authorities and the National Legal Services Authority in the exercise, so that a composite plan may be made ready for the purposes for which the Committee has been appointed.

(3.) Accordingly, let this matter stand over till 18th April, 2012, at 2.30 p.m. and let this Bench be reconstituted on the said date for the said purpose.