PRAJWALA Vs. UNION OF INDIA

JUDGEMENT

(1.) Learned Solicitor General states that the Ministry of Human Resource and Development intends to formulate a Scheme relating to the rescue and rehabilitation of trafficking victims as also control and supervision of protective homes. Mr. Colin Gonsalves, learned senior counsel, appearing on behalf of the petitioner in this behalf has drawn our attention to the suggestions at pages 42 to 47 of this petition. The Ministry of Human Resource and Development of Government of India may take into consideration these suggestions in formulating the Scheme.

(2.) It further appears that the notice upon National Legal Services Authority (NALS A) has not been served. Mr. Gonsalves states that notice shall be served upon the Secretary of the NALSA within one week. Dasti service is permitted, in addition.

(3.) It is stated at the Bar that Mr. Gonsalves can have a meeting with the learned solicitor General for exchanging their views on the subject, if neessary.