RAJINDER K. SAIL Vs. STATE OF M.P.

JUDGEMENT

(1.) It appears from the report submitted by the Commissioner appointed by this Court that the labourers whose names are set forth in the list prepared by the said Commissioner were identified with the assistance of the officers of the Government. In the circumstances, we direct that all such persons whose names are set forth in the list prepared by the Commissioner as bonded labourers will be set free forthwith. The State authorities will now take steps for the 1( rehabilitation of the released bonded labourers and may avail of the facilities provided in that behalf by the petitioners.

(2.) The Collector, Raipur will submit a report to this Court setting forth in detail the various steps taken by way of rehabilitation, mentioning also the monetary disbursements made to the 1- labourers.

(3.) These cases will be listed on 27 July, 1988. The Collector, Raipur will be present in person along with the relevant records in Court on that day.