ROHINI SHARMA Vs. STATE OF KARNATAKA

JUDGEMENT

(1.) k.s. puttaswamy, j. On 6-5-1986 enclosed an article written by one Smt. Rohini sharma which had been published in kannada daily 'prajavani' dated 27-4-1986 under the caption <IMG>JUDGEMENT_146_KANTLJ3_1990Image1.jpg</IMG> the learned judge feeling the existence of the bonded labour system in certain parts of shimoga and uttara kannada districts was of the opinion that this court should initiate action in exercise of its extraordinary jurisdiction under article 226 of the Constitution of India by registering the article as a writ petition and for dealing with the matter according to law and, therefore, sought the approval of the Hon'ble chief Justice for the proposal for a direction to the office to register the matter as a writ petition and to post the same before the appropriate bench.

(2.) on 27-5-1986, the learned judge passed the following order:- "in order to effectively decide the questions that arise for determination, i consider it proper to array the following authorities and officers as respondents and notify them:- 1. The state of Karnataka represented by the chief secretary to government of karnataka, vidhana soudha, Bangalore; 2. The director of social welfare in karnataka, Bangalore;

(3.) the deputy commissioner, uttarakannada district, karwar;