NATIONAL CAMPAIGN COMMITTEE FOR ERADICATION OF BONDED LABOUR INDIA NEWS COMMUNICATIONS LTD. Vs. GOVT. OF NCT OF DELHI

JUDGEMENT

(1.) The matter has been heard through Video Conferencing.

(2.) The present public interest petition has been filed by the petitioner, an NGO stating inter alia that it is dedicated to eradication of bonded labour and is working to rescue bonded labour across the country and rehabilitate them. The grievance raised in the present petition is twofold. The first relates to non-establishment of food kitchens in slum areas where families of migrant/daily wage labourers are residing and for distribution of dry ration to all migrants/daily wage labourers without insisting on production of ration card or any other document. The second relief prayed for is for distribution of dry ration to the Rohingya Refugees at various settlements in Delhi, including Khajuri Khas, Madanpur Khadar and Sharam Vihar.

(3.) On a perusal of the writ petition, we find that in para 18, the petitioner has made a specific averment to the effect that several representations were made by it to the respondent/Govt. of NCT of Delhi drawing their attention to the condition of the Rohingya families and for extending relief to them that have remained unreplied. Reference in this regard has been made to a representation dated 16.4.2020 enclosed as Annexure P-6. However, on perusing the said document, it transpires that the same has not been addressed by the petitioner to the Government authorities, but by a third party.