SHIVA ENT UDYOG Vs. NATIONAL HUMAN RIGHTS COMMISSION

JUDGEMENT

(1.) We have heard Shri Shashi Nandan, Senior Advocate assisted by Shri Nitin Gupta for the Petitioner. Learned Standing Counsel appears for the State Respondents.

(2.) The Petitioner has prayed for quashing the order dated 10.8.2010 issued by the Assistant Registrar (Law) of the National Human Rights Commission, New Delhi, directing the District Magistrate, Bulandshahr to initiate action against the Petitioner under the provisions of Bonded Labour System (Abolition) Act, 1976, and to send action taken report to the Commission within six weeks.

(3.) The Petitioner is firm, engaged in the business of running a brick kiln at village Dulhaira, Vair Road, Tehsil Sikandrabad, District Bulandshahr, U.P. in the name and style of 'Shiva Bhatta'. One Shri Gopal son of Shri Bahori resident of Banal, Tehsil Shikarpur, Police Station Pahasu, District Bulandshahr made a complaint to National Human Rights Commission (NHRC), alleging that he alongwith his family members are held as bonded labourers by one Shri Pappan and Babu owners of 'Shiva Bhatta' situated at village Dulehara, Vair Road, District Bulandshahr. He also alleged ill-treatment and misbehaviour with women; nonpayment of wages and restrictions placed in their movement. The Commission was requested to rescue them and other persons held as bonded labourers.