DIPA BASFOR Vs. STATE OF ASSAM

JUDGEMENT

(1.) Heard Mr. S R A Nasser, learned counsel for the petitioner. Also heard Mr. R Dhar, learned Additional Senior Government Advocate for the respondents no. 1 and 2 being the authorities under the Department of Welfare of Plain Tribes and Backward Classes, Mr. A Goyal, learned counsel for the respondents no. 4 and 6 namely R N Prasad and Ms. Sushila Basfore.

(2.) Office note indicates that although steps have been taken on the respondents no. 3 and 5 by registered post neither A/D Card nor any un-served notice have been received back.

(3.) We have noticed that this PIL is pending since the year 2020 assailing the notification dtd. 18/8/2018 of the Department of Welfare of Plain Tribes and Backward Classes of the Government of Assam by which a Committee as required under Sec. 26(1) of the Prohibition of Employment as Manual Scavengers and their Rehabilitation Act, 2013 (in short, the Act of 2013) had been constituted.