NIRMAL GORANA Vs. UNION OF INDIA

JUDGEMENT

(1.) Nirmal Gorana has preferred this petition in public interest with the following prayers;

(2.) We need not go into the details of the accusations and pleadings in the petition. Needless to say that the petitioner appears to be aggrieved by violation or rather ignorance of Bonded Labour System (Abolition) Act , 1976 and non-implementation of Inter-State Migrant Workmen (Regulation of Employment and Conditions of Service) Act, 1979 in Assam. Certain particulars have been given in the petition which were sufficient for us to issue notice to the respondent.

(3.) Affidavit-in-opposition has been filed on behalf of the respondents. We need not go into various details given out in the affidavit. Suffice to say that it has been pleaded that necessary orders have been passed for implementation of Bonded Labour System (Abolition) Act , 1976 and Inter-State Migrant Workmen (Regulation of Employment and Conditions of Service) Act, 1979. The Court has been given an assurance on behalf of the respondents that needful would be done in regard to the provisions of the Act at issue. The machineries have already been put in place for redressal of the grievances brought out by the petition.