BISHWANATH PANDEY Vs. STATE OF JHARKHAND & OTHERS

JUDGEMENT

(1.) Heard learned counsel for the parties. This application is in relation to the engagement of child labour in various facilities. On being questioned, the learned counsel for the petitioner was clear enough to state that he has never resorted to the statutory remedy which makes it incumbent that no child should ever be engaged in any labour job.

(2.) It will be in the interest of justice if the petitioner is directed to resort to the statutory remedy instead of this Public Interest Litigation.

(3.) The petition is disposed of with the direction to the petitioner that he should approach the authority under the Child Labour (Prohibition and Regulation) Act, 1986.