- (1.) We find that the Stale of Uttar Pradesh has not yet tiled the lists setting out the particulars of the criminal cases which have been filed against the carpet manufacturers and are pending trial in the courts, even though the State government was directed to do so within four days from the date of our order dated 18/08/1986. The State government has also not put forward any scheme for rehabilitation of the children empyed in the carpet manufacturing industry. We have directed the State government to do so and an assurance was given to us that the needful will be done by the State government within a short time. It is a matter of regret that the orders made by this court should be blatantly futed by the State government. It ok as if the State government is not interested at all in eliminating child Labour in the carpet manufacturing industry though the said child Labour is prohibited under the Empyment of Children Act, 1938, nor does the State government seem to be interested in providing for the rehabilitation of the said children. We would give one final opportunity to the State government and adjourn the writ petition to 29/09/1986 and direct I lie secretary to the government of Uttar Pradesh, Labour Department to remain present in court at 10. 30 a. m. to answer why the directions given by this court have not yet been carried out. Court Master.;