- (1.) Shri Kapil Sibal, amicus curiae, and the learned Advocate General of the State of Tamil Nadu are heard partly. Certain decisions taken by the Ministry of Labour, Government of India, in a meeting of Secretaries to the State Governments, held on 15.10.1996, recognising the gravity of the problem of bonded labour in the States, have also been pointed out. One such decision is the requirement by each State to complete the survey of bonded labour in the State before the end of December 1996, in addition to the further steps required to be taken to implement the Bonded Labour System (Abolition) Act, 1976. In view of this decision to which every State is a party, we consider it appropriate to require each State Government to file an affidavit of a senior officer giving therein the details of the result of the survey made and the steps taken as well as those proposed to be taken for eradication of this evil. Since the survey is required to be completed by the end of December 1996, such an affidavit be filed by each State on or before 13-1-1997. Copy of the same be furnished to learned amicus curiae. The affidavit is required to be filed by the Chief Secretary of the State concerned indicating therein clearly the basis for making the statement contained therein.
(2.) A copy of the brief written submissions filed by Shri Kapil Sibal, amicus curiae be furnished to the Standing Counsel for each State by the Registry within a week. Each State Government is also required to respond to the suggestions contained in the written statements of the amicus curiae which have been filed today. This be done by 13.1.1997.
(3.) Learned counsel for some of the States submit that the amount of Rs 50,000 required to be deposited by each State in the Registry have not yet been deposited by some of them but they undertake to make the deposit within two weeks. They are permitted to do so.;