BOPAI POROIK Vs. STATE OF ARUNACHAL PRADESH AND ORS.

JUDGEMENT

(1.) THIS case is a sad revelation of the insensitiveness of one human being towards preserving the dignity of another human being and it was ultimately with the help of a Public Interest Litigation (hereinafter referred to as "the PIL") that the age old wrong done by one human being towards another human being was stopped by Court, but the wrong done has not yet been completely undone.

(2.) THIS case has a history and the history starts with a PIL, which was filed in 1985 in Madras High Court on behalf of the thousands of bonded labourers. The Apex Court, eventually, passed an order, on 13.5.1994, in this PIL, known as Union of Civil Liberties v. State of Tamil Nadu or Ors., reported in directing the States to, inter alia, identify bonded labourers and to identify the villages, where the practice of bonded labour was prevalent and to provide them employment and ensure rehabilitation of victims of age -old bonded labour system. In the above backdrop, we need to understand the case of the petitioner, which, briefly stated, runs as follows :

(3.) WITH the help of the present application made under Article 226 of the Constitution of India, the petitioner has sought issuance of appropriate writ/writs commanding the respondents to appoint the petitioner to the post of EAC or in the equivalent post as per recommendations contained in notification, dated 23.12.1998 (Annexure B to the writ petition) aforementioned.