Full Judgment Text
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* IN THE HIGH COURT OF DELHI AT NEW DELHI
+ W.P.(C) 845/2011 & CM APPL. 9899/2012
SAFAI KARAMCHARI ANDOLAN AND ORS ..... Petitioners
Through: Ms. Shomona Khanna, Ms.
Maheshwari Mawase and Ms.
Meegha Roy, Advocates.
versus
UOI AND ORS ..... Respondents
Through: Mr. Bhagwan Swarup Shukla, CGSC
with Mr. Sarvan Kumar, GP, M S.
Sunita Shukla and Ms. Priya Shukla,
Advocates for UOI/Railway.
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% Date of Decision: 1 February, 2024
CORAM:
HON'BLE THE ACTING CHIEF JUSTICE
HON'BLE MS. JUSTICE MANMEET PRITAM SINGH ARORA
J U D G M E N T
MANMOHAN, ACJ: (ORAL)
1. The present petition has been filed under Article 226 of the
Constitution of India seeking directions to the Respondents to strictly
enforce implementation of the provisions of Employment of Manual
Scavengers and Construction of Dry Latrine (Prohibition) Act, 1993, inter
alia, seeking enforcement of fundamental rights guaranteed under Articles
14, 17, 21 and 23 of the Constitution of India.
2. The Union of India has filed a status report through Ministry of Social
Signature Not Verified
Digitally Signed
By:Rashmi Dabas
Signing Date:02.02.2024
18:10:42
W.P.(C) 845/2011 Page 1 of 2
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Justice & Empowerment (MoSJE) on 31 August, 2023 on the eradication
of Manual Scavenging and Insanitary toilets.
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3. The Supreme Court in its recent judgment dated 20 October, 2023
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passed in Balram Singh v. Union of India and Ors. has authoritatively
dealt with the issues raised in the present petition and has passed
comprehensive directions to the Union of India, all States and Union
Territories in paragraph 104. With the passing of the said directions, the
reliefs sought in the present petition also stands satisfied.
4. The learned Standing Counsel for Union of India states that the Union
remains bound to comply with the directions issued in the aforesaid
judgment of the Supreme Court and relies upon the steps taken as reported
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in the status report dated 31 August, 2023.
5. In view of the above, the present petition along with pending
applications, if any, stand disposed of.
ACTING CHIEF JUSTICE
MANMEET PRITAM SINGH ARORA, J
FEBRUARY 1, 2024/ hp/ms
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(2023) SCC OnLine 1386
Signature Not Verified
Digitally Signed
By:Rashmi Dabas
Signing Date:02.02.2024
18:10:42
W.P.(C) 845/2011 Page 2 of 2