ORDER
The present petition under Article 226 of the Constitution of India is filed seeking following reliefs:
(i) To issue a Writ of MANDAMUS or any other appropriate writ, order or directions, directing the respondents to take appropriate steps to rehabilitate the petitioners from the bondage, in accordance with the Bonded Labour System(Abolition) Act, 1976 and Central Sector Scheme for Rehabilitation of Bonded Labourers, 2021.
(ii) To pass an order to provide interim compensation of INR 30,000 as per the Central Sector Scheme for Rehabilitation of Bonded Labour, 2021.
(iii) To pass an order to provide the financial assistance of INR1,00,000 per adult male beneficiary, INR 2,00,000 for women and INR 3,00,000 for Special category beneficiary such as children including orphans or those rescued from organised and forced begging or other forms of forced child labour, incase of forced labour involving extreme cases of deprivation under the scheme under Central Sector Scheme for Rehabilitation of Bonded Labourers, 2021.
(iv) To pass directions to the concerned authorities for
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provisions of allotment of house-site and agricultural land so that petitioners don't fall in the vicious cycle of bonded labor again.
(v) To pass an order directing the concerned authorities to ensure that the petitioners are linked to and receive benefits under various social welfare schemes of the Central Government and State Government including but not limited to issuance of Ration Cards, PMAY, Ladli Laxmi Yojana, Ladli Behna Yojana.
(vi) To award the cost of the writ petition and other litigations costs in favour of the Petitioners.
(vii) Any other relief which is just and proper in the facts and circumstances of the case may also be awarded.
2. On the record it appears that in regard to the reliefs which has been claimed applications have been moved to Collector, Gwalior and Labour Officer Gwalior vide Annexure P/6 and had averred that the petitioners were rescued from village Khanapur Tanda, Taluqa Ausa District Latur and subsequently were granted release certificates by Executive Magistrate District Ausa (Latur) Maharashtra, thus, prayed that they may be provided rehabilitation under Central Sector Scheme for Rehabilitation of Bonded Labourer, 2021, but till date no action has been taken in the aforesaid regard, thus, prayer has been made that if the applications which are pending before the Collector and the Labour Officer are decided within a time bound manner, the grievance of the petitioner would be redressed.
3. On other hand, learned counsels for the respondents has no objection if such directions are issued for deciding the pending applications.
4. Looking to the innocuous prayer made in the petition and going through the record, this Court deems it fit to dispose of the present petition with the direction to respondent/Collector to treat this petition as application and take necessary action as per law as expeditiously as possible preferably
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(MILIND RAMESH PHADKE)
JUDGE
within a period of four weeks from the date of receipt of certified copy of the order.
5. Learned Government Advocate is directed to furnish the copy of this petition to the Collector and the Labour Officer. With the aforesaid, the petition stands disposed of. E-copy/Certified copy as per rules and directions. Chandni
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