Patna High Court - Orders
Bachpan Bachao Andolan vs The State Of Bihar &Amp; Ors on 30 November, 2010
Bench: Chief Justice, Jyoti Saran
IN THE HIGH COURT OF JUDICATURE AT PATNA
CIVIL WRIT JURISDICTION CASE No.11819 of 2010
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BACHPAN BACHAO ANDOLAN
Versus
THE STATE OF BIHAR & ORS
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Appearance :
For the Petitioner: Mr. Brajesh Kumar, Advocate with
Mr. Ujwal Kumar Sinha, Advocate
For the Respondent: Mr. A. Amanullah, S.C.-17
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CORAM: HONOURABLE THE CHIEF JUSTICE
and
HONOURABLE MR. JUSTICE JYOTI SARAN
ORAL ORDER
(Per: HONOURABLE THE CHIEF JUSTICE)
8. 30.11.2010. Learned Government Advocate Mr. A. Amanullah has assured that the Government will take every necessary and possible step for avoiding child labour, will also cooperate and coordinate with the petitioner Bachpan Bachao Andolan in carrying on their mission to save children from labour, child trafficking etc. Mr. Amanullah has submitted that the Government is planning to hold a training camp to sensitize the officers concerned.
The petitioner may be involved in the training programme. The petitioner and the State Government may sit together and formulate a scheme to carry out this mission. Mr. Amanullah has extended assurance of cooperation. So has been done by the learned Advocate Mr. Brajesh Kumar appearing for the petitioner.
Both the learned Advocates assure that a -2- comprehensive action plan drawn by the petitioner and the State will be placed before the Court.
At the request of the learned Advocates, stand over to 8th February 2011.
(R.M. Doshit, CJ) (Jyoti Saran, J) Pawan/-