AIR 1997 SUPREME COURT 2218 ::1997 AIR SCW 2083 ::1997 LAB. I. C. 2107 ::1997 ALL. L. J. 1186 ::1997 (10) SCC 549 ::1997 (100) Bom LR 178 ::1997 SCD 3 755 ::(1997) 3 SCT 397 ::(1997) 2 SCR 379 (SC) ::1998 (3) SCJ 353 ::1997 (3) ServLJ 22 SC ::1997 Bom LR 2 178 ::1997 (2) SCR 379 ::(1997) 4 Supreme 609 ::(1997) 5 JT 285 (SC)

Supreme Court Of India

Hon'ble Judge(s): K. Ramaswamy, S. Saghir Ahmad , JJ

(A) Constitution of India , Art.24— Child labour- Prohibition - Various directions given to implement constitutional mandate in 1997 AIR SCW 407 - Need for their speedy implementation reiterated. (Para 12) (B) Constitution of India , Art.28— Child labour -Prohibition - Evolving principles and policy for progressive elimination of children below age of 14 years in various employments - Supreme Court directed Govt. of India to convene meeting of concerned Ministers of respective State Govts. and their principles secretaries holding concerned Departments. @page-SC2219 In the instant case the Supreme Court directed the Government of India to convene a meeting of the concerned Ministers of respective State Governments and their Principal Secretaries holding concerned Departments, to evolve the principles and policies for progressive elimination of employment of the children below the age of 14 years in all employments governed by the respective enactments mentioned in 1997 AIR SCW 407 to evolve such steps consistent with the scheme laid down in that decision to provide (1) compulsory education to all children either by the industries itself or in co-ordination with it by the State Government to the children employed in the factories, mine ....