AIR 2011 SUPREME COURT 2636 ::2011 AIR SCW 5233 ::2011 (4) AIR Jhar R 861 ::(2011) 3 CurCriR 283 ::(2011) 3 AllCriR 3003 ::(2011) 3 RecCriR 754 ::(2011) 8 Scale 155 ::2011 CalCriLR 3 217 ::2012 (1) SCC (Cri) 280 ::(2011) 2 UC 1448 ::2011 Cri LJ (Supp) 375 (SC) ::(2011) 74 AllCriC 883 ::2011 (10) SCC 277 ::(2011) 105 AllIndCas 124 (SC)

Supreme Court Of India

Hon'ble Judge(s): Markandeya Katju, Gyan Sudha Misra , JJ

Constitution of India , Art.21— Life of dignity - Rehabilitation of sex workers - Report submitted by panel earlier constituted by Court to discuss problems relating to sex workers- Taken on record - State Governments by next date to come forward with specific schemes for giving technical training to sex workers - Secretaries, Social Welfare Departments of State Government and Central Government directed to meet Panel constituted by Court - States should demonstrate their commitment to cause by coming out with some concrete results, at result in phases. (Para 18 19)