Supreme Court Awards Rs. 6 Lakh to Man Acquitted After 6 Years, Faults UP Police Probe  ||  Supreme Court: High Courts Can Restore Power on 50% Deposit in Arbitrary Theft Assessments  ||  Supreme Court: Cooperative Society Cannot Deny RTI Records as Personal if Registrar Can Access Them  ||  SC: CoC Cannot Withdraw Approved Resolution Plan Over Improved Corporate Debtor Finances  ||  Delhi High Court: 24-Week Limit Alone Cannot Restrict Medical Termination of Pregnancy  ||  Allahabad High Court Rejects Challenge to 18% GST on Online Legal Database Services  ||  Madras High Court: FIR Registration Does Not Decide Guilt; Prior Hearing of Accused Not Required  ||  Kerala High Court Orders Speedy Prosecution Sanction Process in Sabarimala Gold Theft Case  ||  Allahabad HC: Missing RT-PCR Report Cannot Bar COVID-19 Compensation if Records Confirm Infection  ||  MP High Court Directs Indore Police to Deploy Volunteers for Reporting Noise Pollution Violations    

Karnataka HC: Two Labourers Lose Life Owing to Failure to Implement Manual Scavenging Law - (03 Feb 2021)

LABOUR AND INDUSTRIAL

Karnataka High Court has observed that two labourers had lost their lives in Kalaburagi on 28th January, 2021 owing to the failure of the State government’s official machinery to implement the law prohibiting manual scavenging. The Court has directed the government to submit the particulars of the First Information Report registered.

Tags : KARNATAKA HIGH COURT   MANUAL SCAVENGING LAW  

Share :        

Disclaimer | Copyright 2026 - All Rights Reserved