Research Foundation. for Science v. U.O.I. (SC)
BS193238
SUPREME COURT OF INDIA
Before:- B.N. Kirpal, V.N. Khare and S. Rajendra Babu, JJ.
W.P. (C) No. 657 of 1995 with SLP (C) No. 16175 of 1997. D/d.
19.03.1999.
Research Foundation. for Science - Petitioner
Versus
U.O.I. and another - Respondents
Constitution of India, 1950 Article 32 Pollution - Hygienic working conditions - Report of High Power Committee on waste lying in Ports and custom received - Copies of same directed to be given to all counsel concerned for their response and suggestion - Ministry of labour directed to file affidavit stating position of workers as regard hygiene standard and safety and health in hazardous waste generating industries.
[Paras 1 & 3]
JUDGMENT
1. The Final Report on Wastes Lying in the Ports and Customs of the High Power Committee Committee has been received. Copies of the same should be given to all the counsel appearing in this case within three weeks from today who may give their response/suggestions within four weeks of the receipt of the copies.
2. I.A. No. 10/98 filed on behalf of M/s. Shivalik Chemicals (P) Ltd. & Anr. is dismissed as withdrawn.
3. I.A. No. 11/99: Issue notice. Mr. P.P. Malhotra accepts notice. The Ministry of Labour should file an affidavit stating the position of the workers as regards industrial hygiene standards and workers' safety and health in the hazardous wastes generating industries. The said affidavit be filed within six weeks. I.A. stands disposed of.
4. List after 10 weeks.
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