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Children who ought to have been studying in schools are forced to work in unhygienic, inhabitable places where accidents await. What is more saddening is that these units are working right under the nose of the Government which includes Police officers who are aware of these factories being run, and yet no steps are being taken by the State to curb this menace.
“It is well known that our country is a technological powerhouse and if we are unable to take advantage of the resources available with us and fully utilise the benefits of technology through computers and the internet for the benefit of children, our status as a technological powerhouse would be in jeopardy and would remain only on paper.”
The Government of Telangana has issued draft Telangana Child Labour (Prohibition and Regulation) (Amendment) Rules, 2021 vide notification dated September 1, 2021.
STOP Child Labour- It promotes jobs & protects people.
Arunima Bose, Editorial Assistant has put this story together
Madras High Court: A Division Bench of N. Kirubakaran and V.M. Velumani, JJ., while addressing a matter with regard to child labour
Calcutta High Court: A Division Bench of Soumen Sen and Harish Tandon, JJ., while addressing a petition stated that, “…physical and mental health
Allahabad High Court: Rajeev Misra, J. while allowing the criminal revision set aside the conviction and sentence awarded to the revisionist passed
Kerala High Court: In a petition filed to quash the ongoing prosecution against the petitioner under the Juvenile Justice (Care and Protection
On 13.05.2015, the Union Cabinet, chaired by the Prime Minister, gave approval for moving official amendments to the Child Labour (Prohibition &