Report No. 137

4.14. Holding of Lok-Adalats.-

When a sizeable number of claims have remained unsettled, it may be desirable to hold a 'Lok-Adalat' for setting the claims on the spot at the site of the establishment in order to relieve the distress of the claimants. Such a 'Lok-Adalat' should be properly publicised in advance so as to make the claimants aware of the programme. Individual notices may also be served on the claimants by the employer and/or the provident fund organisation. Matters would in such an event come to a head and all concerned would be seized of the problem and placed under spotlight.

And there would be concentration on the solution of the problem. The Ombudsman shall have the power to direct the holding of such a 'Lok-Adalat' Whenever considered necessary, desirable or expedient to do so. Failure to comply with his directions should entail penal consequences. The solution of the problem will become easier and quick redressal of grievances of the suffering claimants may become possible if such a course is adopted. The Ombudsman or his deputy may remain present personally at the sitting of the said Lok-Adalat.

We recommend accordingly.