Punjab-Haryana High Court
Food Corporation Of India Workers Union vs Food Corporation Of Inda And Others on 15 December, 2011
Author: K. Kannan
Bench: K. Kannan
CWP No.20723 of 2011 1
IN THE HIGH COURT OF PUNJAB & HARYANA, CHANDIGARH
CWP No.20723 of 2011
Date of decision December 15, 2011
Food Corporation of India Workers Union, Sangrur
....... Petitioner
Versus
Food Corporation of Inda and others
........Respondents
CORAM: HON'BLE MR. JUSTICE K. KANNAN
Present:- Mr. G. N. Malik, Advocate
for the petitioner.
Mr. H. S. Dhandi, Advocate
for respondent Nos. 1 and 2.
Mr. Navdeep Sukhna, DAG., Punjab.
Mr. Brijesh Kumar Sharma, Advocate
for respondent No.5.
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1. Whether reporters of local papers may be allowed to see the judgment ?No
2. To be referred to the reporters or not? No
3. Whether the judgment should be reported in the digest?No K. Kannan, J (oral).
1. Learned counsel for the petitioner states that the petitioner would be satisfied if the legal notice (Annexures P-1 and P-4) which has been addressed to respondent Nos.3 and 4 is considered and appropriate decision be taken on the issue of security to be given to the petitioner.
2. As ordered.
3. The respondent Nos.3 and 4 shall consider the legal notice (Annexure P-1 and P-4) and provide for personal security as the situation may warrant. The decision shall be taken within a period of CWP No.20723 of 2011 2 three weeks from the date of receipt of copy of the order. While taking such a decision, the fifth respondent-worker will also be heard.
4. The writ petition is disposed of.
(K. KANNAN) JUDGE December 15 , 2011 archana