Punjab-Haryana High Court
Harender Singh Kundu vs State Of Haryana Through Secretary And ... on 21 August, 2012
Bench: Jasbir Singh, Rakesh Kumar Jain
CWP No. 10756 of 2012 -1-
IN THE HIGH COURT OF PUNJAB AND HARYANA AT
CHANDIGARH
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CWP No. 10756 of 2012 Date of decision : 21.8.2012 Harender Singh Kundu .......Petitioner Vs. State of Haryana through Secretary and others .......Respondents CORAM: Hon'ble Mr. Justice Jasbir Singh, Acting Chief Justice Hon'ble Mr. Justice Rakesh Kumar Jain Present:- Mr. Jitender Dhanda, Advocate for the petitioner Mr. B.S. Rana, Addl. AG, Haryana
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Jasbir Singh, Acting Chief Justice (oral) This writ petition has been filed with a prayer that directions be issued to respondents No.1 to 4 to take action against respondent No.9 and others who had given illegal call for strike to the Conductors and Drivers of Haryana Roadways on 3.5.2012.
There is nothing on record to show that respondent No.9 had actually participated in the strike and brought the buses to hault by arranging a dharna on the road. Further, there is nothing on record to show that he had caused any damage to public property. Against those who were actually present at the spot and creating some nuisance, action has already been taken. It has also been brought to our notice that the General Manager, Haryana Roadways has issued a letter to the higher authorities to initiate departmental action against those who had CWP No. 10756 of 2012 -2- participated in the strike. It goes without saying that higher authorities will take appropriate action against all those who had participated in the strike and created hurdles in running of buses.
Since appropriate action, as stated above, in the matter has already been initiated/taken by the authorities concerned, nothing survives in this writ petition for adjudication which is disposed of accordingly.
(Jasbir Singh) Acting Chief Justice (Rakesh Kumar Jain) Judge 21.8.2012 Ashwani