Punjab-Haryana High Court
Gyan Singh vs State Of Punjab And Others on 8 September, 2020
Author: Alka Sarin
Bench: Alka Sarin
106
IN THE HIGH COURT OF PUNJAB AND HARYANA AT
CHANDIGARH
CRWP No.6925 of 2020 (O&M)
DATE OF DECISION: 08.09.2020
Gyan Singh
.....Petitioner
versus
State of Punjab and others
.....Respondents
CORAM:- HON'BLE MRS. JUSTICE ALKA SARIN
Present: Mr. Hardial Singh Batth, Advocate for the petitioner
Mr. Ramandeep Sandhu, Senior Deputy Advocate General,
Punjab
..
ALKA SARIN, J.: (Oral)
Heard through video conferencing. The alleged detenues, whose names have been mentioned in Para No.4 of the petition, are stated to be working in a Brick Kiln owned by respondent No.4 situated in the area of Village Gujjrabassi, P.S. Chamkaur Sahib, Tehsil and District Ropar. The District Magistrate of the District is the competent authority as per Chapter-IV of the Bonded Labour System (Abolition) Act, 1976 to deal with such like matters. The petitioner, therefore, is relegated to avail the remedy before the District Magistrate concerned.
In view of the above, the present petition stands disposed of.
(ALKA SARIN) JUDGE 08.09.2020 parkash NOTE:
Whether speaking/non-speaking: Speaking Whether reportable: YES/NO PARKASH CHAND 2020.09.09 11:29 I attest to the accuracy and integrity of this document