Rajasthan High Court - Jodhpur
Suo Moto vs Union Of India & Ors on 4 April, 2017
Bench: Govind Mathur, Vinit Kumar Mathur
HIGH COURT OF JUDICATURE FOR RAJASTHAN AT
JODHPUR
D.B. Civil Writ Petition No. 2581 / 2014
Suo Moto
----Petitioner
Versus
Union Of India & Ors.
----Respondents
_____________________________________________________
For Petitioner(s) : Mr. Sharad Kothari
For Respondent(s) : Mr. Rajesh Panwar, AAG
Mr. Shyam Paliwal
Mr. Nitish Mathur on behalf of
Mr. Manish Shishodia
_____________________________________________________
HON'BLE MR. JUSTICE GOVIND MATHUR
HON'BLE MR. JUSTICE VINIT KUMAR MATHUR Order 04/04/2017 As already noticed by the order dated 06.03.2017 that necessary compliance of the directions given by the Supreme Court has already been made. In view of it, we deem it appropriate to close the proceedings of this public interest litigation with appointment of a Committee consisting of a unit head of the respective units of coal thermal plants and also the manager of the factory concerned with at least two representatives of trade unions operating in the industry. The Committee constituted shall be responsible to ensure compliance of the direction given by the Supreme Court as well as by this Court.
(2 of 2) [CW-2581/2014] The writ petition stands closed accordingly. (VINIT KUMAR MATHUR)J. (GOVIND MATHUR)J. Anil Kumar Choudhary