MRIDUL MISHRA Vs. STATE OF MP

JUDGEMENT

(1.) THE petitioner has sought following reliefs:

(2.) ON notice, the case was listed on 12.03.2012. On the aforesaid date, the learned counsel for respondent no.4 made a statement before this Court that respondent no.4 Union or its members are not going on strike.

(3.) SHRI Tabrez Sheikh also submitted that the strike is illegal. The members of the respondent no.4 Union are still on strike and they have not resumed their work. Though the learned counsel for respondent no.4 submitted that in fact no employees are on strike and they are discharging their work, but after considering the statement made by counsel for respondent no.4, we prima facie find that the members of respondent no.4 Union are on strike which is also prima facie not legal.In this regard, further direction shall be issued after hearing the executive members of respondent no.4- Union on next date of hearing.