KRESHAN Vs. STATE OF H P AND ORS

JUDGEMENT

(1.) On the allegation of Sh. Kreshan son of Sh. Phullu, resident of village Badholi Naya Gaon, Tehsil Rampur Maniharan, District Saharanpur (U.P.) that his family members, nine in number, both major and minor, are being illegally detained by Parween, Goldy, Meer Hasan and Mukesh, owners/Managers of Brick Kiln run under the name and style of A.K.M., village Kalri (Kaluwala), Police Station, Barotiwala, Distt. Solan (H.P.), notice in the petition was issued to the Respondents.

(2.) Sh. Shubh Karan Singh, Sub Divisional Magistrate, Nalagarh, has filed his affidavit clearly stating that upon inspection of the premises along with the S.H.O. and Labour Inspector, Barotiwala, it was found that none of the persons mentioned by the Petitioner were found at the spot. On further query, they were informed by Sh. Ram Pal and Sh. Naresh Kumar, who also hail from District Saharanpur (U.P.), that the family members of the Petitioner, who worked at the Brick Kiln had left the premises on 2.1.2011.

(3.) The Labour Officer, Baddi, Distt. Solan, by way of separate affidavit has explained that upon verification of the records, it was so found that no amount towards wages was due and payable to any family member of the Petitioner. On the contrary, they owed certain sums to the Contractor.