- (1.) ON 25.3.2010, we had passed a detailed order taking note of the fact that about seventy persons lost their lives in previous Gujjar reservation agitation apart from serious damage to public as well as private properties. The Court passed the order to ensure that such type of happenings are not repeated, therefore, the Government was expected to take all necessary measures.
(2.) LEARNED Counsel for petitioner submits that despite aforesaid order, roads have been blocked at various places resulting diversions of traffic causing great inconvenience to public at large. Public order is not being maintained properly by the Government. Learned Counsel further submits that in the light of the order passed by Hon'ble Apex Court in a suo moto petition No. 16687/2007, the Government may be directed to constitute a Committee to look into all aspects including grievances raised by the agitating Gujjar community to defuse the situation. The Government may further be directed to take all necessary measures to prevent blockage of roads, chocking of railway lines and any act of violence. Mr SR Bajwa, Sr Advocate, while assisting the Court, submits that the Government has not taken proper measures to prevent blockage of roads and, in fact, no order is required to be passed by this Court since sufficient mechanism has been provided under various laws and Government may take necessary action against persons taking law in their hands. 3. Mr GS Bapna, learned Advocate General, submits that the government has taken all required measures and for that purpose, passed necessary orders which have been annexed along with the reply to the writ petition. Government is further taking action so that no mis -happenings take place. He submits that the Government is ready to constitute a Committee as prayed by learned Counsel for petitioner to look into grievances of the agitating community. The Government is aware of the fact that in previous agitations by the same community casualties took place and serious damage to public and private properties was made and such things cannot be allowed to be repeated.
(3.) WE have considered submissions made by learned Counsel for the parties as well as learned Senior Advocate Mr Bajwa.;