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Umesh Pasi vs Union Of India
2022 Latest Caselaw 1751 MP

Citation : 2022 Latest Caselaw 1751 MP
Judgement Date : 8 February, 2022

Madhya Pradesh High Court
Umesh Pasi vs Union Of India on 8 February, 2022
Author: Chief Justice
                                                                     1
                                         The High Court Of Madhya Pradesh
                                                  WP No. 19660 of 2020
                                                (UMESH PASI AND OTHERS Vs UNION OF INDIA AND OTHERS)

                                Jabalpur, Dated : 08-02-2022
                                        Heard through Video Conferencing.

                                        Mr. Yash Soni, Advocate for the petitioners.
                                        Mr. Ankit Agrawal, Government Advocate for the respondent-State.

Mr. Vikram Singh, Advocate for the respondents No.2 and 4. Mr. Praveen Dubey, Advocate for the respondent No.3. The petitioners have filed this petition in public interest for a declaration

that the strike/Dharna Pradarshan carried out by the Government employees of the Cantonment Board, Jabalpur on 09.11.2020 to be illegal, unconstitutional and without authority and consequential reliefs.

On hearing the learned counsel, we are of the view that the strike that is being done by the various organizations in the State also come under the very arguments that are sought to be advanced by the learned counsel for the petitioners. The reliance placed by him on the orders passed by the Hon'ble Supreme Court to declare strikes as illegal is applicable to all.

Therefore, we deem it just and necessary that public interest will be

served by dealing with the issue of those persons or bodies which indulge in strike which is unconstitutional and against the judgments of the Hon'ble Supreme Court.

To this extent, the learned counsel for the petitioners to produce the list of strikes that were held in the last one year in the State of Madhya Pradesh by any persons, organization or agency, by the next date.

Call after four weeks to enable him to do so.




                                       (RAVI MALIMATH)                    (PURUSHAINDRA KUMAR KAURAV)
                                         CHIEF JUSTICE                               JUDGE

                                DevS
Signature Not Verified
  SAN




Digitally signed by DEVESH K
SHRIVASTAVA
Date: 2022.02.10 10:49:26 IST
 

 
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