Vajid vs State Of Haryana And Others
2023 Latest Caselaw 3314 P&H

IN THE HIGH COURT OF PUNJAB AND HARYANA

AT CHANDIGARH
124 2023:PHHC:047686

CRWP-3247-2023
Date of decision: 05.04.2023

VAJID ..Petitioner
Versus
STATE OF HARYANA AND OTHERS ..Respondents

CORAM: HON'BLE MR. JUSTICE ANIL KSHETARPAL

Present: Mr. H.S. Baath, Advocate for the petitioner.

Mr. Ashok Singh Chaudhary, Addl. A.G., Haryana. ANIL KSHETARPAL, J(Oral)

The alleged detenues are working in a brick kiln. It has been alleged that they are being forced to work against their wishes.

The District Magistrate of the concerned district is the authority specifically authorized under Section 10 of the Bonded Labour System (Abolition) Act, 1976 to deal with such cases.

Accordingly, the petitioner is relegated to the remedy before the District Magistrate. The representation dated 30.03.2023, filed by the petitioner shall be decided by the concerned District Magistrate within two weeks, from today.

Disposed of accordingly.

All the pending miscellaneous applications, if any, are also

disposed of.

April 05", 2023 (ANIL KSHETARPAL) Ay/Kanika JUDGE

Whether speaking/reasoned : Yes/No

Whether reportable : Yes/No

MOHD AYUB

2023.04.05 16:02

| attest to the accuracy and authenticity of this order/judgment.