Punjab-Haryana High Court
Gulfan vs State Of Haryana And Ors on 13 November, 2024
Author: Kirti Singh
Bench: Kirti Singh
Neutral Citation No:=2024:PHHC:148037
IN THE HIGH COURT OF PUNJAB AND HARYANA
AT CHANDIGARH
Sr. No. 132 CRWP-11008-2024(O&M)
Decided on :13.11.2024
Gulfan
. . . Petitioner(s)
Versus
State of Haryana and others
. . . Respondent(s)
CORAM: HON'BLE MS. JUSTICE KIRTI SINGH
PRESENT: Ms. M.K. Sehgal, Advocate and
Mr. Chander Shekhar Singhal, Advocate
for the petitioner(s).
****
KIRTI SINGH, J. (Oral)
The present writ petition has been filed under Article 226 of the
Constitution of India praying for issuance of writ in the nature of Habeas
Corpus directing the official respondents to get detenues mentioned in
paragraph No.4 of the petition, released from the illegal custody of
respondents No. 4 to 6.
2. Learned counsel for the petitioner contends that the petitioner
along with his family members, was contacted by respondents no. 4 to 6 at
their native village and were offered work at the respondent's brick kiln for
moulding katcha bricks at the agreed rate of Rs.200 per thousand bricks.
While the respondents initially paid for one week, later they stopped making
payments and began forcing the petitioner and his family to work without
payment. Learned counsel further submits that when the petitioner and his
family protested, respondents no. 4 to 6, with the help of hired men, harassed
and humiliated them. They illegally detained the petitioner's family, forcing
them to work without pay and not allowing them to return to their village.
1 of 3
Neutral Citation No:=2024:PHHC:148037
CRWP-11008-2024 (O&M) -2-
The petitioner escaped on the night of 10.11.2024, but his family is still being
held and forced to work.
3. Learned counsel appearing on behalf of the petitioner submits
that he will be satisfied in case respondent No.2, who is the competent
authority in terms of Sections 16 & 17 of the Bonded Labour System
(Abolition) Act, 1976 (hereinafter to be referred as 'the Act of 1976') is
directed to take decision in terms of the judgment rendered by this Court in
the case of Murti Vs. State of Punjab and others (LPA No. 32 of 2013,
decided on 11.01.2013). The relevant extract of the said judgment reads as
under:-
"It may be mentioned here that the allegations of the
appellant in the writ petition are that the alleged detenues
mentioned in para No.3 of the writ petition who are working as
labourers at the brick kiln of respondent Nos.4 & 5 are being
kept as bonded labours. There can indeed be no doubt that if a
labourer has been detained as bonded labour, it amounts to an
offence under Sections 16 & 17 of the Bounded Labour
(Abolition) Act, 1976. We, however, clarify that the aforesaid
observation does not mean that the allegations levelled by the
appellant have been accepted. Suffice it to observe that under
the Act, the District Magistrate is under statutory obligation to
hold a fact finding enquiry as and when a complaint alleging
violation of the provisions of Bonded Labour (Abolition) Act,
1976 is received. Since the appellant in the instant case has
specifically averred that the persons mentioned in para No.3 of
the writ petition have been detained as bonded labourers, we
allow this appeal and set-aside/modify the order dated 9.1.2013
passed by the learned Single Judge to the extent that the
petitioner's writ petition is disposed of with a direction to the
District Magistrate, Sangrur, to treat this writ petition as a
complaint under the 1976 Act and take immediate action in
accordance with law, within a period of one week from the date
2 of 3
Neutral Citation No:=2024:PHHC:148037
CRWP-11008-2024 (O&M) -3-
of receiving a certified copy of this order alongwith a copy of
the writ petition."
4. A further reference is also made to the order passed in the case
of Gurnam Singh Vs. State of Punjab and others (CRWP No. 4666 of
2020, decided on 08.07.2020), which reads as under:-
"Accordingly, this Criminal Writ Petition is disposed of
with a direction to District Magistrate, Fazilka to treat this
petition as a complaint under the Bonded Labour System
(Abolition) Act, 1976 and take immediate action in accordance
with law, within a period of one week from the date of receiving
a certified copy of this order along with a copy of the writ
petition."
5. In view of the above, the instant petition is disposed of with a
direction to respondent No.2- District Magistrate, Panipat, to look into the
grievance of the petitioner as raised in the instant petition and in case any
substance in the allegations is found true then to take appropriate action
under the Act of 1976, in accordance with law, within a period of one week
from the date of receipt of a certified copy of this order along with copy of
the criminal writ petition.
6. Criminal Writ Petition is disposed of in terms as aforesaid.
(KIRTI SINGH)
JUDGE
13.11.2024
Ramandeep Singh
Whether speaking/reasoned: Yes/No
Whether Reportable: Yes/No
3 of 3
