M/s Patter Transport Company vs State of Haryana and others

RAJ MOHAN SINGH, J. (ORAL)

Petitioner has preferred this petition for issuance of necessary directions to official respondents No.2 and 3 to protect lives and personal liberties of the

partners and workers of petitioner-Firm.

Learned counsel for the petitioner submits that a contract for labour and cartage tender of Uklana Mandi (District Hisar) was given to the petitioner-

Firm for transporation of food grains vide letter dated 07.04.2018. The said alocation was made in pursuance of order passed by the High Court in

CWP No.6947 of 2018. The execution of work is being delayed and disrupted on account of unscrupulous activities of private respondents who are

hell-bent to damage the business prospects of the petitioner-Firm.

Precisely, for the greivance in question, petitioner has already moved a representation to respondent No.2 on 09.04.2018, but the same has not been

answered so far.

Notice of motion.

On the asking of Court, Mr. Ashok S. Chaudhary, Addl., Haryana accepts notice on behalf of the respondent/State. Let copies of petition be supplied

to him by learned counsel for the petitioner during course of the day.

In view of nature of order which this Court proposes to pass there is no necessity of calling upon any reply from respondent/State.

At this stage, without meaning anything on the merits of the case, it would be appropriate to direct respondent No.2 to look into the grievance of the

petitioner and in case, the allegations of the petitioner are found to be trustworthy, then necessary steps be taken in accordance with law.

Respondent No.2 shall ensure that no untoward incident happens during intervening period.

Petition stands disposed of accordingly.