BANDHUA MUKTI MORCHA Vs. UNION OF INDIA

JUDGEMENT

(1.) The reports dated 8/12/1999 and the supplementary report dated 11-1- 2000 submitted by Mr B. B. Bhatnagar, Assistant Labour Commissioner (Central) , Faridabad and Mr Azad Singh, Deputy Labour Commissioner, government of Haryana, Faridabad relate to the non-payment of minimum wages to the workers by the employers concerned. Shri Altaf Ahmed, learned senior Counsel arguing for the State of Haryana submitted that the response of the said reports would be filed. Mr N. N. Goswami, learned Senior Counsel arguing for the Union of India submitted that the response of the Union of india in this regard also would be filed. For such response, list this matter in the 3rd week of July 2000.

(2.) We are very particular to order special protection to be given to the aforesaid two officers, who had submitted the reports pursuant to the directions issued by this Court. The threat perceptions they are subjected to will be ascertained by the State Government and full protection to them will be given.

(3.) We direct the DGP and the Chief Secretary of the State of Haryana to ascertain the extent of the threat to them and afford adequate security to them, without any delay. The sort of security provided to them must be reported to this Court on 11/5/2000. That report should be circulated.