NAGENDRA DUTT JAGUDI Vs. STATE OF U.P.

JUDGEMENT

(1.) We strongly deprecate the approach of the State Govt. which does not seem to be eager to comply with the directions made by this Court's orders. We direct the State Govt. to file a detailed counter affidavit within two weeks from today setting out what steps have so far been taken.

(2.) We have perused the report of the District Judge. Tehri Garhwal dated Jan. 14, 1987 wherein the District Judge during the course of his enquiry has come to a definite finding that the atrocities have been committed on the workmen of Chahal Engineering and Construction (P) Ltd., Tehri. We direct that a copy of the report be forwarded to the Chief Secretary to the Government of U.P. forthwith for initiating appropriate criminal proceedings against the Management of the Company and the other persons responsible.

(3.) Intervention application will be heard on the next date of hearing.