S N GADIA Vs. STATE OF CHHATTISGARH

JUDGEMENT

(1.) By this petition, the petitioner seeks a writ in the nature of habeas corpus commanding the respondents to set at liberty/release 75 labourers of Chhattisgarh State as stated in the letter from the illegal detention of respondent No. 2/Gulam Hassan Mir Bhatta Badgaon, Brick No. 71-D, Village & Post Office Bugaon, Tehsil Chadora, District Badgaon, Shri Nagar, Jammu & Kashmir and to produce them before this Hon'ble Court.

(2.) The facts, in nutshell, as projected by the petitioner, for proper adjudication of the dispute, are that the petitioner is a social worker and doing the social activist works since last four decades. According to the petitioner, the petitioner was appointed as Commissioner by the Supreme Court in W.P. (C) No. 3922 of 1985 (Public Union for Civil Liberties Vs. State of T.N. and others) and other connected writ petition for investigation in the State of Madhya Pradesh relating to bonded labour.

(3.) , The contention of the petitioner is that one Raj Divakar wrote a letter (Annexure P-2) to the Chief Minister of the State of Chhattisgarh with regard to the difficulties faced by them while working as labourers in the brick kilns of the State of Jammu & Kashmir owned by the respondent No. 2. When no response was received from the State of Chhattisgarh, the petitioner submitted representations before the Collectors of Korba, Raigarh & Janjgir-Champa vide Annexures P-3, P-4 and P-5, respectively. The petitioner also submitted a representation before the Secretary, Department of Labour, State of Chhattisgarh, to initiate necessary steps to get 75 bonded labourers released, but the same did not yield any result.