SARADHU KORETI Vs. STATE OF CHHATTISGARH

JUDGEMENT

(1.) This writ appeal has been preferred against the order dtd. 7/3/2019 passed by the learned Single Judge in WPCR No. 668/2018, whereby the writ petition filed by the appellants/petitioners (hereinafter referred to as "petitioners") for direction to the respondents for registering FIR has been dismissed.

(2.) Facts of the case, as projected by the petitioners, are that in District Rajnandgaon, two Iron ore mines i.e. M/s Sarda Energy and Mineral Ltd. and M/s. Godawari Power and Ispat Limited were functioning. Due to Naxalite activities, in the year 2008, these mines were closed and 362 labourers including petitioners were removed from service fraudulently. From 13/4/2010 to 10/8/2010 and from 23/3/2012 to 1/7/2012, and finally since 22/2/2014, above mines were re-opened, but services of petitioners and other workers were not restored, despite being approached by them. Therefore, on an agitation being launched, an Inquiry Committee was constituted by the Collector and complaints were also given to the Station House Officer, Khadgaon, District Rajnandgaon and Superintendent of Police, Rajnandgaon for lodging FIR. Despite that, no action was taken by the police. Thereafter, the petitioners filed the Writ Petition (Cr) before this Court.

(3.) Learned Single Judge, after hearing both the sides, passed the following order :-