GOBIND BHAWAN KARYALAYA Vs. STATE OF UTTARAKHAND

JUDGEMENT

(1.) By means of this writ petition, petitioners have sought the following reliefs:

(2.) According to the petitioners, the workmen of Gita Bhawan Ayurved Sansthan are holding agitation, Dharna etc. within the premises of Gita Bhawan at Rishikesh and are, thus, disturbing peace & tranquility of Gita Bhawan.

(3.) This Court vide order dtd. 16/12/2021 had permitted the petitioners to serve respondent nos. 6 to 14 personally. Today, Mr. Narendra Bali, Advocate has put in appearance on behalf of respondent nos. 6 to 14. He submits that photographs enclosed with the writ petition are of the year 2015 and those photographs have been enclosed to portray a false picture before this Court. He further submits that, after March, 2021, no agitation or Dharna has been resorted to by respondent nos. 6 to 14. He further submitted that dispute between workmen and management of Gita Bhawan Ayurved Sansthan has been referred for adjudication to Labour Court and the workmen are waiting for the decision by Labour Court and they have not indulged in any activity which may result in breach of peace in the locality.