RAJEEV MISHRA Vs. UNION OF INDIA

JUDGEMENT

(1.) Heard Sri S.M. Singh Royekwar, learned Counsel for the petitioner and learned Advocate General assisted by Sri Shree Prakash Singh for the State of U.P., Sri Anand Dwivedi, learned Counsel for the Union of India and Sri Upendra Nath Misra, who has put in appearance on behalf of the respondent no.5.

(2.) The petitioner has instituted the writ petition against the strike call by the respondent no.5 to force their demands on the State Government.

(3.) The petitioner claims that the petitioner's wife and his parents are undergoing medical treatment in hospital. The striking employees of the State Government are abstaining from work. They have also indulged in other disruptive acts. Consequent to such strike actions, the medical treatment of petitoner's parents and his wife is also being impeded causing a direct and imminent threat to their lives. The petitioner further asserts that the State Government has soft peddled the issue. The State Government has not implemented the law and is reluctant to act against the striking employees. The striking employees of the State government are abstaining from work. They have also indulged in other disruptive acts.