JAGDEESH SONI Vs. STATE OF MP AND OTHERS

JUDGEMENT

(1.) In this petition filed under Article 226 of the Constitution, the petitioner has prayed for following reliefs:-

(2.) During the course of argument, Shri Ravi Jain fairly submits that the petitioner has already filed a criminal case before the competent court seeking action because of non-compliance of the order passed by the Labour Court and Industrial Court. This petition is also filed for the same purpose. He regrets that he has erred in not mentioning about the said case pending before the Labour Court in the present petition.

(3.) In my opinion, this is highly improper on the part of the petitioner in not disclosing the factum of pendency of a criminal case against the respondents which has a direct nexus with facts and reliefs claimed in the present petition.