PYARELAL PANDEY Vs. STATE OF MADHYA PRADESH

JUDGEMENT

(1.) MISC. Criminal Case No. 921 of 1978 (Pyarelal Pandey v. The State of M. P.), Misc. Criminal Case No. 628 Of 1978 (Sukhdev Sharma v. State of M. P.) and Misc. Criminal Case No. 480 of 197k (Mahendra Pratap Pandey v. State of M. P.) arise out of the incidents at Kirandol and have been consolidated. The order in Misc. Criminal Case No. 921 of 1978 (Pyarelal Pandey v. State of M. P.) shall govern the disposal of these three cases.

(2.) THE applicant Pyarelal Pandey is employed in NMDC as a mechanic-cum-operator and (is) a member of the Executive of Samyukta Khadan Mazdur Sangh. In Misc. Cri. Case No. 480 of 1978. the applicant Mahendra Pratap Pandey is employed as Office Assistant in the Office of the Executive Engineer (Civil) at Kirandol and also an Organising Secretary of Samyukta Khadan Mazdur Sangh, Bailadila Iron Ore Project, Kirandol. Samyukta Khadan Mazdur Sangh is affiliated to All India Trade Union Congress.

(3.) IN Misc. Cri. Case No. 628 of 1978, the five applicants, Sukhdev Sharma, Mahesh Prasad Tiwari, Vijayan Barsadularam and Maheshwar Shashman, are employees of the NMDC Bailadilla and they are active workers of the union.