LAWS(P&H)-2001-3-166

R.L. CHHOKAR Vs. STATE OF HARYANA

Decided On March 12, 2001
R.L. Chhokar Appellant
V/S
STATE OF HARYANA Respondents

JUDGEMENT

(1.) Briefly stated the facts of the case are that the petitioner was employed as Executive Engineer in the Haryana State Electricity Board (for short "the Board") in May 1982. He was elected for the second time as General Secretary of the Association for the period 1990 -1995 and also the Vice Chairman of Northern India Power Engineers' Federation and Secretary (Organisation) of the A.I.P.E.F.

(2.) On 3.1.1997, the Haryana Government, in exercise of powers under the Haryana Essential Supplies Maintenance Act, 1974, prohibited strike in the Board. On 16.1.1997, the Board, following the said notification of the Haryana Government, issued a circular, prohibiting strike in the Board.

(3.) In January 1997, a call for one day strike on 13.2.1997 in all Government Offices of Haryana was given by the Haryana Sarav Karamchari Sangh. Later on, the Joint Action Committee, Haryana Karamchari Sangh, Karamchari Mahasangh and Haryana State Electricity Board Workers had given a call for strike on 6.2.1997 (2nd half), 13.2.1997 and Dharna in front of D.C. Office on 27.2.1997.