BRIJESH KUMAR Vs. STATE OF PUNJAB AND OTHERS

JUDGEMENT

(1.) Present petition has been filed under Articles 226/227 of the Constitution of India for issuance of writ in the nature of habeas corpus for appointment of a Warrant Officer to take further action in the matter.

(2.) This Court on 212017, while issuing notice of motion to the respondents, directed the District Magistrate, Ludhiana to submit a report and in compliance thereof, a report was submitted along with an affidavit of Sh. Iqbal Singh Sandhu, PCS, Additional District Magistrate, Ludhiana and perusal of the same reveals as under:-

(3.) Perusal of the extracted portion of the report dated 26.12.2017 clearly reveals that none of the workers is in the illegal custody of M/s Nestler Spinning and Weaving Mills Pvt. Ltd. and they were allowed to leave the premises with their belongings as desired by them in the presence of the Team, constituted in pursuance of the order of this Court.