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Judgment
This Writ Petition, under Article 226 of the Constitution of India, is filed seeking the following prayer:
“…to issue an appropriate Writ, Order or Direction more particularly one in the nature of Writ of Mandamus i) Declaring the action of the Respondent No. 3 in not according the permission to the Writ petitioner Union to erect the tent and make use of loud speaker while conducting relay hunger strike and to call for indefinite strike scheduled from 04.03.2022 carried out adjacent to Dr.Reddy‘s Laboratories, Bachupally, Medchal-Malkajigir District, as illegal, arbitrary, unjust apart from in violation of principles of natural justice consequently, direct the Respondent No.3 to accord permission to Writ petitioner Union to erect the tent and make use of loud speaker while conducing relay Hunger strike and to call for indefinite strike scheduled from 04.03.2022 carried out adjacent to Dr.Reddy’s Laboratories, Bachupally, Medchal-Malkajigir District…”
Heard learned counsel for the petitioner, learned Assistant Government Pleader for Home, appearing for the respondents and perused the record.
Learned counsel for the petitioner would submit that the petitioner-union is a Multinational Pharmaceutical Company, engaged in production of bulk drugs situated at Bachupally, Hyderabad. The petitioner union is having more than 20,000 employees and workers. The grievance of the petitioner-union is that since the Management of Dr.Reddy’s Laboratories is not showing any interest in addressing some of the issues of the workers of the petitioner-union, the petitioner-union initiated the process of negotiations with the management to resolve the issues amicably. The said negotiations failed, which resulted the petitioner-union to go on ‘Relay Hunger Strike’ from 23.02.2022 to 03.03.2022. If the ‘relay hunger strike’ do not yield any result, the petitioner-union call for a strike from 04.03.2022 onwards. In that regard, the petitioner-union has submitted a representation, dated 17.02.2022, to the respondent No.3-Assistant Commissioner of Police, requesting to accord permission to erect tent and to use mike during their hunger strike. So far, no orders are passed on the said representation and ultimately, prayed this Court to issue a direction to respondent No.3 to dispose of the said representation, expeditiously.
On the other hand, learned Assistant Government Pleader for Home, on written instructions, would submit that the representation, dated 17.02.2022, submitted by the petitioner-union was examined by the respondent-police and the same was forwarded to respondent No.4 for enquiry. During the course of enquiry, the respondent No.4 had personally visited the place where the subject strike is proposed to be held and found that the said place is situated beside Dr.Reddy’s Laboratory, Bachupally on Bachupally-Dundigal main road. In the course of enquiry, the respondent No.4 also came to know that in Dr.Reddy’s Labs Company, there are three Unions. Among them, one union is going for ‘Relay Nirahara Diksha’ and other two unions were not supporting for ‘Relay Nirahara Diksha.’ Since the ‘Relay Nirahara Diksha’ is proposed to held is on the main road, it may cause obstruction to the smooth flow of the vehicular traffic and hence, respondent No.3-Assistant Commissioner of Police has rejected the permission vide his proceedings No.02/Mike/ACP KP-Cyb/2022, dated 22.02.2022, to hold ‘Relay Nirahara Diksha’ and indefinite strike.
In view of these circumstances, it is for the petitioner to challenge the said proceedings No.02/Mike/ACP KP-Cyb/2022, dated 22.02.2022, issued by respondent No.3 before appropriate authority. As on today, the cause in the writ petition does not survive for adjudication in view of issuance of proceedings vide No.02/Mike/ACP KP-Cyb/2022, dated 22.02.2022 by the respondent No.3.
With the above observation, the Writ Petition is disposed of.
Miscellaneous petitions, if any, pending in this Writ Petition shall stand closed. There shall be no order as to costs.