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High CourtsSingle Bench(2026) 11 CHH CK 0841

S.D. Manikpuri vs State Of Chhattisgarh & Ors.

Chhattisgarh High Court, Bilaspur · Decided on 4 November 2026

HON’BLE JUDGES
Amitendra Kishore Prasad, J
RESULT
Disposed Of
CASE NUMBER
WPC No. 5565 of 2026

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Judgment

9 paragraphs · 334 words
1.

By way of this petition, the petitioner seeks the following reliefs :

10.1

Issue an appropriate writ, order, or direction, including a writ in the nature of Mandamus, directing Respondent No. 2, the Registrar of Trade Unions, Chhattisgarh, to consider and decide the petitioner's representation dated 02.06.2026, submitted jointly with Shri Tarun Kumar Raha, by passing a reasoned and speaking order in accordance with law within a time-bound period to be fixed by this Hon'ble Court.

10.2

Direct Respondent No. 2 to examine the representation dated 02.06.2026, the communication dated 30.06.2026, the reply submitted by Respondent No. 3, if any, and the relevant records, and to determine, in accordance with the applicable law, whether any further action is warranted.

10.3

Direct Respondent No. 2 to communicate the outcome of the proceedings and a copy of the final decision to the petitioner within a reasonable period after its issuance.

10.4

Pass any other order or direction that this Hon'ble Court may deem fit and proper in the facts and circumstances of the case, in the interests of justice.

2.

At the outset, learned counsel for the petitioner submits that the representation dated 02.06.2026 regarding the subject dispute is pending consideration before Respondent No.2- the Registrar of Trade Unions, Chhattisgarh, Office of the Labour Commissioner, Raipur. Learned counsel makes a limited prayer seeking a direction to the said authority to decide the pending representation filed by the petitioner expeditiously within a time-bound period.

3.

The aforesaid prayer is not opposed by the other side.

4.

Considering the limited submission, without commenting anything on the merits of the case, this Writ Petition is disposed of with a direction to the concerned authority to consider and pass appropriate orders on the representation/application dated 02.06.2026 filed by the petitioner in accordance with law, within a period of 45 days from the date of receipt of a certified copy of this order. No order as to costs.

5.

With the aforesaid observations/directions, the Writ Petition stands finally disposed of.