Ritu Bahri, J.@mdashCounsel for the Petitioner states that the Petitioner firm is engaged in transportation of food grains with the Government Agencies and is operating as a Transporter in District Sangrur. It had been awarded a contract by Food Corporation of India for a period of two years vide letter dated 14.3.2011. Respondent No. 5, being the President of the Truck Union, is not allowing the Petitioner to execute the terms of the contract and is making every effort to run his own Trucks for execution of terms. The Petitioner has made a representation to the Senior Superintendent of Police, Sangrur (Annexure P-2).
2. After hearing the counsel for the Petitioner, this petition is disposed of by directing the Senior Superintendent of Police, Sangrur, (Respondent No. 1) to examine the representation (Annexure P-2) and take appropriate action in accordance with law. The Petitioner firm is directed to supply copy of the representation along with copy of this order to the office of the Senior Superintendent of Police, Sangrur.
