Mukesh Verma S/O Shri Rameshwar ... vs State Of Rajasthan
2022 Latest Caselaw 6560 Raj/2

                                               HIGH COURT OF JUDICATURE FOR RAJASTHAN
                                                           BENCH AT JAIPUR

                                                       D.B. Civil Special Appeal (Writ) No. 926/2022
                                                                                  In
                                                          S.B. Civil Writ Petition No.19697/2019
                                      Mukesh Verma S/o Shri Rameshwar Prasad Verma, Aged About 39
                                      Years, R/o 64, Hatwara Road, Laxmi Nagar, Jaipur Rajasthan
                                      302006
                                                                                                              ----Appellant
                                                                              Versus
                                      1.       State Of Rajasthan, Through Cmd, Jaipur Discom, Jaipur.
                                      2.       M/s. Raj Computer Agencies, 50 Badetiya Bhawan, Rao Ji
                                               Ka Bagh, Ambedkar Nagar, Jaipur.
                                                                                                           ----Respondents

For Appellant(s) : Mr. Raj Kumar Sharma Advocate.

HON'BLE THE ACTING CHIEF JUSTICE MR. MANINDRA MOHAN SHRIVASTAVA HON'BLE MR. JUSTICE VINOD KUMAR BHARWANI Judgment / Order 11/10/2022

Heard.

After arguing for sometime, learned counsel for the appellant

would submit that the appellant at least should be allowed to take

appropriate remedy to redress his grievance against unjustified and

illegal removal from employment.

Without disturbing the impugned order, which has been passed

by the learned Single Judge, we would grant liberty to the

appellant to approach the Labour Court for seeking appropriate relief

by way of reference against alleged illegal termination of his services

by the private employer.

Accordingly, the appeal is dismissed.

(VINOD KUMAR BHARWANI),J (MANINDRA MOHAN SHRIVASTAVA),ACTING CJ

Sanjay Kumawat-7

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