WPMS/218/2019
2021 Latest Caselaw 3096 UK

IN THE HIGH COURT OF UTTARAKHAND
                       AT NAINITAL
       ON THE 13TH DAY OF AUGUST, 2021
                          BEFORE:
    HON'BLE SHRI JUSTICE MANOJ KUMAR TIWARI
     WRIT PETITION (M/S) NO. 218 OF 2019
BETWEEN:

Smt. Geeta Mishra                           ... Petitioner

      (By Mr. Rajesh Joshi, Advocate)

AND:
State of Uttarakhand & others               ... Respondents
      (By Mr. Vinod Nautiyal, learned Deputy Advocate General
      for the State of Uttarakhand and Mr. C.K. Sharma,
      learned counsel for respondent nos. 3 to 5)

                         JUDGMENT

1. According to the petitioner, she is a workman serving in the capacity of Sub-Editor in a leading Hindi newspaper. She raised an industrial dispute claiming wages, as per recommendation made by Majithia Wage Board, which were accepted vide notification dated 11.11.2011.

2. The Conciliation Officer, however, recorded a finding that no dispute appears to exist consequently he closed the matter and declined to send the matter to the Competent Authority for making reference. Thus, feeling aggrieved, petitioner has approached this Court, challenging the order dated 30.05.2018 passed by Conciliation Officer.

3. Mr. Rajesh Joshi, learned counsel for the petitioner submits that similar controversy was decided by coordinate Bench of this Court vide order dated 10.08.2018 passed in WPMS No. 680 of 2018.

He, therefore, prays that the writ petition be disposed of in terms of the said judgment.

4. Mr. C.K. Sharma, learned counsel for respondent nos. 3 to 5 also does not dispute this submission made by Mr. Rajesh Joshi, Advocate on behalf of the petitioner.

5. Since both the parties are unanimous on the point that identical question has been decided in the aforesaid writ petition, therefore, this writ petition is also disposed of in terms of the judgment dated 10.08.2018 rendered in WPMS No. 680 of 2018.

6. It is further made clear that the Competent Authority shall take decision as early as possible, preferably within six week from the date of production of certified copy of this order.

(MANOJ KUMAR TIWARI, J.) Aswal