SPA/344/2020
2021 Latest Caselaw 169 UK

    THE HIGH COURT OF UTTARAKHAND

                    AT NAINITAL
         ON THE 13TH DAY OF JANUARY, 2021

                        BEFORE:

    HON'BLE SHRI JUSTICE RAGHVENDRA SINGH
                 CHAUHAN, C.J.

                          AND

  HON'BLE SHRI JUSTICE MANOJ KUMAR TIWARI, J.

          SPECIAL APPEAL NO.344 OF 2020



BETWEEN:

     State of Uttarakhand, through its Secretary
     Large Multipurpose Co-operative Society Limited
     Devdung Purola, Uttarkashi.
                        .....Appellant/Respondent no. 1.
     (By Shri Kailash Chandra Tewari)

AND:

     1. Kirtiram Naudiyal S/o Shri Balak Ram,
       R/o Village- Pujeli, Tehsil- Purola,
       District-Uttarkashi
                        .....Respondent no.1/Petitioner.
     2. District   Assistant     Registrar    Co-operative
       Societies, Uttarakhand, Uttarkashi
                                    .....Respondent no. 2.

     (By Shri J.C. Pandey, Standing Counsel for the
     State of Uttarakhand).



     This writ petition coming on for hearing this day,
Hon'ble Shri Justice Raghvendra Singh Chauhan, C.J.
delivered the following order:

                      JUDGMENT

The appellant is aggrieved by the legality of the interim order dated 26.11.2020 passed by the learned Single Judge of this Court, whereby the learned Single Judge has directed the appellant/ respondent to pay the minimum wages fixed by the State to the writ petitioner.

2. The learned counsel for the appellant submits that, although he has filed the counter affidavit to the writ petition, the appellant/respondent has not filed any application for vacating of the stay order.

3. Since this appeal arises from an interim order, the appellant/respondent is free to file an application for vacating of the stay order, if so advised.

4. With these observations, the Special Appeal stands disposed of.

(Raghvendra Singh Chauhan, C.J.)

(Manoj Kumar Tiwari, J.) Arpan