WPMS/1084/2021
2021 Latest Caselaw 1962 UK

             Office Notes, reports,
             orders or proceedings
SL.
      Date     or directions and                   COURT'S OR JUDGES'S ORDERS
No
             Registrar's order with
                  Signatures

                                      WPMS No.1084 of 2021
                                      Hon'ble Sharad Kumar Sharma, J.

(Via Video Conferencing)

Mr. Mayank Datta, Advocate for the petitioner.

Mr. Ajay Singh Bisht, Addl. C.S.C. for the State of Uttarakhand.

A preliminary objection has been raised by Mr. Ajay Singh Bisht, Addl. C.S.C. that the impugned order, which is under challenge, is under the proceedings, which were held under the Payment of Wages Act and the officer, who has rendered the judgment is the Regional Labour Commissioner (Central) and hence the State has got no control over the proceedings, which are held by the aforesaid officer. Hence his contention is that his interest would be protected by the counsel representing Government of India.

In support thereto he has referred to Annexure No.3 to the writ petition i.e. the show cause notice, which was issued to the petitioner by the Government of India, Ministry of Labour and Employment. In that eventuality and in view of preliminary objection, the petitioner is directed to serve the copy of the writ petition to Mr. Rakesh Thapliyal, learned (Senior Counsel), Assistant Solicitor General for Union of India. He will supply the copy of the same on his E-mail within a period of 24 hours.

Put up this writ petition tomorrow as fresh. Registry is directed to not to show the name of C.S.C. as counsel for respondents.

(Sharad Kumar Sharma, J.) 21.06.2021 Arti `