Ashish Kumar Tyagi vs Regional Labour Commissioner & ...
2022 Latest Caselaw 1854 UK

        IN THE HIGH COURT OF UTTARAKHAND
                   AT NAINITAL

                  Special Appeal No. 132 of 2022

Ashish Kumar Tyagi                                 .....Appellant
                                   Versus

Regional Labour Commissioner & Ors.                .....Respondents

Present:
      Mr. Ashish Kumar Tyagi, petitioner in person.
      Mr. I.P. Kohli, the learned counsel for the caveator.


                     Date of hearing : 27.06.2022

Coram:        Sri S.K. Mishra, ACJ.
              Sri R.C. Khulbe, J.

Upon hearing the learned counsel for the parties, this Court made the following judgment: (Per: Sri S.K.Mishra, ACJ.)

In this intra-court appeal, the appellant took exception to the order passed by the learned Single Judge on 17.05.2022 dismissing his claim on the ground that questions similar to the one raised in this writ application are substantively and directly issued to the other proceedings pending before C.G.I.T.-cum- Labour Court, No. 1, Chandigarh,.

2. We find no merit in the appeal. The appellant is approaching different courts and is initiating parallel proceedings. The public policy of India envisaged that multiplicity of litigation and parallel litigation should be avoided.

3. In that view of the matter, the appeal stands dismissed.

Urgent certified copy of this order be provided as per Rules.

(Sanjaya Kumar Mishra, ACJ.)

(Ramesh Chandra Khulbe, J.)

PV