WPSS/629/2020
2022 Latest Caselaw 730 UK

 IN THE HIGH COURT OF UTTARAKHAND
                        AT NAINITAL
        ON THE 11TH DAY OF MARCH, 2022
                             BEFORE:
     HON'BLE SHRI JUSTICE MANOJ KUMAR TIWARI

        Writ Petition (S/S) No. 629 of 2020

BETWEEN:
Avdhesh Kumar.                                 .......Petitioner
     (By Mr. Pankaj Miglani, Advocate)


AND:
General Manager (Human Resources) Uttarakhand
Power Corporation Limited & others.              ...Respondents
     (By Mr. Dharmendera Barthwal, Advocate)



                           JUDGMENT

Heard learned counsel for the parties.

2. By means of this writ petition, petitioner has sought the following reliefs:-

"1. To summon on the complete record pertain to the case.

2. To issue the Writ, Order or Direction in the nature of Mandamus directing the respondent authorities to permit petitioner to join his duties with immediate effect."

3. According to the petitioner, he is not being permitted to resume his duties. In the counter affidavit, a stand has been taken that petitioner has not reported for duties since 2010.

4. Learned counsel for the petitioner submits that there are valid reasons regarding non-joining of duties of the petitioner.

5. Having regard to the facts of the case, writ petition is disposed of with liberty to petitioner to make representation to General Manager (Human Resources), Uttarakhand Power Corporation Limited. If petitioner makes such representation within ten days from today, decision thereupon shall be taken within four weeks from the date of receipt of representation along with certified copy of this order.

(MANOJ KUMAR TIWARI, J.) Navin