WPSS/477/2022
2022 Latest Caselaw 991 UK

Citation : 2022 Latest Caselaw 991 UK
Judgement Date : 29 March, 2022

Uttarakhand High Court

WPSS/477/2022 on 29 March, 2022

 IN THE HIGH COURT OF UTTARAKHAND
                      AT NAINITAL
          ON THE 29TH DAY OF MARCH, 2022
                           BEFORE:
   HON'BLE SHRI JUSTICE MANOJ KUMAR TIWARI


        WRIT PETITION (S/S) No. 477 of 2022

BETWEEN:

Vikram Singh.                                  ..........Petitioner
        (By Mr. Pankaj Miglani, Advocate)

AND:
State of Uttarakhand & others.                .....Respondents
        (By Mrs. Anjali Bhargava, Additional C.S.C. for the State
        of Uttarakhand)


                          JUDGMENT

Learned counsel for the petitioner submits that since petitioner is a workman, therefore, he has a remedy before the Labour Court and, as such, he wants to withdraw the writ petition with liberty to approach the appropriate forum.

2. Permission is granted.

3. The writ petition is dismissed as withdrawn with liberty as aforesaid.

(MANOJ KUMAR TIWARI, J.) Arpan

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