Citation : 2023 Latest Caselaw 2198 UK
Judgement Date : 10 August, 2023
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WPMS No. 1410 of 2011
Hon'ble Sharad Kumar Sharma, J.
Mr. B.P. Nautiyal, Senior Advocate, for the petitioner.
Mr. Devesh Ghildiyal, Brief Holder, for the State of Uttarakhand.
There were bunch of awards rendered by the learned Labour Court, in which some of the matters have been laid to rest by the judgment of the Hon'ble Apex Court in the matter of Bharat Heavy Electrical Limited Vs. Mahendra Prasad Jakhmola and others, as reported in (2019) 13 SCC 82, which were arising out of the almost similar set of circumstances and the awards, though of a different date.
When this matter was taken up yesterday, none appeared for the private respondents.
Even today, none appears for the private respondents.
Since the issue involved in the present Writ Petition is no more res integra and the same stands covered by the judgment of Bharat Heavy Electrical Limited (Supra), the Writ Petition would stand decided in terms of the aforesaid judgment.
(Sharad Kumar Sharma, J.) Dated 10.08.2023 Shiv
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