WPMS/3507/2022
2023 Latest Caselaw 431 UK

                   Office Notes, reports,
                   orders or proceedings
SL.
         Date        or directions and                   COURT'S OR JUDGES'S ORDERS
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                   Registrar's order with
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      20.02.2023
                                            WPMS No. 3507 of 2022
                                            Hon'ble Sharad Kumar Sharma, J.

Mr. M.C. Pant, Advocate, for the petitioner through video conferencing.

Mr. T.S. Phartiyal, Add. CSC, for the State.

Mr. T.A. Khan, Senior Advocate, assisted by Mr. Imran Ali Khan, Advocate, for the respondent(s).

The argument of the learned counsel for the petitioners, while putting a challenge to the impugned order dated 28.10.2022 is, that in fact, this order of sending the petitioners for training for a period of six months is contrary to the provisions of Industrial Disputes Act and the Standing Orders framed there under, as there is no such concept of sending the employees for training.

He further argues, that the order dated 28.10.2022 has been issued in order to purge the effect of the judgment dated 05.04.2022, as it was rendered in Writ Petition (M/S) No. 945 of 2020.

In pursuance to the judgment of this Court, which had been rendered on 15.04.2020, the matter has travelled before the Hon'ble Apex Court in SLP No. 14709/14710 of 2022, the same is pending consideration.

In order to better appreciate the arguments of the learned counsel for the petitioners, whether it happens to be with an intention to purge the judgment dated 05.04.2022 or not, that could only be appreciated subject to the condition if the said judgment is placed on record before this Court.

The learned counsel for the petitioner prays for and is granted a week's time to place on record the judgment, which has been rendered by this Court on 05.04.2022.

List this matter immediately after one week as fresh.

(Sharad Kumar Sharma, J.) 20.02.2023 Mahinder/