Citation : 2024 Latest Caselaw 2007 UK
Judgement Date : 4 September, 2024
2024:UHC:6360-DB
IN THE HIGH COURT OF UTTARAKHAND
AT NAINITAL
HON'BLE THE CHIEF JUSTICE MS. RITU BAHRI
AND
HON'BLE SRI JUSTICE RAKESH THAPLIYAL
04TH SEPTEMBER, 2024
SPECIAL APPEAL No. 281 OF 2024
Ashraf Ali.
...Appellant
Versus
State of Uttarakhand and others.
...Respondents
Counsel for the appellant. : Mr. Sanjay Kumar, learned counsel.
Counsel for respondent nos. 1, 2, : Mr. P.C. Bisht, learned Additional
4 & 5. Chief Standing Counsel for the State
of Uttarakhand.
Counsel for respondent no. 3. : Mr. Davesh Bishnoi, learned counsel.
JUDGMENT :
(per Ms. Ritu Bahri, C.J.) Appellant has an alternate remedy to approach
the Labour Court at the District Level for execution of the
award passed by the Labour Court, which has attained
finality.
2. The judgment passed by the learned Single
Judge does not suffer from any legal infirmity. The
present Special Appeal is, accordingly, dismissed.
3. Pending application(s), if any, also stand
disposed of accordingly.
______________ RITU BAHRI, C.J.
__________________ RAKESH THAPLIYAL, J.
Dt: 04th September, 2024 Rahul
DN: c=IN, o=HIGH COURT OF UTTARAKHAND, ou=HIGH COURT
2.5.4.20=aa4fa3bee6691397758b14516ed3e66e61bf4c848741
983ed8c39e4145cf1dab, postalCode=263001, st=UTTARAKHAND, serialNumber=303B55CC3063D34AC45BF8A192FCAD15C390A 1AAD7B39857D2540AE4C28A4898, cn=RAHUL PRAJAPATI Date: 2024.09.04 14:48:17 +05'30'
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