WPMS/2221/2025
2025 Latest Caselaw 3706 UK

Citation : 2025 Latest Caselaw 3706 UK
Judgement Date : 26 August, 2025

Uttarakhand High Court

WPMS/2221/2025 on 26 August, 2025

Author: Pankaj Purohit

Bench: Pankaj Purohit

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                                           WPMS No.2221 of 2025
                                           Hon'ble Pankaj Purohit, J.

Mr. H.V. Dhanik, Advocate for the petitioner.

2. Mr. P.K. Chauhan, Advocate for the respondents.

3. By means of this writ petitioner, the petitioner has sought the following relief:-

"i) Issue a writ, order or direction in the nature of certiorari quashing the impugned order dated 21.03.2025 (annexure no.1), passed by Presiding Officer, Labour Court, Haridwar (respondent no.1) in Adjudication Case No.64 of 2022, Shri Ram Narayan Chauhan Vs. Factory Manager, M/s Micro Turners."

4. Learned counsel for the petitioner submitted that respondent no.2 after being absent without approval since 12.05.2021, voluntarily submitted his resignation on 26.06.2021 and collected his full and final settlement on 02.09.2021 without any objection. Subsequently respondent no.2, claims he was forced to sign the resignation letter and filed a police complaint after resigning to create pressure upon the petitioner and after lapse of almost one year filed an adjudication case in the labour court just to harass the petitioner.

5. Learned counsel for respondent no.2 prays for and is granted four weeks' time for filing counter affidavit.

6. List this case on 17.11.2025.

7. In the meantime, execution of the impugned judgment and award dated 21.03.2025, passed by Presiding Officer, Labour Court, Haridwar (respondent no.1) in Adjudication Case No.64 of 2022, shall remain stayed, provided petitioner comply with the provisions of Section 17-B of Industrial Disputes Act, 1947.

(Pankaj Purohit, J.) 26.08.2025 SK