WPMS/3323/2025
2025 Latest Caselaw 5879 UK

Uttarakhand High Court

WPMS/3323/2025 on 1 December, 2025

Author: Pankaj Purohit

Bench: Pankaj Purohit

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                                  WPMS No.3323 of 2025
                                  Hon'ble Pankaj Purohit, J.

Mr. Gopal Narayan, Advocate holding brief of Mr. Anand Singh, Advocate for the petitioner.

2. This writ petition has been filed under Article 227 of the Constitution of India, whereby the petitioner has put to challenge the judgment and award dated 03.10.2025, passed by Labour Court, Kashipur, Udham Singh Nagar in Adjudication Case No.47 of 2015, Santosh Kumar Pandey Vs. Employer/Factory Manager, whereby termination of the respondent-Workman was held illegal and a direction was made for reinstatement of his services with all the benefits.

3. It is contended by learned counsel for the petitioner vehemently that a preliminary issue regarding fairness of the domestic enquiry has not been framed and it was bounden duty of the Labour Court to frame this issue as preliminary issue and to proceed further, in accordance with law.

4. Issue notice to respondent-Workman, returnable within four weeks.

5. Steps to be taken within three days.

6. List this case on 03.01.2026.

(Pankaj Purohit, J.) 01.12.2025 SK