Unknown vs Neel Metal Kamgar Sangathan & Others
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Uttarakhand High Court

Unknown vs Neel Metal Kamgar Sangathan & Others on 1 December, 2025

                                                         2025:UHC:10670-DB


IN THE HIGH COURT OF UTTARAKHAND AT NAINITAL

      HON'BLE THE CHIEF JUSTICE SRI G. NARENDAR
                                    AND
         HON'BLE SRI JUSTICE SUBHASH UPADHYAY
                 Special Appeal No.388 of 2025
                         1st December , 2025

Neel Metal Products Limited                                  ----Appellant

                                  versus

Neel Metal Kamgar Sangathan & Others              ----Respondents
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Presence:-
Mr. Anchit Khokher, learned counsel for the appellant
Mr. P.C. Bisht, learned Addl. C.S.C. for the State.
Mr. Yogesh Kumar Pacholia, leaned counsel for the respondents-writ petitioners
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JUDGMENT:

(per Sri G. Narendar, C.J.)

The appeal is directed against the

judgment/order dated 18.09.2025 and the subsequent

order dated 03.11.2025, whereby the learned Single

Judge has been pleased to dispose of the writ petition

directing the parties to avail of the alternative remedy of

conciliation in a dispute raised by them and protecting

their interest by way of a status quo in respect of the

order of transfer passed by the appellant. The order of

status quo came to be extended on an application of the

petitioners on the ground that the conciliation has failed

and matter has been referred to the Labour Tribunal and

2025:UHC:10670-DB

to protect them till the Labour Tribunal takes cognizance

of the dispute raised by them.

2. The order being an equitable one and the

learned Single Judge having exercised his discretion

judiciously, in the facts and circumstances of the case,

we do not find any error judgment appealed against.

The appellant having accepted the arrangement is now

complaining of the extension of the same by the

subsequent order. The order appears to be an equitable

order as the respondents have been transferred to

faraway places and it would not be possible for them to

attend the dispute on a regular basis and thereby the

proceedings initiated by them would stand defeated.

3. In that view of the matter, we do not find any

error. Accordingly, the appeal stands rejected without

being admitted.

4. Learned counsel for the respondents-writ

petitioners would submit that the Labour Court may be

directed to consider and dispose of the dispute as

expeditiously as possible at any rate within an outer

limit of four months.

2025:UHC:10670-DB

5. The submission is placed on record.

6. The Labour Court, Kashipur is directed to take

up the proceedings registered as Adjudication Dispute

No.06/2025 and dispose of the same as expeditiously as

possible at any rate within an outer limit of four months

from the date of presentation of a certified copy of this

order.

7. Appeal stands ordered, accordingly.

(G. NARENDAR, C.J.)

(SUBHASH UPADHYAY, J.) Dated: 01.12.2025 Rajni