WPMS/2663/2025
2025 Latest Caselaw 5976 UK

Uttarakhand High Court

WPMS/2663/2025 on 9 December, 2025

Author: Pankaj Purohit

Bench: Pankaj Purohit

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                                  WPMS No.2663 of 2025
                                  Hon'ble Pankaj Purohit, J.

Mr. K.S. Mehta, Additional C.S.C. for the State/petitioners.

2. Pursuant to this Court's order dated 06.10.2025 the amended memo of parties has been filed by the counsel for the State/petitioners.

3. This writ petition is directed against the judgment and award dated 29.04.2024, passed by learned Presiding Officer, Labour Court, Dehradun, in Adjudication Case No.52 of 2008, Smt. Vidya Devi Vs. Executive Engineer and another, whereby claim petition filed by the respondent- Workman was allowed and State was directed to pay a lump sum amount of ₹3,00,000/- to the respondent-Workman.

4. Issue notice to the respondent, returnable within four weeks.

5. Steps to be taken within three days.

6. List this case on 24.02.2026.

(Pankaj Purohit, J.) 09.12.2025 SK