Citation : 2025 Latest Caselaw 6534 UK
Judgement Date : 23 December, 2025
2025:UHC:11541-DB
HIGH COURT OF UTTARAKHAND AT NAINITAL
23 December, 2025
Writ Petition (M/B) No.499 of 2024
G4S Secure Solutions India Pvt Ltd
Vs.
State of Uttarakhand and Others
With
Writ Petition (M/B) No.152 of 2024
M/s SIDCUL Manufacturers Association SMA
Vs.
State of Uttarakhand and Others
With
Writ Petition (M/B) No.181 of 2024
M/s Bhagwanpur Industries Association BIA
Vs.
State of Uttarakhand and Others
With
Writ Petition (M/B) No.204 of 2024
Industries Association of Uttarakhand and Another
Vs.
Government of Uttarakhand and Others
With
Writ Petition (M/B) No.252 of 2024
PP Auto Innovators
Vs.
State of Uttarakhand and Others
With
Writ Petition (M/B) No.293 of 2024
Goodrich Tea Estate
Vs.
State of Uttarakhand and Others
1
2025:UHC:11541-DB
--------------------------------------------------------------
Presence:-
Mr. Siddhartha Sah, learned counsel for the petitioner in WPMB No.499/2024.
Mr. Eshan Sachdeva Sachdeva, learned counsel for the petitioners in WPMB
No.152/2024 and 181/2024.
Mr. Aditya Gupta, learned counsel for the petitioner in WPMB No.204/2024
through V.C.
Mr. Harsh Vardhan Dhani, learned counsel for the petitioner in WPMB
No.252/2024 through V.C.
Ms. Mamta Bisht and Mr. Himanshu Yadav, learned counsel for the petitioner
in WPMB No.293/2024.
Mr. M.C. Pant (through V.C.) and Mr. H.M. Bhatia, learned counsel for private
respondents in WPMB No.152/2024.
Mr. C.S. Rawat, learned C.S.C. along with Mr. P.C. Bisht, learned Addl. C.S.C.
for the State of Uttarakhand.
--------------------------------------------------------------
Hon'ble Manoj Kumar Tiwari, J.
Hon'ble Subhash Upadhyay, J.
(Per: Hon'ble Manoj Kumar Tiwari, J.)
COMMON JUDGMENT
By means of these writ petitions, petitioners have challenged Notification dated 15.03.2024 issued by Secretary, Labour Department, Government of Uttarakhand. By the said order, the minimum wages of industrial employees were revised by exercising power under Section 4(1) of the Minimum Wage Act, 1948.
2. According to the petitioners, the prescribed procedure for revising the wages was not followed. Various other contentions were raised by the petitioners. Co-ordinate Bench vide order dated 17.06.2025, permitted the petitioners to make representation to the Secretary, Department of Labour against the impugned notification.
3. State counsel submits that the representation made by the petitioners pursuant to the said interim order was considered and rejected by the Secretary Labour Department vide order dated 31.07.2025. He
2025:UHC:11541-DB submits that petitioners have not challenged the order whereby their representation was rejected. He submits that, in view of the subsequent development, namely, rejection of the representation submitted by the petitioners, the reliefs claimed in these writ petitions do not survive.
4. Mr. Siddhartha Sah, learned counsel appearing for the petitioner seeks permission to withdraw the writ petition with liberty to file afresh with better particulars.
5. The writ petitions are, accordingly, disposed of with liberty to the petitioners to file afresh challenging the order passed by the Secretary, Labour Department on the representation made by the petitioners.
(Subhash Upadhyay, J.) (Manoj Kumar Tiwari, J.) 23.12.2025 SS
SUKHBANT
DN: c=IN, o=HIGH COURT OF UTTARAKHAND, ou=HIGH COURT OF
2.5.4.20=71978f9c61bfde0ba69967c787b1764ea7bc7dd129a8a63
SINGH 80d49b1885e628615, postalCode=263001, st=UTTARAKHAND, serialNumber=2D8B71B8D8E345F6B7F95B1DD4FB4BEBD2B7D72C 42261361AED33172F152148D, cn=SUKHBANT SINGH Date: 2025.12.24 10:17:22 +05'30'
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