[Cites 1, Cited by 0]
Uttarakhand High Court
G4S Secure Solutions India Pvt Ltd vs State Of Uttarakhand And Others on 23 December, 2025
Author: Manoj Kumar Tiwari
Bench: Manoj Kumar Tiwari
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'
