WPMS/2602/2025
2025 Latest Caselaw 6589 UK

Uttarakhand High Court

WPMS/2602/2025 on 30 December, 2025

Author: Pankaj Purohit

Bench: Pankaj Purohit

             Office Notes, reports, orders or
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                                                WPMS No.2602 of 2025
                                                Hon'ble Pankaj Purohit, J.

Mr. Ashish Joshi, learned counsel for the petitioners (appeared through V.C.).

2. Mr. Sachin Kumar Sharma, learned counsel for the respondent/LR of the workman.

3. By means of present writ petition, petitioners have put to challenge the judgment and award dated 29.02.2024, annexure no.1 passed by learned Labour Court, Haridwar in Adjudication Case No.14 of 2019, Budh Prakash vs. AGM Uttarakhand Transport Corporation and others.

4. Learned counsel for the petitioners submits that the respondent-workman has put the award into execution for an amount of Rs. 5,05,407/-. However, it is pointed out by him that the 7th Pay Commission was enforced in the petitioner-corporation with effect from 01.01.2017, and the claim in the present litigation pertains to a period prior thereto. Therefore, the execution application has been filed for a hefty amount, including arrears calculated on the basis of the 7th Pay Commission.

5. In view of the aforesaid, this Court is inclined to grant interim relief to the petitioner-corporation. The execution of the impugned judgment and award dated 29.02.2024 shall remain stayed, provided that the petitioner-corporation deposits a sum of Rs. 2,00,000/-

before this Court within a period of four weeks from today.

6. List on 09.03.2026.

7. In the meantime, respondents may file counter affidavit.

(Pankaj Purohit, J.) 30.12.2025 AK