WPMS/1481/2015
2025 Latest Caselaw 6596 UK

Uttarakhand High Court

WPMS/1481/2015 on 30 December, 2025

Author: Pankaj Purohit

Bench: Pankaj Purohit

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                                   WPMS No.1481 of 2015
                                   Hon'ble Pankaj Purohit, J.

Mr. Gaurav Paliwal, learned counsel for the petitioner.

2. Mr. Ajay Singh Bisht, learned counsel for the respondent.

3. Petitioner is before this Court challenging the judgment and award dated 30.10.2014 passed by the Labour Court Haldwani whereby the re-instatement along with 50% backwages was awarded. On enquiry, it is found that the petitioner is at the verge of crossing the age of superannuation i.e. 60 years.

4. In such view of the matter, the case can be decided if lumpsum payment of Rs.5.00 lakh is made to the petitioner towards full and final settlement including the amount of Rs.2.00 lakh already deposited by the petitioner in this Court.

5. Learned counsel for the petitioner is directed to seek instructions from the petitioner in this regard within three days.

6. List on 06.01.2026.

(Pankaj Purohit, J.) 30.12.2025 R.Dang