WPMS/963/2014
2025 Latest Caselaw 5336 UK

Uttarakhand High Court

WPMS/963/2014 on 7 November, 2025

Author: Pankaj Purohit

Bench: Pankaj Purohit

              Office Notes,
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      Date    or directions                     COURT'S OR JUDGES'S ORDERS
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                               WPMS No.963 of 2014
                               Hon'ble Pankaj Purohit, J.

Mr. N.S. Pundir, Advocate for the petitioners.

2. Ms. Anupriya Upreti, Advocate holding brief of Mr. M.C. Pant, Advocate for respondent- workman.

3. By means of the present writ petition, the petitioner has put to challenge the order dated 24.05.2010 passed by the learned Presiding Officer, Labour Court, Haridwar, Uttarakhand in Adjudication Case No.493 of 2009, Mahipal Singh Saini vs. Uttarakhand Transport Corporation.

4. The attention of this Court is drawn by the learned counsel for the respondent- workman that the operative portion of the order has made it clear that the order impugned shall be subject to the final order which will be passed in Adjudication Case No.309 of 2009, M/s Uttarakhand Transport Corporation vs. Mahipal Singh Saini.

5. It is further submitted by the learned counsel for the respondent-workman that Adjudication Case No.309 of 2009, M/s Uttarakhand Transport Corporation Vs. Mahipal Singh Saini, has already been decided by the judgment and award dated 21.01.2013 and therefore, the writ petition has rendered infructuous and is dismissed accordingly.

6. The contention raised on behalf of the respondent-workman has not been doubted by the learned counsel appearing for the petitioner. Accordingly, the writ petition is dismissed as infructuous. However, the petitioner may challenge the judgment and award dated 21.01.2013 referred above, if so advised.

(Pankaj Purohit J.) 07.11.2025 Ravi