WPMS/2918/2025
2025 Latest Caselaw 4884 UK

Uttarakhand High Court

WPMS/2918/2025 on 15 October, 2025

Author: Pankaj Purohit

Bench: Pankaj Purohit

             Office Notes, reports, orders or
SL.          proceedings or directions and
      Date                                                                   COURT'S OR JUDGES'S ORDERS
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                                                WPMS No.2918 of 2025
                                                Hon'ble Pankaj Purohit, J.

Mr. Shubhang Dobhal, learned counsel for the petitioner.

2. By means of the present writ petition filed under Article 227 of the Constitution of India, the petitioner- workman has challenged the judgment and award dated 16.05.2025, passed by the learned Labour Court, Dehradun in Adjudication Case No. 28 of 2015, Mahesh Kumar vs. Shri Rakesh Kumar Chugh & Another.

3. Learned counsel for the petitioner-workman submits that the adjudication case of the petitioner has been rejected on a flimsy ground, namely, that the petitioner-workman could not demonstrate before the learned Labour Court the reason for the termination of his services.

4. Issue notice to the respondents, returnable within six weeks.

5. Steps to be taken within three days.

6. List this matter on 28.11.2025.

(Pankaj Purohit, J.) 15.10.2025 AK