WPMS/2972/2025
2025 Latest Caselaw 5038 UK

Uttarakhand High Court

WPMS/2972/2025 on 28 October, 2025

Author: Manoj Kumar Tiwari

Bench: Manoj Kumar Tiwari

                                                                          2025:UHC:9464
              Office Notes,
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                               WPMS/2972/2025
                               Hon'ble Manoj Kumar Tiwari, J.

Mr. Arvind Kumar Sharma & Mr. Ramesh Nainwal, Advocates for the petitioners.

2. Petitioners have challenged recovery certificate dated 03.08.2025 issued by Prescribed Authority under Payment of Wages Act, 1936.

3. Perusal of the record reveals that the said recovery citation was issued consequent to dismissal of Misc. Civil Appeal No. 24 of 2019 filed by petitioners by the Fourth Additional District Judge, Dehradun, vide judgment dated 22.04.2025.

4. Learned counsel for the petitioners submits that petitioners have earlier filed WPMS No. 1877 of 2019 and pursuant to the order dated 06.08.2019 passed in the said writ petition, petitioners have furnished bank draft of `10,00,000/- and bank guarantee for the remaining amount of `20,76,000/- before the Appellate Authority. He, therefore, submits that petitioner is not liable to 2025:UHC:9464

deposit any further amount.

5. This Court is not impressed by the said submission. Since the judgment dated 22.04.2025, rendered by Fourth Additional District Judge has been put to challenge in a separate Writ Petition (M/S) No. 1430 of 2025, therefore, the proper remedy for the petitioner is to move appropriate application in the pending writ petition.

6. With the aforesaid observation, the writ petition stands disposed of.

(Manoj Kumar Tiwari, J.) 28.10.2025

Navin NAVEEN

DN: c=IN, o=HIGH COURT OF UTTARAKHAND,

2.5.4.20=3be23325146e76a0642bdf4943fb9046f487 df006da82a131bb4e4403d3c0a15,

CHANDRA postalCode=263001, st=UTTARAKHAND, serialNumber=18167EEFB5CA8CFFD421A103819DA 875643AF56D653D095C6ED9A86DAAB21CE5, cn=NAVEEN CHANDRA Date: 2025.10.28 17:18:53 +05'30'