WPMS/191/2023
2025 Latest Caselaw 4064 UK

Uttarakhand High Court

WPMS/191/2023 on 3 September, 2025

Author: Pankaj Purohit

Bench: Pankaj Purohit

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                                  WPMS No.191 of 2023
                                  Hon'ble Pankaj Purohit, J.

Mr. G.D. Joshi, Advocate for the petitioner.

2. This writ petition is directed against the judgment and award dated 04.08.2022 passed by the Presiding Officer, Labour Court, Haridwar in Adjudication Case No.64 of 2019, Meharban vs. General Manager, M/s Pritam International Pvt. Ltd. 138 Raipur Industrial Area Bhagwanpur (Roorkee), District Haridwar, by which the termination of the services of the petitioner has been set aside and he has been awarded full back wages.

3. Learned counsel for the petitioner submits that after the judgment impugned, the respondent-workman has been reinstated in service and therefore, the challenge of the petitioner's company is only with regard to the question of back wages as to whether the respondent- workman is entitled to get the back wages or not?

4. Issue notice to the respondent-workman returnable within six weeks. Steps to be taken within a week.

5. List this case on 28.10.2025.

6. Urgency Application (IA No.2 of 2025) stands disposed of accordingly.

(Pankaj Purohit, J.) 03.09.2025 Ravi