Assistant General Manager vs Regional Labour Commissioner
2026 Latest Caselaw 2581 UK

Uttarakhand High Court

Assistant General Manager vs Regional Labour Commissioner on 1 April, 2026

Author: Pankaj Purohit

Bench: Pankaj Purohit

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                                  WPMS No.285 of 2022
                                  Assistant General Manager
                                  and others                                               ............Petitioners
                                                           Vs.
                                  Regional Labour Commissioner
                                  Central Noida and others                                 ..........Respondents

                                                            With

                                  WPMS No.282 of 2022
                                  WPMS No.283 of 2022
                                  WPMS No.286 of 2022

                                  Hon'ble Pankaj Purohit, J.

Mr. Dharmendra Barthwal, learned counsel for the petitioners.

2. Mr. R.K. Joshi, learned A.G.A. for the State.

3. Mr. Arvind Vashistha, learned Senior Advocate assisted by Mr. Rachit Manglik, learned counsel holding brief of Mr. Vivek Pathak, learned counsel for the private respondents.

4. Misc. Application (IA No.3 of 2026) is allowed. Counter affidavit filed on behalf of respondent no.2 is taken on record.

5. Learned counsel for the petitioner prays for and is granted three weeks' time for filing rejoinder affidavit to the counter affidavit filed by respondent no.2.

6. Learned Senior Advocate for the private respondents submits that since the issue involved in all the connected writ petitions is identical, therefore, he does not wish to file any counter affidavit in the connected writ petitions.

7. Opportunity to file counter affidavit by counsel for the private respondents is hereby closed.

8. List these cases on 30.04.2026.

(Pankaj Purohit, J.) 01.04.2026 SK