Citation : 2026 Latest Caselaw 2997 UK
Judgement Date : 15 April, 2026
Office Notes, reports,
orders or proceedings
SL.
Date or directions and COURT'S OR JUDGES'S ORDERS
No
Registrar's order with
Signatures
WPMS No.913 of 2026
Interarch Mazdoor Sangathan
--Petitioner
Versus
State of Uttarakhand and Others
--Respondents
Hon'ble Pankaj Purohit, J.
Mr. D.S. Mehta, learned counsel for petitioner.
2. Mr. Yogesh Pandey, learned D.A.G. for the State of Uttarakhand/respondent Nos.1 to 5.
3. This writ petition has been filed by the petitioner alleging violation of provisions of provisions of certified Standing Order as well as the Model Standing Orders.
4. It is submitted by learned counsel for petitioner that the matter was enquired into and after enquiry, Labour Enforcement Officer, Rudrapur, was directed to prosecute the respondent No.6 as per law with regard to the aforesaid violation. The letter has been annexed by petitioner as Annexure No.6 under the hand of Assistant Labour Commissioner, Udham Singh Nagar, wherein, the report was sought from the Labour Enforcement Officer, Rudrapur as to why the order dated 20.05.2023 has not been complied with and further a direction was issued to the Labour Enforcement Officer, Rudrapur to report by 23.04.2025.
5. Be that as it may. It appears that the orders for prosecution against respondent No.6 has not been complied with.
6. Learned State Counsel is directed to seek instruction in the matter within three days.
7. Put up as fresh on 21.04.2026.
(Pankaj Purohit, J.) 15.04.2026 PN
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