Citation : 2026 Latest Caselaw 1362 UK
Judgement Date : 23 February, 2026
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reports, orders or
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Date COURT'S OR JUDGES'S ORDERS
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23.02.2026 WPMS No.377 of 2026
Hon'ble Alok Kumar Verma, J.
This Writ Petition has been filed challenging the order dated 16.01.2026, passed by learned Presiding Officer, Labour Court, Kashipur, District Udham Singh Nagar in Adjudication Case No. 6 of 2025, by which the learned Presiding Officer has denied the interim relief to the petitioner.
2. Heard Mr. Yogesh Kumar Pacholia, learned counsel for the petitioner.
3. Mr. Yogesh Kumar Pacholia, Advocate, submitted that four workmen unlawfully transferred out of the State during the conciliation proceedings. The said order was passed against the Standing Order. The Coordinate Bench of this Court had stayed the transfer order in WPMS No.1569 of 2024. A Civil Contempt Petition (No.373 of 2024) has also been filed by the petitioner for wilful non-compliance of the stay order. The contempt petition is still pending.
4. It has been observed in the impugned order that the Trade Union Stated that the workmen are not currently working in the Plant.
5. Mr. Yogesh Kumar Pacholia, Advocate, submitted that the workmen used to go to their place of employment, but, they were instructed by the employer not to come to the Plant until further orders.
6. Admit.
7. Notice is being issued to the respondents. Steps to be taken within three days.
8. List on 06.04.2026. Till then, the effect and operation of the impugned transfer orders issued by the respondents regarding Manohar Singh, Ram Lal, Rajeev Kumar and Mukesh Singh are kept in abeyance.
(Alok Kumar Verma, J.) 23.02.2026 Shiv/
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