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Interarch Mazdoor Sangathan And Others ... vs State Of Uttarakhand & Others
2026 Latest Caselaw 2009 UK

Citation : 2026 Latest Caselaw 2009 UK
Judgement Date : 17 March, 2026

[Cites 4, Cited by 0]

Uttarakhand High Court

Interarch Mazdoor Sangathan And Others ... vs State Of Uttarakhand & Others on 17 March, 2026

                                                    2026:UHC:1819-DB




HIGH COURT OF UTTARAKHAND AT NAINITAL
 THE HON'BLE CHIEF JUSTICE SHRI MANOJ KUMAR GUPTA
                               AND
       THE HON'BLE JUSTICE SHRI SUBHASH UPADHYAY
                          17th March, 2026

                 Special Appeal No. 89 of 2024

Interarch Mazdoor Sangathan and others              ------Appellants

                               Versus

State of Uttarakhand & others              -----Respondents
                            With
               Special Appeal No. 152 of 2024

Interarch Mazdoor Sangathan and others              ------Appellants

                               Versus

State of Uttarakhand & others              -----Respondents
                           With
               Special Appeal No. 153 of 2024

Interarch Mazdoor Sangathan Kiccha and others
                                          ------Appellants

                               Versus

State of Uttarakhand & others              -----Respondents
                            And
               Special Appeal No. 154 of 2024

Interarch Mazdoor Sangathan Kiccha and others
                                           ------Appellants

                               Versus

State of Uttarakhand & others                      -----Respondents

----------------------------------------------------------------------
Presence:-
Mr. M.C.Pant and Mr. D.S.Mehta, learned counsel for the petitioners-
appellants.
Mr. B.S.Parihar, learned Additional Chief Standing Counsel for the
State/respondent no. 1 to 4.
Mr. C.K.Sharma, learned counsel for the respondent no.5.




                                  1
                                                            2026:UHC:1819-DB
JUDGMENT:

(per Manoj Kumar Gupta, C.J.)

1. These appeals arise out of a common order

dated 26.02.2024, passed by the learned Single Judge in

four writ petitions filed by individual workmen of

respondent no. 5-Interarch Building Products (Pvt.) Ltd.

(for short 'employer') and their Union challenging the

orders of dismissal of the workmen by the employer.

2. The case of the workmen before the Writ Court

was that the dismissal orders were in violation of a

settlement dated 15.12.2022 arrived at between the

employer, and the Union and its workmen, during course

of conciliation proceedings, and which was also made part

of an award rendered by National Lok Adalat on

11.02.2023.

3. Various other grounds were also taken by the

workmen for assailing the dismissal orders.

4. The learned Single Judge has dismissed the

writ petitions holding that the workmen have alternative

remedy of challenging the dismissal orders for

enforcement of their rights under the settlement under

the U.P. Industrial Disputes Act, 1947. It has also been

held that the employer is a private limited company and

2026:UHC:1819-DB is not receiving any financial aid from the State or Central

Government nor it is discharging any public function,

therefore, not amenable to writ jurisdiction.

5. Aggrieved by the order of learned Single

Judge, the present appeals have been filed.

6. Learned counsel for the appellants submits that

the dismissal orders have been passed in violation of the

settlement arrived at between the workmen and the

employer and, in terms whereof, the Lok Adalat passed

an award on 11.02.2023. It is submitted that, in these

circumstances, the Writ Petitions have been wrongly

dismissed and the Writ Court should have examined the

plea taken by the workmen.

7. On the other hand, learned counsel appearing

for the employer submits that although he does not

dispute the fact that the parties entered into a settlement

during course of conciliation proceedings on 15.12.2022,

but the recital in paragraph 3 of the said settlement to

the effect that during course of the inquiry proceedings

and even thereafter, the services of the workmen would

not be dispensed with, was not there in the original

agreement. It is an interpretation made by hand after

the agreement was signed, although the remaining part

2026:UHC:1819-DB of the agreement is computer typed. He further

submitted that the alleged settlement on which reliance is

being placed was not got registered in terms of Section

6-B of the U.P. Industrial Disputes Act, 1947, and,

therefore, it is not binding nor enforceable. He further

submitted that all other terms of the settlement have

already been honoured by the employer.

8. Rebutting the said submissions, learned

counsel for the appellants-petitioners submits that the

settlement dated 15.12.2022 is a genuine document and

there was no interpolation in the same. He submits that

since the same was accepted by the parties in the

proceedings before Lok Adalat and Lok Adalat has passed

an order dated 11.02.2023 making the settlement part of

the Award, therefore, it is binding on the employer, even

without the same being registered. In support of the

submission, he has placed reliance on Section 21 of the

Legal Services Authorities, 1987, and has contended that

as per Section 21 of the Legal Service Authorities Act,

1987, every Award of the Lok Adalat shall be deemed to

be a decree of a civil court and would therefore be

binding and enforceable.

2026:UHC:1819-DB

9. Although by previous order, the original record

of the Lok Adalat was requisitioned and it has been

produced before us, we still feel that the issue as to

whether the recital in the settlement that, during inquiry

and even upon its conclusion, the services of the

workmen would not be terminated, is an interpolation or

not, does not arise for examination in the present

appeals, inasmuch as, the learned Single Judge has

dismissed the Writ Petitions solely on the ground that the

petitioners-appellants have alternative and efficacious

remedy under the provisions of the U.P. Industrial

Disputes Act, 1947.

10. Even if, we accept the submission that the

settlement was a genuine one and the order passed by

the Lok Adalat amounts to an Award and does not require

any registration under the provisions U.P. Industrial

Disputes Act, 1947, in case, the employer had violated

the conditions stipulated in the Award, it is open to the

workmen to execute the same as decree of a civil court in

view of Section 21 of the Legal Services Authority Act,

1987.

11. Thus, the ultimate conclusions arrived at by

learned Single Judge that the petitioners-appellants

(workmen) have other efficacious remedy available to

2026:UHC:1819-DB them, and that the employer is neither 'State' within the

meaning of Article 12 nor performing any public function

and therefore not amenable to writ-jurisdiction, are

found to be correct.

12. In view of the above, we find no good ground

to interfere with the order passed by the learned Single

Judge except for observing that the appellants-workmen

shall be at liberty to choose their remedy either before

the Civil Court or under the provisions of the U.P.

Industrial Disputes Act, 1947.

13. With the aforesaid clarification, the appeals are

dismissed.

14. We also clarify that we have not decided any

issue on merits and all the pleas and contention are

accordingly left open for being raised before appropriate

forum.

15. Pending application, if any, also stands

disposed of.

(MANOJ KUMAR GUPTA, C.J.)

(SUBHASH UPADHYAY, J.) Dated: 17.03.2026 Kaushal

 
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