Unknown vs Uttarakhand Transport Corporation
2026 Latest Caselaw 2340 UK

Uttarakhand High Court

Unknown vs Uttarakhand Transport Corporation on 24 March, 2026

Author: Manoj Kumar Tiwari

Bench: Manoj Kumar Tiwari

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                            WPSS/754/2026

                            Sandeep Ghaghat
                                                                     --Petitioner
                                               Versus
                            Uttarakhand Transport Corporation
                                                         --Respondent

Hon'ble Manoj Kumar Tiwari, J

1. Mr. Mukesh Singh Rawat, learned counsel for the petitioner.

2. Mr. S.S. Chauhan, learned counsel for the respondent-Uttarakhand Transport Corporation.

3. Petitioner is aggrieved by order dated 05.12.2024, whereby he was terminated from service by Assistant General Manager, Uttarakhand Transport Corporation, Dehradun. It is contended that petitioner has been terminated from service without holding any formal disciplinary enquiry as required under Section 13(3)(1) of Sexual Harassment of Women at Workplace (Prevention, Prohibition and Redressal) Act, 2013.

4. It is contended that a complaint was made against petitioner under provisions of aforesaid Act on which an enquiry was made in terms of Section 11 of the Act and thereafter without issuing a charge-sheet, petitioner was terminated from service. Thus, he submits that principals of natural justice were violated and provisions of Sexual Harassment of Women at Workplace (Prevention, Prohibition and Redressal) Act, 2013 was not followed.

4. Let counter affidavit be filed within four weeks.

5. List this case on 18.05.2026.

6. Till the next date of listing, effect and operation of the impugned order dated 05.12.2024 shall remain stayed.

7. Interim relief application (IA No. 1 of 2026) stands disposed of.

(Manoj Kumar Tiwari, J) 24.03.2026 Aswal