NARENDRA THAKUR Vs. STATE OF UTTARANCHAL

JUDGEMENT

(1.) Heard learned counsel of the parties and perused the record.

(2.) By means of this writ petition, the petitioner has sought following reliefs:-

(3.) Brief facts giving rise to the present writ petition are that according to the petitioner, the wages of the 115 labourer were not paid by the U.P. Forest Corporation and the petitioner has also made an application on 18-11-2000 to the S.D.M. Kotdwar, District Garhwal stated therein that he had completed the work under the Forest Corporation but the wages had not been paid.