NAVEEN RAM Vs. STATE OF UTTARAKHAND

JUDGEMENT

(1.) Heard learned counsel for the parties. The grievance of the petitioners are common in this batch of writ petitions, therefore, all the petitions have been taken together and are being decided together. For the sake of clarity, facts of WPSS No.663 of 2024 have been taken into consideration.

(2.) By means of this writ petition, petitioner has sought indulgence of this Court seeking a direction in the nature of mandamus commanding the respondents to give joining to the petitioner in the office of the respondent no.4 and grant him all consequential benefit as directed by Deputy Secretary, Government of Uttarakhand through respondent-department in view of the award passed by the Presiding Officer, Industrial Tribunal and Labour Court, Haldwani (Nainital) in Adjudication Case No.17 of 2018 dtd. 29/7/2022.

(3.) It is the case of the petitioner that he was working with the respondent-department since 2007 as daily wager. Unfortunately, his services were terminated by the respondent-department on 21/10/2016. The matter was taken up to the State Government for a reference to the Ld. Labour court as an industrial dispute and Adjudication Case No.17 of 2018 was instituted before the Labour Court, Haldwani, District Nainital.