VIRENDRA VERMA Vs. STATE OF UTTARAKHAND AND ANOTHER

JUDGEMENT

(1.) Petitioner has approached this Court seeking the following relief:

(2.) The case of the petitioner is that he has worked with the party respondent from 1985 to 2010. On 19.10.2010, his services were terminated by the party respondent. He moved an application for referring his case to the Labour Court and, thereafter, the State Government referred the matter for adjudication of the Labour Court, Dehradun. The case was registered as Adjudication Case No. 26 of 2012.

(3.) While going through the records, I find that in the year 2014 also, the petitioner approached this Court by way of filing Writ Petition (M/S) No. 2796 of 2014, in which following order was passed on 19.12.2014: