UTTARAKHAND ROADWAYS KARAMCHARI Vs. STATE OF UTTARAKHAND

JUDGEMENT

(1.) In terms of the assurance given to us, as recorded in our order dated 24.09.2019, the Secretary, Transport Department, Uttarakhand is said to have released a sum of Rs. 19.00 crores, as a result of which the salary of the employees of the respondent-Corporation, for the months of July and August, 2019, is said to have been paid.

(2.) Mr. M.C. Pant, learned counsel appearing on behalf of the petitioner-Union, would, however, contend that the amounts deducted from the salary of the members of the petitioner-Union, both towards Provident Fund and Cooperative Societies dues, have not been paid by the Uttarakhand State Road Transport Corporation so far. He would also complain of non- release of the amounts, due to the members of the petitioner-Union, for having worked overtime.

(3.) We are presently concerned with non-payment of the salaries, due to the employees of the respondent-Corporation, for the month of September, 2019, and for the month of October, 2019 (which is due and payable shortly on the 01st of November, 2019), more so in the light of the ensuing Deepawali festival.