JAGRAN PRAKASHAN LIMITED Vs. AMAR KUMAR SINGH

JUDGEMENT

(1.) After hearing the matter, this Court had called for the records of Writ-C No.23212 of 2021. As the issue raised in both the writ petitions is common, both the writ petitions are being decided by means of this common order. For the sake of brevity, Writ-C No.10149 of 2023 is being decided as a leading case.

(2.) The present petition has been filed challenging the orders dtd. 11/10/2022, 7/11/2022 and 4/1/2023 whereby total of 57 references have been consolidated and decided.

(3.) The facts, in brief, are that the petitioner is a newspaper establishment as defined under Sec. 2(d) of the Working Journalists and Other Newspaper Employees (Condition of Service) and Miscellaneous Provisions Act, 1955 (herein after referred to as 'WJ Act'). The petitioner is situated at Noida and is engaged in the business of printing of newspaper in the name and style of 'Dainik Jagran'. In addition to the said, the petitioner is also engaged in the news through electronic media and website etc.