Allahabad High Court
Pradeep Kumar Kapoor vs U.P.Coop.Sugar Factories And Others on 2 February, 2010
Author: Sunil Ambwani
Bench: Sunil Ambwani
Court No. - 4 Case :- SERVICE SINGLE No. - 4522 of 1991 Petitioner :- Pradeep Kumar Kapoor Respondent :- U.P.Coop.Sugar Factories And Others Petitioner Counsel :- N.K.Pandey Respondent Counsel :- Sharad Tiwari,Sharad Tewari Hon'ble Sunil Ambwani,J.
Heard learned counsel for the petitioner and learned Standing Counsel.
In this writ petition a counter affidavit was filed in the year 1991 stating that the Bazpur Cooperative Sugar Factory Ltd. is situate in Distt. Nainital and that U.P. Cooperative Sugar Factory Federation, Lucknow is only a federation of Cooperative Societies.
The petitioner was employed in the cooperative sugar factory situate in Bazpur Distt. Nainital. The cause of action for claiming reliefs sought by the petitioner had arisen to him in Distt. Nainital, which is now in the State of Uttarakhand,after reorganisation of the State.
This writ petition should have been transferred to the High Court in the State of Uttarakhand long ago. After the enforcement of the U.P. State Reorganisation Act, 2000, this Court does not have jurisdiction to decide the pending matters in which the cause of action had arisen in the newly created state of Uttarakhand.
The office is directed to transfer the record of the writ petition to the High Court of the State of Uttarakhand in accordance with the provisions of the U.P. State Reorganisation Act, 2000.
Order Date :- 2.2.2010 SP/