Allahabad High Court
Inderpal Yadav vs U.P. P.C.L. Thru. Its M.D. Lko. And 2 ... on 6 May, 2022
Author: Rajan Roy
Bench: Rajan Roy
HIGH COURT OF JUDICATURE AT ALLAHABAD, LUCKNOW BENCH ?Court No. - 4 Case :- WRIT - A No. - 2635 of 2022 Petitioner :- Inderpal Yadav Respondent :- U.P. P.C.L. Thru. Its M.D. Lko. And 2 Others Counsel for Petitioner :- Rishabh Kapoor,Krishna Kumar Vishwakarma,Suyash Manjul Counsel for Respondent :- Amarjeet Singh Rakhra Hon'ble Rajan Roy,J.
Heard.
Perused the impugned order.
Looking into the reasons given in the impugned order, this is not a fit case for interference under Article 226 of the Constitution of India even after going through the records including the annexures. Petitioner may, however, avail other remedies such as before the Labour Court or the Industrial Tribunal as the may be as far as it may be permissible in law.
Accordingly, the writ petition is dismissed with the aforesaid liberty.
The observations made herein shall not be used to the prejudice of the petitioner if any proceedings are initiated before any other forum as per law.
(Rajan Roy,J.) Order Date :- 6.5.2022 Shanu/-