Supreme Court - Daily Orders
Managing Director, Uttarakhand ... vs Sompal Singh on 28 January, 2022
Bench: D.Y. Chandrachud, Sanjiv Khanna
SLP(C) 538/2022
1
ITEM NO.3 Court 4 (Video Conferencing) SECTION X
S U P R E M E C O U R T O F I N D I A
RECORD OF PROCEEDINGS
Petition(s) for Special Leave to Appeal (C) No.538/2022
(Arising out of impugned final judgment and order dated 27-10-2021
in WPMS No.2186/2021 passed by the High Court of Uttarakhand at
Nainital)
MANAGING DIRECTOR, UTTARAKHAND PARIVAHAN Petitioner(s)
NIGAM & ORS.
VERSUS
SOMPAL SINGH Respondent(s)
(With appln.(s) for I.R. and IA No.5840/2022-EXEMPTION FROM FILING
O.T.)
Date : 28-01-2022 This petition was called on for hearing today.
CORAM :
HON'BLE DR. JUSTICE D.Y. CHANDRACHUD
HON'BLE MR. JUSTICE SANJIV KHANNA
For Petitioner(s)
Mr. Pradeep Misra, AOR
For Respondent(s)
UPON hearing the counsel the Court made the following
O R D E R
1 Having heard Mr Pradeep Misra, learned counsel appearing on behalf of the petitioner, we find no error in the concurrent findings which have been Signature Not Verified Digitally signed by DEEPAK SINGH Date: 2022.01.31 12:37:18 IST Reason: SLP(C) 538/2022 2 arrived at by the Labour Court and by the High Court in the exercise of its jurisdiction under Article 227 of the Constitution.
2 The Special Leave Petition is dismissed.
3 However, on the request of the learned counsel, time for complying with the order of the High Court is extended until 28 February 2022. Consequently, since time is being extended by this Court for complying with the order of the High Court, the penal interest of 8% shall not become payable if the payment is made within the time as extended by this Court.
4 Pending applications, if any, stand disposed of.
(CHETAN KUMAR) (SAROJ KUMARI GAUR)
A.R.-cum-P.S. COURT MASTER