Uttarakhand High Court
Madan Mohan Kukreti vs Presiding Officer Labour Court ... on 18 May, 2017
Author: U.C.Dhyani
Bench: U.C.Dhyani
WPMS No. 1185 of 2017 U.C.Dhyani, J.
Mr. Rajeev Sharma, Advocate, present for the writ petitioner.
By means of present writ petition, the petitioner prays for the following relief, among others:
"To issue an appropriate order or direction to the learned Prescribed Officer, Labour Court, Dehrdun to decide the Adjudication Case No. 39 of 2010, Madan Mohan vs. Gita Bhawan as expeditiously as possible preferably within three months or within such time as this Hon'ble Court may deem fit and proper in the facts and circumstances of this Case. "
Considering the prayer of the petitioner, notices are not being sent to the private respondents, inasmuch as, it does not lie in one's mouth to say that any lis pending in any court should not be decided at the earliest possible date.
Looking at the documents brought on record, writ petition is disposed of by requesting the learned Presiding Officer, Labour Court, Dehradun, to make an endeavour to decide the above said Adjudication Case No. 39 of 2010, at an early date, in accordance with law.
(U.C.Dhyani, J.) 18.05.2017 Kaushal