High CourtsSingle Bench(2021) 02 UK CK 0048

Manjul Kumar Tyagi vs Vice President Human Resource Astrazeneca Pharma India Ltd. & Others

Uttarakhand High Court · Decided on 22 February 2021

HON’BLE JUDGES
Manoj Kumar Tiwari, J
RESULT
Dismissed
CASE NUMBER
Writ Petition (M/S) No. 413 Of 2021

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Judgment

15 paragraphs · 303 words

Manoj Kumar Tiwari, J

1.

According to the petitioner, he was serving as Territory Business Manager in a private company, namely, Astra Zeneca Pharma India Ltd.

2.

By means of this writ petition, petitioner has sought following reliefs:-

(i) The petitioner is filing this Writ Petition under Article 226 to protect the fundamental rights under article 19 & 21 of constitution of India. Which are

restricted by the respondent company by holding the hard earned wages of the petitioner without any authority of law.

(ii) Your lordships be pleased to issue writ of mandamus or appropriate writ and/or directions directing the respondent no. 1, 2 and 3 to release the

salary since June 2010 with banking interest @ 18% per annum.

(iii) Your lordships be pleased to issue further directions to the respondent no. 1, 2 & 3 to not to withhold the wages of the petitioner till there is a valid

end to employer employee relationship i.e. suspension or dismissal of petitioner services or alternatively respondents shall allow the petitioner to

continue his work till the final outcome of the pendency of Industrial dispute no. 21/2012 before the hon’ble Labour court Dehradun.

3.

It is an admitted fact that petitioner was transferred by his employer in the year 2010 and thereafter he has not reported for duties at the transferred

place. The challenge thrown by the petitioner to the transfer order is pending before the labour court. Unless the transfer order is declared to be unjust

and illegal, petitioner cannot claim salary for the intervening period. Even otherwise also, no mandamus can be issued to the private company. The

remedy of the petitioner lies elsewhere.

4.

In such view of the matter, this Court is not inclined to entertain this writ petition. Accordingly, the same is dismissed. No order as to costs.