MD MANJUR Vs. SYAM KUNJ OCCUONTS SOCIETY

JUDGEMENT

(1.) Having heard learned counsel for the parties on either side we cannot find fault with the impugned judgment inasmuch as, in the impugned judgment, judgment of this Court in som Vihar Apartment Owners' housing Maintenance Society Ltd. v. Workmen c/o Indian Engg. and genl. Mazdoor ((2002) 9 SCC 652) is relied on and followed. Learned counsel for the appellants tried to make some distinction to contend that the decision of this Court afore-mentioned is not applicable to the facts of the present case. We find it difficult to agree. This being the position, we do not find any merit in the appeal. Consequently, it is dismissed. No costs.

(2.) At this stage, the learned counsel for the appellants submitted that the appellants have made an application, i. e. , LA. No. 3, for direqtlon to give minimum wages and for other reliefs. Since this is outside the purview of this appeal, it will not be possible for us to give any direction in this application. Hence, LA. No. 3 is dismissed. However, we make it clear that the dismissal,of this I. A. does not preclude the appellants from making a proper application, if entitled to, in regard to the reliefs sought for in this application before an appropriate authority in accordance with law. Appeal dismissed.