SMT. PARVATHAMMA Vs. PCL.CF. CONSERVATOR OF FORESTS

JUDGEMENT

(1.) Sri.V.S.Naik, learned counsel for petitioner and Sri.Shivananda D.S., learned AGA for respondents, have appeared in-person.

(2.) In this writ petition, petitioner has assailed the order passed by the third respondent at Annexure-A, dtd. 28/1/2015 in case No [xxx xxx xxx] -8/14-15 and the order dtd. 28/8/2015 vide Ref.No. [xxx xxx xxx] 8/14-15 at Annexure-'D'.

(3.) The facts of the case are stated as under:- It is stated that the petitioner was working under the second respondent as a Watcher. The petitioner's husband Sri.Krishne Gowda was also working as a Watcher. Both of them were working continuously. It is stated that the second respondent did not pay the wages to the petitioner with effect from 21/1/2012 onwards. Similarly, petitioner's husband Sri.Krishne Gowda was also denied wages from 3/4/2012 onwards. Both of them were requesting the second respondent to pay them the wages regularly and the request was not considered by the second respondent.