KARNATAKA LAW SOCIETY Vs. SENIOR LABOUR INSPECTOR

JUDGEMENT

(1.) The proceedings under Sec. 20 of the Minimum Wages Act, 1948 were initiated against the petitioner Institution. The petitioner raised a preliminary objection regarding maintainability of the same. However, the same has been set aside and the case was posted for cross-examination by way of the impugned order. Aggrieved by the same, the instant writ petition is filed.

(2.) However, during the pendency of the writ petition, the petitioner has calculated the dues payable to its employees and has deposited the same in to their accounts and it is submitted that, if there is any other due payable, the same shall also be paid forthwith and the proceedings before the respondent Authority may be closed.

(3.) Learned AGA upon instructions submits that certain amounts have been indeed deposited into the accounts of the employees of the petitioner Institution, but he submits there were certain other dues yet to be deposited.