RANGE FOREST OFFICER, THE DEPUTY CONSERVATOR OF FOREST AND THE SECY. TO GOVT. FOREST ENVIRONMENT AND ECOLOGY DEPARTMENT Vs. SRI. A. B. CHANDRAPPA

JUDGEMENT

(1.) IN this writ petition under Articles 226 and 227 of the Constitution of India, the petitioners have called in question, the order dated 29.9.2011, passed by the Labour Officer and Authority under the Minimum Wages Act vide Annexure -A. By the impugned order at Annexure -A, the Labour Officer and the Authority under the Minimum Wages Act has allowed the petition filed by the respondent and directed the petitioners to pay a sum of Rs. 77,552/ - towards difference of wages and a sum of Rs. 77,552/ - towards compensation.

(2.) AGGRIEVED by that, the petitioners have filed this writ petition.

(3.) THE learned Government Pleader appearing for the petitioners contended that the impugned order cannot be sustained in law. He also submitted that there was delay in filing the application and therefore, the concerned Authority was not justified in entertaining the application. He also submitted that the amount awarded towards compensation is highly exorbitant and unreasonable. Therefore, the impugned order cannot be sustained in law.