INDIAN COFFEE WORKERS Vs. SENIOR LABOUR INSPECTOR

JUDGEMENT

(1.) The petitioner is before this Court seeking for the following reliefs;

(2.) The petitioner is a Co-operative Society registered under the Co-operative Societies Act in the year 1957. The petitioner was carrying on the business of running a coffee shop in Bangalore. The said business was going on very well till the year 2016. However, thereafter, it started suffering losses more so on account of Covid 19 as also on account of the Bruhat Bangalore Mahanagara Palike (BBMP) having taken up the work of redoing Church Street, which had closed the said road for repair for a period of nearly a year preventing the customers from visiting the coffee hotel being run by the petitioner.

(3.) The petitioner, during this time having closed the said coffee shop had not made payment of the wages and/or contributions as statutorily mandated but had paid only 50% of the same. It is on this allegation that the workmen had once earlier approached the Deputy Registrar Co-operative Societies who had passed an order stating that he would not be in a position to pass an order on a representation but however, a properly instituted dispute could be considered.