SANJAY BANSAL Vs. MUNESH KUMAR

JUDGEMENT

(1.) This hearing has been done through video conferencing.

(2.) None appears for the Respondent.

(3.) The present petition has been filed challenging the order dtd. 3/10/2016 passed by the authority under the Delhi Shops and Establishments Act, 1954, North District, Labour Welfare Centre, Nimri Colony, Delhi. By the impugned order, the authority has directed the Petitioner to pay wages of Rs.39,039.00 along with a penalty/compensation of Rs.3,903.00 to the Respondent- Claimant. The operative portion of the order reads as under: