BALA DEVI & ORS Vs. HUKUM CHAND

JUDGEMENT

(1.) The instant writ petition under Articles 226 and 227 of the Constitution of India has been filed on behalf of petitioners seeking the following reliefs:-

(2.) Learned counsel appearing on behalf of the petitioners submitted that the respondent, i.e., the applicant before the Court of Sh. K.R. Verma - Authority (Under Shops & Establishment Act, 1954) (North-West District), Labour Welfare Centre, Nimri Colony, Ashok Vihar, Phase-IV, Delhi- 110052 (hereinafter "learned Authority/Court below") had filed a claim under the Delhi Shops & Establishment Act, 1954 (hereinafter "the Act) regarding non-payment of earned due wages by the petitioners herein.

(3.) It is submitted that in the above said claim, the learned Authority passed the impugned order dtd. 25/2/2016, in favour of the respondent herein, whereby, the petitioners were directed to pay Rs.68,000.00 as due earned wages and Rs.2,000.00 as penalty/compensation to the respondent for not making payment of dues and withholding it illegally.