CLIFTON ELECTRONIKS Vs. LT GOVERNOR

JUDGEMENT

(1.) Delay is condoned.

(2.) This is a Letters Patent Appeal against the Judgment of the learned Single Judge in Civil Writ Petition No. 4992 of 1994 dated 14.2.1995. The matter raises a point under Section 25(O) of the Industrial Disputes Act,1947.

(3.) The appellant is the management and was the writ petitioner before the learned Single Judge. The management closed the factory with effect from 31.3.1993. A notice was, however, issued by the Recovery Officer for recovery of wages of Rs. 1,12,700 for 44 employees for the months of April and May 1993 under Section 25(0), that is to say, for the 2 months immediately after 31.3.1993. The notice proposed to recover the arrears of wages as arrears of land revenue. A writ petition, C.W. 4034/93 was filed by the management questioning the said notice. In that writ petition, counter was filed by the respondents. An interim order was passed by the Court on 24.11.1993 directing the management to deposit Rs. 1,12,700. Ultimately, a Division Bench of this Court disposed of the same on 20.5.1994 holding that the letter dated 24.6.1993 of the management (Ex R-1 filed along with the counter in that writ petition) be treated as an application by the management seeking permission to close the establishment under Section 25(O).