G RAJEEV Vs. EXCISE INSPECTOR

JUDGEMENT

(1.) PETITIONER is challenging recovery proceedings for recovery of arrears of wages and toddy workers' welfare fund payable to 5th respondent. According to petitioner, Rs.1,60,000/- is lying in deposit with 2nd respondent. If there is no abkari dues due from petitioner, then there will be direction to 2nd respondent to forward the amount deposited by petitioner to 5th respondent for crediting the same towards welfare fund dues and if balance amount is available, it is to be paid against wages arrears. If balance amount is not available, respondents will be free to proceed with the recovery proceedings. No recovery steps will be taken against petitioner until deposits are adjusted towards arrears due from the petitioner. Writ petition is disposed of as above.