JOY M K Vs. STATE OF KERALA

JUDGEMENT

(1.) Original Petition Nos. 2828 of 1994 to 2662 of 1996 are filed by contractors of certain abkari shops and O.P. No. 9880 of 1993 to 901 of 1994 (eight O.Ps.) are filed by various associations representing the employees of various abkari shops.

(2.) Section II of the Act deals with determination of amounts due from employers, which says the Chief Welfare Fund Inspector or any other Welfare Fund Inspector authorised by him in this behalf, may, by order, determine the amount due from any employer under the provisions of the Act or the Scheme. S.2 (m) of the Act defines the term 'wages' as follows:

(3.) State was empowered to frame a Scheme to be called the Abkari Workers Welfare Fund Scheme for the establishment of a Fund under the Act, for the purpose of payment of pension, for payment of provident fund, for payment of gratuity, for payment of family pension, for payment of financial assistance to a member who suffers from permanent disablement, etc. In compliance with the said provisions various employers paid contribution to the