MAHALAXMI SUGAR MILLS Vs. DEPUTY LABOUR COMMISSIONER

JUDGEMENT

(1.) BY means of this writ petition the petitioners have challenged the order dated 07.06.2002 passed by Deputy Labour Commissioner Dehradun exercising jurisdiction under section 3 of Uttar Pradesh Industrial Peace (Timely Payment of Wages) Act, 1978 (U.P. Act no 5 of 1978) and recovery certificate dated 7.6.2002 issued in pursuance thereof.

(2.) HEARD Sri Ravi Kiran Jain and Sri Navneet Kaushik learned counsel for the petitioners, Sri M.C. Pant learned counsel for respondent no. 5 and learned Standing Counsel.

(3.) THE case of the petitioners is that the petitioner no. 1 is a company duly constituted under the Companies Act, 1856. The petitioner no.2 is the Managing Director of the company. The company is engaged in production of sugar and allied products and is a factory within the meaning of factories Act. There are four registered and recognized labour unions in the factory. Respondent no. 4 (Iqbalpur Sugar Works Union) is one of them.