S K DAS MANAGER Vs. COMPETENT AUTHORITY

JUDGEMENT

(1.) WE have heard Mr. A. R. Mehta, learned counsel for the appellant. Though notices have been served on the respondents, no one appears for the respondents. This Letters Patent Appeal has been filed challenging the order passed by the learned Single Judge dated 25/04/2012, passed in Special Civil Application No. 2778 of 2012. The brief facts of the case, as per Para 2 and 2.1 of the aforesaid order, are extracted as under:

(2.) IT is not disputed by the learned counsel for the appellant that he has paid the quantum of amount of minimum wages, which was ordered by the authority. The only dispute before the learned Single Judge was with regard to ten times penalty imposed on the appellant. The learned Single Judge has reduced the penalty from ten times to one time. This appeal is confined only to remaining one time penalty.

(3.) IN the result this appeal succeeds as allowed. The entire penalty imposed on the appellant is set aside. Any amount deposited by the appellant before the Registry of the Court in pursuance to the interim order passed in the appeal, shall be refunded to the appellant within one month from today.