TALATI MANTRI Vs. THAKOR NAGJIJI KALAJI

JUDGEMENT

(1.) Mr. C.N.Desai, learned advocate has instructions to appear for respondent - workman. He seeks permission to file his Vakalatnama. The same is permitted. Registry to accept the same.

(2.) This Petition is filed challenging the order dtd. 29/9/2015 passed by the authority under the Payment of Wages Act, 1948 ("the Act" for short), the order dtd. 4/10/2018 passed by Presiding Officer- Labour Court- Mehsana, and the recovery certificate dtd. 10/12/2018 issued by the Labour Court, wherein the Petitioner Panchayat is directed to pay difference of salary of Rs.4,61,135.00.

(3.) Considering the short issue involved in the Petition, it is taken up for final hearing and disposal today.