RAMNARESH T MISHRA GENERAL SECRETARY Vs. ALPESH TEXTILES

JUDGEMENT

(1.) This petition was admitted on 16.6.1999. Notice was issued. Respondent Nos. 1 to 5 have been served by direct service. None appears on their behalf. Respondent No. 6 is represented by Shri Kodekar, A.G.P.

(2.) Heard learned counsel for the petitioner and Shri Kodekar, learned A.G.P. for respondent No. 6.

(3.) The prayer in this petition is for issuing writ of mandamus directing the respondent Nos. 1 to 5 to implement forthwith the order passed by Payment of Wages authority on 10.2.1999 vide Annexure-A with further prayer for a writ of mandamus to respondent No. 6 to lodge criminal complaint against respondent Nos. 1 to 5 for committing breach of the provisions of the Payment of Wages Act, 1936, in not making compliance of the order dated 10.2.1999.