MEDICAL SUPERINTENDENT MISSION CHRISTIAN HOSPITAL Vs. WORKMENS COMPENSATION COMMISSIONER PRESCRIBED AUTHORITY DEPUTY LABOUR

JUDGEMENT

(1.) Heard counsel for the parties and perused the record.

(2.) This writ petition has been filed challenging the validity and correctness of the impugned order dated 13.5.2001' passed by the prescribed authority appointed under the Payment of Wages Act, 1978/ Deputy Labour Commissioner, Azamgarh Region, Azamgarh holding that the retrenchment of 10 employees is illegal, hence they are entitled a sum of Rs. 2,88,377 towards wages for the months of December, 2000 to March, 2001. Since the amount of wages exceeds Rs. 50,000 hence it can be recovered under U. P. Timely Industrial Peace Act, 1987.

(3.) It appears from the record that the employer is a charitable hospital. An application dated 16.4.2001 claiming relief of reinstatement ; retrenchment compensation and back wages was filed before the Prescribed Authority appointed under the U. P. Industrial Peace (Timely Payment of Wages) Act, 1978.