SWADESHI COTTON MILL Vs. DY.LABOUR COMMISSIONER

JUDGEMENT

(1.) Heard learned counsel for the petitioner, learned counsel for the respondents and perused the record.

(2.) By means of the present writ petition, the impugned order dated 1.1.2000 passed by the respondent no. 1 Deputy Labour Commissioner, Allahabad (annexure no. 8) has been challenged by which the direction was issued, for recovery of the amount, to the Collector, Allahabad, with 10 percent interest. Further prayer is to issue mandamus commanding the respondents not to initiate recovery proceeding.

(3.) The recovery proceeding against the petitioner in pursuance of the order dated 1.1.2000 was stayed by interim order dated 16.3.2000 passed by this Court.