UNION OF INDIA Vs. RAM YADI

JUDGEMENT

(1.) Heard Sri. Vinay Tripathi, learned counsel for the petitioner as well as learned Standing counsel while none has appeared on behalf of respondent No.1 despite service of notice.

(2.) By means of the present writ petition the Union of India through General Manager, Northern Railway, new Delhi has approached this Court being aggrieved by judgment and award dtd. 26/6/2003 passed by the Prescribed Authority/Assistant Labour Commissioner under Payment of Wages Act. The petitioner has also challenged the orders dtd. 21/5/2004 and 30/5/2007 passed by Additional Civil Judge, Court No.1, Lucknow thereby dismissing the appeal preferred by the petitioner against the order of Prescribed Authority and also rejecting their application for recall of the previous order.

(3.) The facts in brief are that respondent No.1 was working as a casual labourer with the petitioners. The present dispute relates to non payment of wages from 15/10/1977 to 30/9/1980 and as the wages were not paid by the petitioners the respondent filed a claim petition before the Prescribed Authority under Payment of Wages Act, 1936.