JAYANT SRIVASTAVA Vs. PRESCRIBED AUTHORITY, PAYMENT OF WAGES

JUDGEMENT

(1.) Heard Shri Prabhav Srivastava, learned counsel for the petitioner and Shri Satyendra Narayan Singh, learned counsel, who has appeared on behalf of respondent No. 2 on caveat.

(2.) Learned counsel for the petitioner is permitted to make necessary correction in the Serial Number of the parties appearing at various places of the petition.

(3.) The instant petition under Article 227 of the Constitution of India has been filed for setting aside the final judgment/order dtd. 19/9/2023 and formal order dtd. 16/11/2023 passed by the Addl. District & Sessions Judge,-IX at Kanpur Nagar in Misc. Civil Appeal No. 3 of 2023 (Jayant Srivastava and another versus Prescribed Authority, Payment of Wages Act, 1936/Assistant Labour Commissioner, Kanpur Nagar, Kanpur and others) as also the final Award dtd. 4/6/2022 passed by the Prescribed Authority/Addl. Labour Commissioner, Kanpur in PW Case No. 47 of 2018 (Shyamji Verma and others versus Jayant Srivastava and another). A further direction to the respondent No. 2 to release/return the amount deposited in pursuance to the Award dtd. 4/6/2022 in favour of the petitioner has also been prayed for.