LAXMI NARAIN GUPTA Vs. WORKMENS COMPENSATION COMMISSIONER

JUDGEMENT

(1.) -The present writ petition under Article 226 of the Constitution of India, has been filed by the petitioner, inter alia, praying for quashing the order dated 6.3.2000 (Annexure-9 to the writ petition) passed by the Workmen's Compensation Commissioner-cum-Assistant Labour Commissioner, U. P., Fatehpur (respondent No. 1).

(2.) IT appears that the respondent No. 2 filed an application making claim for compensation under the Workmen's Compensation Act, 1923 against the petitioner Laxmi Narain Gupta and Laxmi Dal Mills.

(3.) IT further appears that by an ex parte order dated 9.8.1999, the respondent No. 1 awarded compensation amounting to Rs. 1,37,942 to the respondent No. 2 with interest as mentioned in the said ex parte order dated 9.8.1999.