DINESH KUMAR KHANNA Vs. STATE OF U.P.

JUDGEMENT

(1.) Heard Sri J.J. Munir, learned counsel for the petitioner and Sri A.K. Dwivedi, Advocate holding brief for Sri Hawaldar Verma, learned counsel for the respondent.

(2.) The petitioner in the writ petition is seeking quashing of the order dated 25.09.2004 passed by Prescribed Authority in P.W.A. Case No. 15 of 2000 (Heera Kumar Chaudhary and Ors. v. M/s Khanna Builders).

(3.) Briefly stated facts of the case are that the petitioner had employed some casual labourers for construction and repair work of his house in the Premises No. K-E-38, Kavi Nagar, Ghaziabad in the year 1999. These casual labourers are stated to have initiated proceedings under section 9 of Payment of Wages Act, 1936 against the petitioner that they had not been paid wages from 01.09.1999 to 30.11.1999. The claim was for payment of wages to the tune of Rs. 94,440/-. It is also stated that in the claim petition, the petitioner was arrayed as M/s Khanna Builders and its office was shown in the petitioner's residential address as Proprietor of M/s Khanna Builders.