VINOD KUMAR CHOURASIA Vs. LABOUR INSPECTOR

JUDGEMENT

(1.) Challenging the orders-Annexure P/1 dated 1.6.2002 and P/4 dated 26.8.2002, passed by the Authority under Minimum Wages Act-Labour Court, Balaghat, this writ petition has been filed.

(2.) Shri Jaideep Singh, learned Counsel for the State, refuted the aforesaid and points out that as the petitioner did not file the reply and kept on asking time for a considerable period, the authorities have acted in accordance to law and the same does not warrant any interference.

(3.) During the course of hearing of this writ petition Shri R.N. Shukla, learned Senior Advocate, also made an alternate submission to the effect that if for any reason this Court comes to the conclusion that the determination of the claim is correct, then imposition of the extreme penalty of ten times the claim amount may be reconsidered and interference to that extent made in this writ petition.