NIMAR TEXTILES CO. LTD. Vs. ADDL. LABOUR COMMISSIONER

JUDGEMENT

(1.) IN this petition, an Order (P.8) passed by Labour Commissioner, M.P., Indore on 31 -1 -2005 has been assailed.

(2.) AN application was filed by respondent No. 2/Workers' Union in which on account of salary a total sum of Rs. 36,72,000/ - was claimed. It was specifically mentioned that workers were restrained from entering the factory premises with effect from 1 -11 -2002. Employees are permanent employees, their salaries have not been paid. The amount was calculated on the basis of salary which was due and payable.

(3.) LABOUR Commissioner as per Order (P.8) has directed payment of a sum of Rs. 35,87,055.98, recovery of the same has been ordered as arrears of land revenue and payment has been ordered to be made to employees mentioned in the list.