SAMYUKT THEKEDARI MAZDOOR UNION Vs. PRESIDING AUTHORITY

JUDGEMENT

(1.) Orders passed by the authority under the Minimum Wages Act cum the Labour Court has been assailed by way of filing instant writ petition dismissing the application filed by the petitioner on 18.1.2002.

(2.) Petitioner's counsel has submitted that the rejection of the application on the ground that various opportunities were given for adducing the evidence which were not availed by the applicant is illegal finding recorded by the authority under the Minimum Wages Act. Order-sheets have been placed on record which have been referred.

(3.) Shri Ashok Lalwani and Shri Shishir Dixit learned counsel appering on behalf of the respondents have supported the order and they have submitted that the conduct of the petitioner was to delay the proceedings, several opportunities were given and conduct is writ large in the various order-sheets which have been referred by them. Shri Ashok Lalwani has submtted that the cost of Rs. 500/- was not imposed for examination of the witnesses.