SAKIA MUKTA AND ORS. Vs. AUTHORITY UNDER MINIMUM WAGES ACT.-CUM-SUB-DIVISIONAL JUDICIAL MAGISTRATE AND ANR.

JUDGEMENT

(1.) HEARD learned Counsel for the Petitioners. None appears for opposite party No. 2.

(2.) HUNDRED Petitioners in this writ petition have challenged the order dated 18.4.1999 passed by the learned S.D.J.M., Koraput in M.J.C. No. 1 of 1997 annexed as Annexure -1 to this petition.

(3.) LEARNED Counsel for the Petitioners produced before me the application filed before the learned S.D.J.M. for condonation of delay and the objection filed by O.P. No. 2 to the said application on 13.10.1998. In Paragraph -5 of the said objection it has been stated on behalf of O.P. No. 2 that the wages from 1.7.1990 to 31.10.1990 of the Petitioners was settled by the O.P. No. 2 on 5.2.1996. On such settlement, the strike which was called off by the Krushi Mazdoor Sangha.