SURJIT SINGH ANAND Vs. PRESIDING OFFICER AND OTHERS

JUDGEMENT

(1.) This petition is directed against the order dated April 5, 1989 passed by the Authority under Minimum Wages Act, Ambala. By the impugned order, the claim of Ram Bahadur and Bhag Singh, respondents Nos. 3 and 4 was accepted. An amount of Rs. 934.50 ps. was directed to be paid to respondent No. 3 and an amount of Rs. 675.00 to Sh. Bhag Singh as arrears of wages and a compensation of Rs. 1000.00 was also directed to be paid to each of these two respondents. Learned counsel for the petitioner states that the actual amount of compensation is Rs. 100.00 and by a typographical mistake, it has been shown as Rs. 1000.00. During the pendency of the writ petition, the petitioner moved a C.M. application No. 15968 of 1989 praying that service of notice on respondent No. 4 be dispensed with. This application was allowed vide orders, dated Sept. 25, 1989 and the name of respondent No. 4 was struck off from the array of parties. Thereafter, a C.M. Petition No. 2823 of 1991 was filed, in which it was averred that respondent No. 3 had expired on Dec. 10, 1990. A death certificate dated Feb. 8, 1991 was sought to be brought on record. It was also averred that the said respondent had not left behind any legal heir. Vide orders dated April 24, 1991, the death certificate of respondent No. 3 was allowed to be placed on the record.

(2.) The position that emerges is that neither respondent No. 3 nor respondent No. 4 are now before this court. They for obvious reasons were necessary parties. So far as respondent No. 4 is concerned, the petitioner has got his name deleted. In their absence, the validity of the order at Annexure P.6 cannot be gone into. In any case, the whole claim made by the petitioner relates to the award of a very meagre amount of money. The petition is wholly vexatious.

(3.) In the exercise of extraordinary jurisdiction under Art. 226 of the Constitution, I am not inclined to go into the matter. The petition is wholly lacking in merit and is, therefore, dismissed. In the circumstances of the case, the parties are, however, left to bear their own costs. Petition dismissed.