NERAJ KUMAR Vs. STATE OF HIMACHAL PRADESH

JUDGEMENT

(1.) This writ petition has been filed by Neraj Kumar with the prayer that respondents No. 1 and 2 may be directed to decide the matter pending with them, as raised by the petitioner vide Annexure P-2 in the writ petition.

(2.) Reference is made to the notice served on respondents No. 3 and 4 by Labour Inspector, Shimla Circle-II, Shimla, on the complaint of non-payment of wages wherein it has been stated that enhanced wages have not been paid to the workers with effect from April, 2018 to April, 2019 and that the workers are entitled to get the notified rates of minimum wages for the aforesaid period in view of the revision of the wages from time to time. The said respondents were advised to make the payments in lieu of the arrears for the aforesaid period without further delay and produce the proof, failing which prosecution shall be launched against them in the competent Court of law for non production of record without further correspondence, under Sec. 15 of the Payment of Wages Act, 1936.

(3.) Mr. Naresh K. Gupta, learned counsel appearing for respondent No. 3, submits that they are in the process of complying with the aforesaid order of the Labour Inspector.