VISHNU SUGAR MILLS LTD., HARKHUA, THROUGH ITS GENERAL MANAGER, P.R.S.PANICKER Vs. UNION OF INDIA THROUGH THE SECRETARY, LAW AND JUSTICE, GOVERNMENT OF INDIA, NEW DELHI

JUDGEMENT

(1.) Heard learned counsel for the petitioner and learned counsel for private respondent No. 6.

(2.) The petitioner seeks quashing of the entire proceedings of Complaint No. 97 of 2002 pending before the District Consumer Forum, Gopalganj, including the order dated 18.6.2003, by which the petitioner's application regarding the maintainability of the complaint case before the Consumer Forum to be heard as a preliminary issue has been rejected holding that the matter of jurisdiction shall be considered at the time of final hearing and further consequential relief forbidding and restraining the respondent No. 5, District Consumer Forum, Gopalganj from continuing the said proceedings.

(3.) Respondent No. 6 claims to be an employee of the petitioner company appointed in the year 1993 and continued in employment till April, 2001. He complained about non-payment of salary and wages for the period from May, 1997 to April, 2001 and for the grant of said salary he filed Complaint No. 97 of 2002 before the District Consumer Forum, Gopalganj claiming an amount of Rs. 2,52,000/- as wages with interest at the rate of 10% per annum and further compensation for harassment, etc.