PRADIP LAMP WORKS Vs. STATE OF BIHAR

JUDGEMENT

(1.) Heard learned Counsel for the parties.

(2.) This writ petition has been filed against the order dated February 8, 1989 which is at Annexure-1 to the writ petition, whereby, the respondent No. 1 has refused the prayer of the petitioner's company for granting exemption under Section 36 of the Payment of Bonus Act (hereinafter referred as the. said Act). Prior to passing of the said order, the petitioner's prayer for exemption was rejected previously. Thereafter, the petitioner came before this Court, and a Division Bench of this Court by the order dated July 7, 1997 quashed the previous order and directed the matter to be considered on the basis of fresh representation to be filled by the petitioner in details within a particular time. Pursuant to the said order the petitioner filed a detailed representation, on which the impugned order dated February 8, 1989 has been passed.

(3.) Learned Counsel appearing for the petitioner's company raised various objections against the said impugned order. The main objection is that the finding in the impugned order that the petitioner's company suffered financially because of their own action has been arrived at without disclosing any cogent material in support of the same.