CONSERVATOR OF FORESTS Vs. ABDUL AHAD MIR

JUDGEMENT

(1.) The Authority under Payment of Wages Act, 1936 (for short 'Act of 1936') passed an award in favour of the respondents vide its order dated March 8, 2006. The claim of the respondents before the Authority was that their wages from March, 1993 to April, 1997 were not paid by the petitioners. The application filed under Section 15 of the Act of 1936 before the Authority, being time barred, application seeking condonation of delay in filing the claim petition was also filed. The "Authority" vide its award aforementioned directed petitioner no. 2, Divisional Forest Officer, Kehmal, to deposit an amount of Rs. 28,64,000/- within thirty days from the date of passing of the order. It was also provided in the order that in case the amount aforementioned is not deposited within the stipulated period, recovery proceedings under Section 15(5)(b) of the Act of 1936 would be initiated. Petitioners', being aggrieved of the said order, have challenged the same in this writ petition.

(2.) On notice issued in this case, the respondents have filed objections.

(3.) Heard learned counsel for the parties and considered the matter.