ALI MOHAMMAD DAR Vs. DEPUTY LABOUR COMMISSIONER

JUDGEMENT

(1.) Abdul Hamid Khan-respondent No.2 in the present petition, filed an application in terms of Sec. 15 of the Payment of Wages Act, 1936 (hereinafter called as 'The Act') for recovery of Rs.1,94,820.00 on account of delayed wages. The application was disposed of by the respondent No.1 vide order dtd. 30/6/2015.

(2.) The petitioner herein moved an application under Order 9 Rule 13 of the Code of Civil Procedure for setting aside ex-parte order dtd. 30/6/2015.

(3.) The application was contested by the applicant/claimant. The application was also dismissed vide order dated 08.11.20216 by the respondent No.1. The respondent No.1 also vide order dtd. 17/11/2016 directed the petitioner herein to deposit the amount granted by the respondent No.1 within a period of 15 days failing which legal action was to follow.