KEC INTERNATIONAL LTD Vs. MOHD HANIF

JUDGEMENT

(1.) MOHD . Hanif, representing 105 persons employed by KEC International Limited, Batote, in connection with the construction of 220 KV Line Tower Nos. 149, 150, 151 and 153 at Nachlana Ramsoo, Tehsil Banihal, had filed a Claim Petition before the Authority under the Payment of Wages Act (Assistant Labour Commissioner) Doda, seeking recovery of delayed wages amounting to Rs.22 lacs. This claim was awarded in favour of the labourers in terms of the direction issued by the Authority under the Payment of Wages Act (Assistant Labour Commissioner) Doda vide its Order dated 28th of December, 2002.

(2.) KEC International Limited, Batote, filed an appeal against the award of the Authority before learned Additional District Judge, Ramban, who, vide his judgment dated 1st of October, 2005, has held the appeal barred by time and accordingly dismissed it.

(3.) AGGRIEVED by the judgment of learned Additional District Judge, Ramban, M/s KEC International Limited has filed this petition invoking revisional jurisdiction of the Court to set aside the order of learned Additional District Judge, Ramban.