HINDUSTAN MEDIA VENTURES LIMITED Vs. STATE OF JHARKHAND

JUDGEMENT

(1.) In view of outbreak of COVID-19 pandemic, these cases have been taken up together through Video Conferencing and heard at length. Concerned lawyers have no objection with regard to the proceeding which has been held through Video Conferencing and there is no complaint in respect to audio and video clarity and quality and after hearing at length, the matter is being disposed of finally.

(2.) Petitioner in W.P.(L) No. 1147 of 2017 has approached this Court with a prayer for setting aside order dtd. 16/6/2016, passed by the Labour Superintendent, whereby the order of recovery of Rs.3,13,686.00 against the petitioner Company has been passed. Petitioner has further prayed for setting aside order dtd. 18/11/2016, passed by District Panchayat Raj Officer - cum - District Certificate Officer, Godda whereunder warrant of arrest has been issued against 'Manager' of the petitioner Company in pursuant to Certificate Case No. CC III 114/ 2016 - 17. Petitioner has further prayed for setting aside any proceeding emanating from or related to the Certificate Case No. CC III 114/ 2016 - 17, pending before the Court of Certificate Officer, Godda.

(3.) Petitioner in W.P.(L) No. 57 of 2017 has approached this Court with a prayer for setting aside notice/ letter dtd. 17/3/2016, passed by Labour Superintendent, Dhanbad served to the petitioner on 14/12/2016, whereby request has been made to the Certificate Officer, Dhanbad to recover arrears from the petitioner claimed to be arrears due under Sec. 13 of the Working Journalists and Other Newspaper Employees (Conditions of Service) and Miscellaneous Provisions Act, 1955 for the payment to respondent no. 4, as per provisions of Bihar and Orissa Public Demands Recovery Act, 1914. Petitioner has further prayed for setting aside notice dtd. 12/4/2016, issued by District Certificate Officer - cum - Additional Collector (Supply), Dhanbad in Certificate Case No. 22 (WC) 2016-17, served to the petitioner on 14/12/2016, whereby respondent no. 3 directed the petitioner for payment of Rs.4,56,068.00 as per letter issued by the Labour Superintendent, Dhanbad. Petitioner has also prayed for setting aside letter no. 1651, dtd. 8/8/2015, issued by the Labour Superintendent, Dhanbad, served to the petitioner on 14/12/2016, whereby respondent no. 2 directed ex-parte to the petitioner to make payment of Rs.4,56,068.00 to the respondent no. 4 as per his own claim without any determination/ adjudication of said amount due in terms of Majithia Wage Board Recommendations by the statutory authority as prescribed under the Working Journalists and Other Newspaper Employees (Conditions of Service) and Miscellaneous Provisions Act, 1955 and submit the evidence of said payment to the Labour Superintendent. Petitioner has also prayed for setting aside further proceedings emanating from or related to the Certificate Case No. 22(WC) 2016 - 17, pending in the Court of Certificate Officer - cum - Additional Collector (Supply), Dhanbad.