Punjab-Haryana High Court
Jyoti Khokher vs Union Of India And Ors on 28 August, 2014
Author: K. Kannan
Bench: K. Kannan
ARCHANA ARORA
IN THE HIGH COURT OF PUNJAB & HARYANA, CHANDIGARH
2014.08.29 12:46
I am the author of this
document
CWP No.17649 of 2014
Date of decision: August 28, 2014
Jyoti Khokher
....... Petitioner
Versus
Union of India and others
........ Respondents
CORAM: HON'BLE MR. JUSTICE K. KANNAN
Present:- Mr. Sushil Gautam, Advocate
for the petitioner.
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K. Kannan, J (oral).
1. The petitioner will have appropriate remedy before the authorities constituted under the Provident Fund Act and under the Payment of Wages Act for remittances that are complained as not being made to the authorities and for non-payment of salary. The essential relief is only against a private company but the writ petition is filed against public officials to seek for action against respondent No.5. The petitioner will help herself with appropriate actions in the light of the express provisions allowing for remittance to be secured through the appropriate forums.
2. The writ petition is disposed of with the above directions.
(K. KANNAN) JUDGE August 28, 2014 archana