Chattisgarh High Court
State Of Chhattisgarh vs Brijmohan Nayak 28 Mcc/83/2018 M/S Rama ... on 3 August, 2018
Author: Sanjay K. Agrawal
Bench: Sanjay K. Agrawal
1
NAFR
HIGH COURT OF CHHATTISGARH, BILASPUR
WPL No. 153 of 2018
1. State Of Chhattisgarh Through- Secretary, Revenue Department, Mahanadi
Bhawan, Naya Mantralaya, Naya Raipur, Police Station Mandir Hasaud
Raipur, Chhattisgarh....(Petitioner No.1 Was Not A Party Before The
Learned Labour Court, But Has Been Impleaded As Petitioner No. 1 Herein
As It Is Necessary To Implead The State Govt. Through The Secretary Of
Concerned Department.), District : Raipur, Chhattisgarh
2. The Collector District-Baloudabazar-Bhatapara, Chhattisgarh.
---- Petitioners
Versus
Smt. Lalita Nayak W/o Shri Brijmohan Nayak, Aged About 38 Years, R/o
Village Khaira, Post Pandhi, Tahsil And District- Bilaspur, Chhattisgarh.,
District : Bilaspur, Chhattisgarh --- Respondents
And WPL No. 154 of 2018
1. State Of Chhattisgarh Through- Secretary, Revenue Department, Mahanadi Bhawan, Naya Mantralaya, Naya Raipur, Police Station Mandir Hasaud Raipur, Chhattisgarh....(Petitioner No.1 Was Not A Party Before The Learned Labour Court, But Has Been Impleaded As Petitioner No. 1 Herein As It Is Necessary To Implead The State Govt. Through The Secretary Of Concerned Department.), District : Raipur, Chhattisgarh
2. The Collector District-Baloudabazar-Bhatapara, Chhattisgarh.
---- Petitioners Versus Brijmohan Nayak, S/o Sukhnandan Singh, Aged About 38 Years, R/o Village Khaira, Post Pandhi, Tahsil And District- Bilaspur, Chhattisgarh., District : Bilaspur, Chhattisgarh --- Respondents For Petitioners/STate : Mr. R. N. Pusty, Govt. Advocate.
Hon'ble Shri Justice Sanjay K. Agrawal Order On Board 03/08/18 2
1. The petitioners / State preferred writ petition against the order dated 11.05.2016 passed by the Authority under Section 15(2) of the Payment of Wages Act, 1936 (for brevity, 'Act of 1936') which is appealable under Section 17 of the Act of 1936.
2. In view of the above, this Court is not inclined to entertain the writ petition. However, the petitioner would be at liberty to prefer an appeal against the said order in accordance with law.
3. Certified copy of the impugned order be returned to the counsel for the petitioners on furnishing attested photo copy thereof. No order as to cost(s).
SD/-
(Sanjay K. Agrawal) Judge Priyanka