Allahabad High Court
R.B. A.B.K. S.C. Mills vs P.W. A.D.L.C. on 12 July, 2010
Author: Prakash Krishna
Bench: Prakash Krishna
Court No. - 6 Case :- WRIT - C No. - 38128 of 1993 Petitioner :- R.B. A.B.K. S.C. Mills Respondent :- P.W. A.D.L.C. Petitioner Counsel :- A.K. Mishra,D.K.S. Rathore Respondent Counsel :- S.C. Hon'ble Prakash Krishna,J.
The present writ petition has been filed against an interlocutory order dated 30th November, 1992 passed by the Prescribed Authority under the Payment of Wages Act whereby the objection filed by the petitioner that the proceedings are not maintainable, has been rejected.
The matter has been pending before this Court for the last about 17 years, without admitting the writ petition. Even notices were not ordered to be issued to the respondent-workman.
This Court is not inclined to interfere at this stage, however, it shall be open to the petitioner to raise all such pleas if the adjudication by the Prescribed Authority goes against it, in appeal under Section 17 of the said Act.
The writ petition is dismissed accordingly.
Order Date :- 12.7.2010 Akv