S.A.BOBDE,J. - (1.) Heard learned counsel for the parties.
(2.) Having gone through the contempt petition we feel it appropriate to direct that the Union of India shall proceed against the erring companies by calling upon the statutory authorities, namely, Provident Fund Commissioner, Officers in the District level relating to the Payment of wages under the Payment of Minimum Wags Act, Workmen Compensation Act, Plantation Labour Act, Equal Remuneration Act, 1976, Payment of Bonus Act, 1965, Employees Provident Fund and Miscellaneous Act, 1952, Payment of Gratuity Act, 1972, to issue notices to the said companies for recovery and payment of wages to the workmen for the period in question.
(3.) The afore-mentioned officers shall work under the District Magistrate and report to him about the steps that are being taken and he in turn report to the Central Government about the same.;