- (1.) Leave granted.
(2.) This appeal by special leave arises from the judgment of the Division Bench of the High Court of Calcutta passed on September 6, 1995 in FMAT No. 2098/94.
(3.) The undisputed facts are that respondent Nos. 1-91 were engaged as contract labour by Bhagwat Prasad Choudhury, Respondent No. 94 and while they were working, they were refused payment of the full wages. As a consequence, they laid claim for payment of the amount. Ultimately, the Division Bench has directed by the impugned judgment that the appellant shall be liable to pay the arrears of the balance of the amount of the wages.;