- (1.) This Writ Petition has been filed, seeking to quash the order dated 29.04.2015 passed by the 1st respondent in Claim Application No.2 of 2014, by which, the 3rd Respondent was directed to pay the wages due to the 20 employees and in default of such payment, the Petitioner herein was directed to ensure payment of wages to the employees concerned and to recover from the bills of the 3rd Respondent. The Petitioner also sought a direction to the 1st respondent to drop all further proceedings against the Writ Petitioner, regarding the claim made by the 2nd respondent impugned in the Claim Application No.2 of 2015.
(2.) The case of the Petitioner was that the 3rd Respondent, being a successful bidder, was appointed as Contractor for housekeeping work to be carried out in the office premises of the petitioner for the year 2014-2015 and the agreement with the 3rd Respondent came to an end in the month of September, 2014 pursuant to some labour problems faced by the 3rd Respondent. It was the further case of the Petitioner that the 2nd Respondent Union (in short 'the Union') had filed a Claim Application before the 1st Respondent on behalf of certain employees, numbering 20 for non payment of wages to them from April, 2014 and July 2014 and in the said Application, the 1st Respondent has passed an order, directing the 3rd Respondent to pay the wages due to those 20 employees with further direction to the Petitioner to ensure payment of wages to them and recover the amount from the bills of the 3rd Respondent.
(3.) It was also the case of the Petitioner that the 1st Respondent has wrongly given a finding that the Petitioner is the Principal employer for the employees engaged by the 3rd Respondent, whereas the Petitioner has no direct connection with those employees, who were purely engaged by the 3rd Respondent for the purpose of housekeeping, namely, sweeping and cleaning works, on the basis of the contract awarded by the Petitioner herein.;