- (1.) Heard Sri R.K. Chaudhary learned Counsel for the Petitioner, learned Standing Counsel for opposite parties No. 1 to 5 and Sri Qamar Ahmad who has put in appearance on behalf of opposite party No. 6.
(2.) The Petitioner is a company registered under the Indian Companies Act, 1956 with its registered office at Kanpur. The Petitioner has challenged the award dated 27.8.2010 passed in T.T.P.W. Case No. 2 of 2008 passed by the opposite party No. 3. It further challenges the recovery certificate dated 27.8.2010 passed in pursuance of the aforesaid order whereby an amount of Rs. 1,83,17, 232/-is being sought to be recovered from the Petitioner under the U.P. Industrial Peace ( Timely Payment of Wages ) Act, 1978. The Petitioner has also challenged the recovery citation dated 7.9.2010 issued by the opposite party No. 5 to the writ petition. The orders so challenged have been annexed as Annexures No. 1, 2 and 3 respectively to the writ petition.
(3.) Counter affidavit was very promptly filed by Sri Qamar Ahmad on 1.10.2010 in this matter and a rejoinder affidavit was also filed on 22.10.2010, as such the petition became ripe for hearing very quickly. A Supplementary Affidavit has also been filed by Mr. R.K. Chaudhary on 29.10.2010 which is also taken on record.;