ANJANI KUMAR, J. - (1.) By means of present writ petition under Article 226 of the Constitution of India, petitioner-employers challenge the order/recovery certificate dated 17/05/1999, ' passed by Dy. Labour Commissioner, Meerut under the provision of U.P. Industrial Peace (Timely Payment of Wages) Act, 1978, hereinafter referred to as the 'Act of 1978', a copy whereof has been annexed as Annexure-6 to the writ petition.
(2.) The facts leading to the filing of present writ petition are that petitioner was served with a notice dated February 3, 1999 (Annexure-2 to the petition) to show cause as to why recovery under Section 3 of the aforesaid Act of 1978 (U.P. Act No. 5 of 1978) be not issued as the employers have not paid a sum of Rs. 95,785.26 with regard to the lay-off compensation of their 12 workmen between the period October, 199 8/12/1998. The employers submitted their reply that the provisions of Section 3 of the aforesaid Act of 1978 are not attracted as the amount of lay-off compensation cannot be said to be covered within the meaning of wages under the Payment of Wages Act; and that the employees are less than 20 in number, therefore the Dy. Labour Commissioner has no jurisdiction/authority to recover the aforesaid amount. The aforesaid reply of the employers does not find favour by the respondent No. 1, who vide its order dated 17/05/1999 issued recovery certificate to the Collector, Meerut for recovery of the aforesaid amount. The only submission made by learned counsel for the petitioner-employers is that from the admitted facts, the amount for which the aforesaid recovery has been issued under the aforesaid U.P. Act No. 5 of 1978, is not covered by the definition of the wages, even assuming that the provisions of U.P. Act No. 5 of 1978 are applicable to the establishment of the employers. Learned counsel for the employers has relied upon a decision reported in P. K. Mohan Kumar v. Dy. Labour Commissioner and others, 1991 (62) FLR 258, wherein the Kerala High Court considering the case of Nutan Mills v. E.S.I. Corporation AIR 1956 Bom. 336 : 1956-I-LLJ-215 (Bom-DB), of Bombay High Court has observed as under: "The lay-off compensation paid under Section 25-C of the Industrial Disputes Act cannot come within the ambit of "salary" or "wage" as defined under Section 2(21) of the Act. The lay-off compensation is evidently not remuneration payable to the employees for work done. During the period of lay-off, the contract of employment is suspended, and is not operative. The language of Section 25-C of the Industrial Disputes Act, the definition of "lay-off ' under Section 2 (kkk) and the definition of "wages" in the Industrial Disputes Act make this amply clear that lay-off compensation does not come within the definition of "salary" or "wage".
(3.) The another decision relied upon by learned counsel for the employers is reported in Anusuya Vithal and others v. J. H. Mehta, Additional Authority under Payment of Wages Act, Bombay and another AIR 1960 SC Bom 201 : 1959-II-LLJ-742 (Bom-DB), wherein the Division Bench of Bombay High Court after considering the case of Supreme Court reported in 1960 Bom. L.R. 943 (AIR 1958 SC 518) has observed, "Remuneration is only a mere formal version of 'payment' and payment is a recompense for service rendered." Compensation which is payable for lay-off, that is, on account of the failure or inability of the employer to provide work, cannot therefore be said to be remuneration. The payment is made not as consideration for work done or services rendered, but as compensation for temporary loss of employment.";