P.K.Mukherjee, J. - (1.) This matter is appearing for formal admission, but, since no counter-affidavit has been filed on behalf of the respondents pursuant to the directions passed by Hon'ble J.N. Dubey, J. on May 17, 1988, this miscellaneous writ petition is taken for hearing.
(2.) The facts of the instant miscellaneous writ petition are as follows:3. The petitioner is a registered Co-operative Sugar Mill under the provisions of U.P. Co-operative Societies Act. The respondent No. 3, Payment of Wages Inspector, District Meerut who has the jurisdiction to deal with the petitioner's Mill, inasmuch as, the jurisdiction of respondent No. 3 under Section 14(1) extends to the district of Meerut only, filed an application under Section 15(3) of the Payment of Wages Act in respect of 157 labourers of the petitioner through the Mill, which was registered as Payment of Wages Case No. 12 of 1985.
(3.) On perusal of the aforesaid application, it reveals that the claim filed by the respondent No. 3 was neither a claim of payment of wages nor deducted wages nor in respect of delayed wages contrary to the provisions of the Payment of Wages Act. It has been further mentioned in the said application that instead of making payment of Rs. 11.23 p to the labourers a sum of Rs. 27.80 p should have been paid and that is why the application is filed.;