- (1.) RAKESH Sharma, J. Heard Sri Umesh Chandra Singh, learned Counsel for the petitioners.
(2.) A group of employees of Nagar Palika Parishad, Nawabganj, Barabanki has filed this writ petition, seeking payment of their wages, Bonus, over time dues and have raised several other grievances in this writ petition. According to learned Counsel for the petitioners, even the contribution towards the P. F. has not been made by the employer and the amount deducted has not been forwarded to the Provident Fund. This writ petition was entertained on 13-12-2004. Sri Rakesh Srivastava, learned Counsel for the Nagar Palika Parishad had sought six weeks' time to file counter-affidavit. No counter-affidavit has been filed till date.
(3.) THE petitioners have placed a chart showing their salary claims. This Court has taken judicial notice of the fact that Nagar Palika Parishad, Nawabganj, Barabanki is not paying post retiral benefits to its employees. Now this is a writ petition filed by the active workers except one petitioner No. 13, Sakir Ali who has retired. It is surprising to note that despite continuance of employer-employee relations, the employees are deprived of their salary. On being asked, learned Counsel for the petitioner has submitted that the reason given to the employees that the Nagar Palika Parishad is facing financial difficulties. Budgetary grant is insufficient to pay wages to its employees.;