ARUN TANDON, J. - (1.) Heard Sri C.P. Ghildyal, advocate on behalf of the petitioner, Sri K.P. Agarwal, senior advocate assisted by Smt. Sumati Rani Gupta, advocate and Sri Shyam Narain, advocate on behalf of workmen.
(2.) Petitioner is a Company duly incorporated under the Companies Act. It has established a sugar industry in the name and style of Triveni Engineering & Industries Ltd. Sugar Unit Khatauli. On September 19, 1991, an inspection of the petitioner's factory was made and certain violations were noticed by the Factory Inspector. Accordingly, a notice was issued to the employers to submit their explanation vide letter dated October 8, 1991. A reply was filed to the notice so issued by the petitioner on November 26, 1991.
(3.) Not being satisfied with the explanation furnished, the Factory Inspector filed a report under Section 15 of the Payment of Wages Act, before the Prescribed Authority, wherein it was stated that 11 workers (respondent Nos. 3 to 13 in the present writ petition) have not been paid their wages in full and there had been illegal deduction to the tune of Rs. 60,202.95/- by the employers. On the report so filed, notices were issued to the employers. Objections were filed on their behalf on May 5, 1992 (copy whereof has been annexed as Annexure-8 to the writ petition).;