S.P.Mehrotra, J. - (1.) THE present writ petition has been filed under Article 226 of the Constitution of India, inter alia, praying for quashing the order dated 12.11.2008 (Annexure-5 to the writ petition) passed by the respondent No. 1.
(2.) IT appears that the respondent No. 2 filed an application under Section 10 of the Workmen's Compensation Act, 1923 claiming compensation on account of injury sustained by him while working in the establishment/factory of the petitioner. The said application was registered as W.C. Case No. 96 of 2003. After the exchange of affidavits between the parties in the said case and the leading of evidence by both the parties, the respondent No. 1 by the judgment and order dated 6.12.2007 awarded compensation amounting to Rs. 1,72,994.82 to the respondent No. 2. The said amount was to be deposited within 30 days through a bank draft failing which the petitioner was made liable to pay simple interest @ 6% per annum from the date of incident till the date of payment. Copy of the said judgment and order dated 6.12.2007 has been filed as Annexure-1 to the writ petition.
(3.) IT appears that the petitioner thereafter filed restoration application, which was dismissed by the respondent No. 1 by the order dated 31.3.2008. Copy of the said order dated 31.3.2008 has been filed as Annexure-2 to the writ petition. The petitioner, thereafter, filed another application dated 19.5.2008, inter alia, praying for reconsideration of the order dated 6.12.2007, passed by the respondent No. 1. Copy of the said application has been filed as Annexure-3 to the writ petition.;