Ram Surat Ram (Maurya), J. - (1.) Heard Sri Vijay Bahadur Singh, Senior Advocate, assisted by Sri Vijay Sinha, for the petitioner.
(2.) The writ petition has been filed for quashing order of Deputy Labour Commissioner, dated 03.11.2017, directing for payment of wages of 34 workmen due from 01.3.2017 to 31.3.2017, total amount of Rs. 5,16,000/-.
(3.) M/S Nirala Aspire (the petitioner) is a private limited company registered under Indian Companies Act, 1956 and is engaged in business of construction of flats. Mohd. Sultan (respondent-4) filed an application under Section 3 of U.P. Industrial Peace (Timely Payment of Wages) Act, 1978 (hereinafter referred to the Act), for recovery of wages of 34 workmen for a period of 01.3.2017 to 31.3.2017 (total amount of Rs. 5,16,000/-). This application is in Proforma-3 as given under U.P. Industrial Peace (Timely Payment of Wages) Rules, 1981, in which a table consisting names and post of workmen, his rate of wages and their signatures have been given.;