Aloke Chakrabarti, J. - (1.) The order passed by the authority under the Payment of Wages Act has been challenged here by the employer.
(2.) Relevant facts stated In the writ petition are that predecessor of the respondent Nos. 3 to 10, one Anwar Khan was a Development Officer of the petitioner Corporation and the Corporation retired him on 30.4.1979, when he attained the age of 58 years. Anwar Khan filed original suit before the learned Munsif which was ultimately decreed. Appeal filed by the Corporation was dismissed and Corporation challenged the same further filing Second Appeal No. 1662 of 1982 which is pending in this Court. Anwar Khan filed application before the authority under the Payment of Wages Act claiming various amount under various heads which was allowed by the order dated 11.6.1993. Petitioner Corporation's appeal against the said order was rejected on 7.5.1999. Hence this writ petition was filed.
(3.) Dr. R. G. Padia. learned counsel for the petitioner Corporation raised several points on law. Mr. K. P. Agarwal, learned counsel appearing for the respondents, heirs of the said Anwar Khan, who has expired in the meantime, contested the proceeding and agreed to final disposal of the writ petition at this stage without filing counter-affidavit as questions raised on behalf of the petitioner are all on law.;