- (1.) The challenge here in this bunch of writ petitions is to the impugned ex parte orders of October 10, 1985, under the payment of Wages Act, 1936, directing the petitioners to pay sums of money mentioned therein to the respondent-workmen in respect of their claim for wages.
(2.) It would be apparent from a reference to the material on record that the petitioner was constrained to suffer ex parte proceedings on account of the misconduct of the respondent-workmen and their supporters.
(3.) September 10, 1985 was the date fixed before the competent authority, when both parties appeared. It appears that there was some misconduct on the part of the respondent workmen as Mr. J.S. Saroha, Advocate, counsel for the petitioner made a report on that day to the Incharge, Police Post Badkhal, Faridabad, Annexure P-2, wherein, he complained that when he was going to attend the case of the petitioner before the competent authority, the workmen placed an obstacle on the road and forcibly stopped him and then manhandled him and threatened him to dire consequences if he appeared against them. Some passers by rescued him but the workmen snatched his scooter and damaged it. He also mentioned the names of some of the offending workmen. He further stated that he apprehended that they may attack him again.;