RAJESH SHANKAR, J. - (1.) Heard learned counsel for the petitioner.
(2.) No one appears on behalf of the respondents despite service of notice.
(3.) By way of the present writ petition, the petitioner has prayed for quashing the order dated 15.05.2001 passed by the respondent No.1 in Application No. M. W. Claim (71/90) [Annexure-5 to the writ petition] whereby, the claim application filed under Section 20(2) of the Minimum Wages Act, 1948 was allowed and the petitioner was directed to make payment of Rs.1,19,527.17 (less payment + compensation) to all the workers whose details were given in the claim application.;