RASHTRIYA MILL MAZDOOR SANGH BOMBAY Vs. B A EKBOTE

JUDGEMENT

(1.) THIS petition under Art. 227 of the Constitution arises out of the petitioner -- Sangh's original application before the Payment of Wages Authority made on behalf of 176 employees of the 3rd respondent-Co. claiming in the aggregate a sum of about Rs. 1,10,245 in respect of illegal deductions for retrenchment compensation, leave with wages and notice pay.

(2.) THE Authority under the Act ascertained that in all 20 employees had settled the claim made in the application and received payment of their dues under the settlement. Out of the remaining 156 employees, 43 had given to the Company what may for convenience be described as writing of settlement of their claims in the following words.

(3.) ON behalf of the Company, the 43 agreements signed by the 43 and 20 employees were produced, and a statement was made that, in view of the above payments and agreement made between the Company and the 43 and 20 employees, the claims made in the application made by the petitioner-Sangh as regards these 43 and 20 employees could not be further proceeded with and the claims made on behalf of these employees should, therefore, be negatived and rejected by a declaration that the claims have been compromised and settled. Submission was accepted as regards 20 employees who have been paid off. The Authority did not accept this submission as regards the other 43 employees and in respect of 156 employees made an order for payment dated May, 31. 1966.