RANCHI DISTRICT CADRE CO OP SOC LTD Vs. PRESIDING OFFICER

JUDGEMENT

(1.) In this writ application an order passed by the respondent No. 1 as contained in Annexure 16 and an order passed by tke respondent No. 2 as contained in Annexure-14 to the writ application are under challenge.

(2.) By reason of the aforementioned two orders, the respondent Nos. 1 and 2 in B. S. Case No. 16 of 1982 and B. S. Case 17 of 1982, directed the petitioner to pay the wages in respect of the concerned respondents for the periods mentioned in the separate claim applications as contained in the schedule appended to Annexures 7 and 7/A to the writ application giving rise to B, S. Case No. 16 pf 1982 and 17 of 1982.

(3.) For the purpose of disposal of this application it is not accessary to State the facts in details.