FYTOKEM FORMULATIONS LIMITED Vs. K. GANESH AND ORS.

JUDGEMENT

(1.) This writ petition is filed seeking to issue a writ of mandamus declaring the order of the 2nd respondent in P.W.Case No.13/03, dtd. 5/2/2004 as illegal, arbitrary and violative of principles of natural justice.

(2.) Heard Ambadipudi Satyanarayana, learned counsel for the petitioner and the learned Government Pleader (Labour) for respondents.

(3.) It has been contended by the petitioner that the 1st respondent was employed with the petitioner company as sales promotion officer and resigned to the said post on 1/12/2001. After resignation, he filed P.W.Case.No. 13/2003 before the authority under the Minimum Wages Act, 1948 (for short 'the Act') complaining about the non-payment of salary of Rs.16,494.00 and the authority under the Act had allowed his claim directing the petitioner to pay the compensation two times the claimed amount by the 1st respondent i.e., Rs.32,988.00, without giving an opportunity to the petitioner. Challenging the same, the present writ petition is filed.