Ravi Shankar Bajpayi vs State Of U.P.And 3 Others
2014 Latest Caselaw 1470 ALL

Citation : 2014 Latest Caselaw 1470 ALL
Judgement Date : 2 May, 2014

Allahabad High Court

Ravi Shankar Bajpayi vs State Of U.P.And 3 Others on 2 May, 2014

Bench: Abhinava Upadhya




HIGH COURT OF JUDICATURE AT ALLAHABAD
 
 

?Court No. - 7
 

 
Case :- WRIT - C No. - 25246 of 2014
 

 
Petitioner :- Ravi Shankar Bajpayi
 
Respondent :- State Of U.P.And 3 Others
 
Counsel for Petitioner :- Nand Lal Maurya
 
Counsel for Respondent :- C.S.C.
 

 
Hon'ble Abhinava Upadhya,J.

Connect this petition with Writ Petition No. 24776 of 2014 (Banke Lal Chaubey Vs. State of U.P. & others).

By means of this writ petition the petitioner has challenged the order stated to have been passed under Section 20 of the Minimum Wages Act, 1948.

According to the petitioner, certain amount has been awarded but the interest thereon has not been awarded as also the penalty has not been imposed upon the employer for which he is legally entitled. Although principal amount has been accepted by the petitioner yet his right to receive interest and imposition of penalty upon the employer has not been considered.

Learned Standing Counsel represents respondents no.1 and 2.

Issue notice to respondents no.3 and 4 returnable at an early date.

The petitioner shall take steps for service of notice upon respondents no.3 and 4 within a week.

The respondents may file counter affidavit within one month.

List thereafter.

Order Date :- 2.5.2014

SKM