Shyam Narayan vs D.M. / Collector , Lucknow
2023 Latest Caselaw 12785 ALL

HIGH COURT OF JUDICATURE AT ALLAHABAD, LUCKNOW BENCH
 
 

?Court No. - 2
 

 
Case :- WRIT - C No. - 3310 of 2023
 

 
Petitioner :- Shyam Narayan
 
Respondent :- D.M. / Collector , Lucknow
 
Counsel for Petitioner :- Jaganniwas Mishra,Satish Kumar Srivastava
 
Counsel for Respondent :- C.S.C.
 

 
Hon'ble Rajan Roy,J.

Hon'ble Manish Kumar,J.

Heard.

Some recovery certificate is said to have been issued by the Prescribed Authority under the Minimum Wages Act, 1948 which has not be given effect to. The recovery certificate is annexed as Annexure-2. Counsel for the petitioner says that Annexure-1 is the judgment on the basis of which the dues are to be recovered, has not been challenged.

Although we do not find any averment in writing in the writ petition, we dispose of this petition with liberty to petitioner to approach the Collector, Lucknow who shall get the facts verified and if the recovery certificate issued by the Prescribed Authority is still in force and there is no other legal impediment, then, he shall give effect to the same, meaning thereby, the amount to be recovered shall be recovered from the concerned and remitted to the Prescribed Authority. If there is any legal impediment in this regard, petitioner shall be informed in writing. Let the aforesaid exercise be completed within three months.

[Manish Kumar, J.] [Rajan Roy, J.]

Order Date :- 25.4.2023

Santosh/-