JUDGEMENT
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(1.)Heard Sri Anurag Khanna, learned counsel for the employer, petitioner in the first writ petition and contesting respondent in the second writ petition and Sri L.S. Sharma, workman in person contesting respondent no.7 in the first writ petition and petitioner in the second writ petition.
(2.)The first writ petition is directed against order dated 6.9.2004 passed by Additional Labour Commissioner, Ghaziabad in proceedings under Section 6-H(1) U.P.I.D. Act L.S. Sharma Vs. M/S Swadeshi Polytex Ltd., Ghaziabad directing recovery of Rs.502251 from the employer as unpaid wages of the workman Sri L.S. Sharma and issuing recovery certificate for payment of the same to him.
(3.)Sri Sharma was an employee of M/s Swadeshi Polytex Ltd. (hereinafter referred to as the employer). His services were terminated on 13.2.1975.
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