Metals & Electricals Majdoor Sangh v. State And Ors.

Sanjeev Prakash Sharma, J.:— This writ petition has been placed before this Court in view of the company matter pending before this Court. A compliance report has been filed by the State.

2. Learned counsel for the petitioner submits that the workers by way of this writ petition have prayed and pointed out that they have 59.50% shares and 20.23% shares are held by the State Government. The company was locked out in 30.9.1998 and the workmen in the present writ petition are praying for payment of salary and their dues.

3. It is stated that the goods and material of value of more than Rs. 35,000,0000/- is lying in the factory premises of J.M.E.L. The possession of the premises are with the State Government. The salary of the workmen which is lying due since long can be meted out to certain extend by selling of the material in the factory premises.

4. Taking into consideration, the submissions of the counsel for the petitioner-workmen, it is directed that the State Government shall submit an evaluation report relating to the entire material which is lying in the factory premises and also for the said purpose. I direct the Official Liquidator to act provisionally attached to this Court and conduct along with the Officers of the State Government the said evaluation thorough evaluation experts and submit the report to this Court on 4.1.2018. So that further decision referring to release of salary dues for the workers may be taken by this Court, accordingly.

5. List again on 4.1.2018.