Free Legal Advice from Top Lawyers in India
Question : Sir I am a government teacher working in a school .Government has not paid us our monthly salary alongwith other employees citing budget shortage.It has been more than 4 months that we have not been paid salary inspite of giving notices through our teachers union.Sir ,what action can we take regarding this?
Subject : Regarding payment of wages by government.
Answer By Lawyer : File service writ in high court
Amit Srivastava Advocate & Associates
Aliganj (Lucknow), Lucknow
Question : Sir I am a government teacher working in a school .Government has not paid us our monthly salary alongwith other employees citing budget shortage.It has been more than 4 months that we have not been paid salary inspite of giving notices through our teachers union.Sir ,what action can we take regarding this?
Subject : Regarding payment of wages by government.
Answer By Lawyer : Your union has to give legal notices to your higher authority and concerned authority to resolve salary problems, if not your union has to file petition before concerned authority/jurisdictional civil court for the same. If you are come under labour you have to give complaint before jurisdictional District Labour Commissioner... all the best. .. by Chandrashekhar Vithal Jadhav, Advocate, Bangalore.
Chandrashekhar Vithal Jadhav
Kamakshipalya , Bangalore
Question : Sir I am a government teacher working in a school .Government has not paid us our monthly salary alongwith other employees citing budget shortage.It has been more than 4 months that we have not been paid salary inspite of giving notices through our teachers union.Sir ,what action can we take regarding this?
Subject : Regarding payment of wages by government.
Answer By Lawyer : Mom,
Every employee should be paid wages monthly basis.In south india the govt of Tamilnadu,Kerala,Andhra Karnataka and Telangana paying their salaries regularly.It seems that you are not a regular employee of your (U.P) govt. So you have to file a complaint before the Commissioner of labour for payment of wages U/S 15,16 of Payments of wages Act .
JOHNSON THANGIAH
Palayankottai , Tirunelveli
Question : Sir I am a government teacher working in a school .Government has not paid us our monthly salary alongwith other employees citing budget shortage.It has been more than 4 months that we have not been paid salary inspite of giving notices through our teachers union.Sir ,what action can we take regarding this?
Subject : Regarding payment of wages by government.
Answer By Lawyer : You can contact me immediately 7599486095 and 9810058775
I already filed an appeal before the Supreme Court on behalf of teachers belong to Bihar State and the situation is worst in that State bcoz teachers didn't get the salary for the last 2 years approximately.
If Teachers can't get salary than how can they survive ? its a question before the Supreme Court which i asked from Bihar State Government.
M/s. LEGAL TYCOON
New Delhi G.P.O. , New Delhi
Question : Sir I am a government teacher working in a school .Government has not paid us our monthly salary alongwith other employees citing budget shortage.It has been more than 4 months that we have not been paid salary inspite of giving notices through our teachers union.Sir ,what action can we take regarding this?
Subject : Regarding payment of wages by government.
Answer By Lawyer : Ans: Under the Payment of Wages Act 1936 every Employer ( includes Govt.,Establishment.) have to disburse Wages to the employees within 10 days of the succedeing month.You can take up the issue colletively with the Asst Labour Commissioner. Under the Act the ALC for State and ALC ( Central ) for Central Govt., is competent authority will issue show cause notice and direct them to release the salary forthwith.
Question : Sir I am a government teacher working in a school .Government has not paid us our monthly salary alongwith other employees citing budget shortage.It has been more than 4 months that we have not been paid salary inspite of giving notices through our teachers union.Sir ,what action can we take regarding this?
Subject : Regarding payment of wages by government.
Answer By Lawyer : Ans: Under the Payment of Wages Act 1936 every Employer ( includes Govt.,Establishment.) have to disburse Wages to the employees within 10 days of the succedeing month.You can take up the issue colletively with the Asst Labour Commissioner. Under the Act the ALC for State and ALC ( Central ) for Central Govt., is competent authority will issue show cause notice and direct them to release the salary forthwith.
Question : Sir I am a government teacher working in a school .Government has not paid us our monthly salary alongwith other employees citing budget shortage.It has been more than 4 months that we have not been paid salary inspite of giving notices through our teachers union.Sir ,what action can we take regarding this?
Subject : Regarding payment of wages by government.
Answer By Lawyer : Ans: Under the Payment of Wages Act 1936 every Employer ( includes Govt.,Establishment.) have to disburse Wages to the employees within 10 days of the succedeing month.You can take up the issue colletively with the Asst Labour Commissioner. Under the Act the ALC for State and ALC ( Central ) for Central Govt., is competent authority will issue show cause notice and direct them to release the salary forthwith.
Question : Sir I am a government teacher working in a school .Government has not paid us our monthly salary alongwith other employees citing budget shortage.It has been more than 4 months that we have not been paid salary inspite of giving notices through our teachers union.Sir ,what action can we take regarding this?
Subject : Regarding payment of wages by government.
Answer By Lawyer : Ans: Under the Payment of Wages Act 1936 every Employer ( includes Govt.,Establishment.) have to disburse Wages to the employees within 10 days of the succedeing month.You can take up the issue colletively with the Asst Labour Commissioner. Under the Act the ALC for State and ALC ( Central ) for Central Govt., is competent authority will issue show cause notice and direct them to release the salary forthwith.
Question : Sir I am a government teacher working in a school .Government has not paid us our monthly salary alongwith other employees citing budget shortage.It has been more than 4 months that we have not been paid salary inspite of giving notices through our teachers union.Sir ,what action can we take regarding this?
Subject : Regarding payment of wages by government.
Answer By Lawyer : Thanks and Regards Advocate Swati Sharma
Your union has to give a legal notices to your higher authority and also the concerned authority to resolve salary problems, file a writ in high court
Question : Sir I am a government teacher working in a school .Government has not paid us our monthly salary alongwith other employees citing budget shortage.It has been more than 4 months that we have not been paid salary inspite of giving notices through our teachers union.Sir ,what action can we take regarding this?
Subject : Regarding payment of wages by government.
Answer By Lawyer : Thanks and Regards Advocate Swati Sharma
Your union has to give a legal notices to your higher authority and also the concerned authority to resolve salary problems, file a writ in high court
Question : Sir I am a government teacher working in a school .Government has not paid us our monthly salary alongwith other employees citing budget shortage.It has been more than 4 months that we have not been paid salary inspite of giving notices through our teachers union.Sir ,what action can we take regarding this?
Subject : Regarding payment of wages by government.
Answer By Lawyer : You can appoach labour commissioner/ file a complaint in labour court is your salary is is less than 18,000 per month/if you covered with payment of wages act.
Adv. Jamal Sait
Nayandahalli , Bangalore
Question : Sir I am a government teacher working in a school .Government has not paid us our monthly salary alongwith other employees citing budget shortage.It has been more than 4 months that we have not been paid salary inspite of giving notices through our teachers union.Sir ,what action can we take regarding this?
Subject : Regarding payment of wages by government.
Answer By Lawyer : You can appoach labour commissioner/ file a complaint in labour court is your salary is is less than 18,000 per month/if you covered with payment of wages act.
Adv. Jamal Sait
Nayandahalli , Bangalore
Question : Sir I am a government teacher working in a school .Government has not paid us our monthly salary alongwith other employees citing budget shortage.It has been more than 4 months that we have not been paid salary inspite of giving notices through our teachers union.Sir ,what action can we take regarding this?
Subject : Regarding payment of wages by government.
Answer By Lawyer : You are advised to file Writ in Honble High Court for proper adjudication of your Grievences
Soumya Kundu
Esplanade , Kolkata
Question : Sir I am a government teacher working in a school .Government has not paid us our monthly salary alongwith other employees citing budget shortage.It has been more than 4 months that we have not been paid salary inspite of giving notices through our teachers union.Sir ,what action can we take regarding this?
Subject : Regarding payment of wages by government.
Answer By Lawyer : Mam you may file a petitions in labor court.
Shubham mishra
Kanpur Court , Kanpur
Question : Sir I am a government teacher working in a school .Government has not paid us our monthly salary alongwith other employees citing budget shortage.It has been more than 4 months that we have not been paid salary inspite of giving notices through our teachers union.Sir ,what action can we take regarding this?
Subject : Regarding payment of wages by government.
Answer By Lawyer : All of you, together, file a case against the Education Department and Government.Tell all the people that you have not received sallery from government for 4 months.
Prashant kumar
Mansarovar , Jaipur
Question : Sir I am a government teacher working in a school .Government has not paid us our monthly salary alongwith other employees citing budget shortage.It has been more than 4 months that we have not been paid salary inspite of giving notices through our teachers union.Sir ,what action can we take regarding this?
Subject : Regarding payment of wages by government.
Answer By Lawyer : You hav a very good case. Just let me know that your duly appinted and selected teacher of govt school ? You are a teacher of primary, junior high school or intermediate school. Have you approached the concerned authorities through representitions or not. Salary is not paid to you only or to other teachers also.
You should not waste time and contact us.
SUHAIL AHMAD ANSARI
Question : Sir I am a government teacher working in a school .Government has not paid us our monthly salary alongwith other employees citing budget shortage.It has been more than 4 months that we have not been paid salary inspite of giving notices through our teachers union.Sir ,what action can we take regarding this?
Subject : Regarding payment of wages by government.
Answer By Lawyer : You hav a very good case. Just let me know that your duly appinted and selected teacher of govt school ? You are a teacher of primary, junior high school or intermediate school. Have you approached the concerned authorities through representitions or not. Salary is not paid to you only or to other teachers also.
You should not waste time and contact us.
SUHAIL AHMAD ANSARI
Question : Sir I am a government teacher working in a school .Government has not paid us our monthly salary alongwith other employees citing budget shortage.It has been more than 4 months that we have not been paid salary inspite of giving notices through our teachers union.Sir ,what action can we take regarding this?
Subject : Regarding payment of wages by government.
Answer By Lawyer : You are required to file writ petition. Where you can make a prayer of mandamus before the court for making payment of monthly salary with interest. I hav filed cases and obtained orders in favour of govt teachers of Bijnor who were not paid their salary with same excuse of budget not approved by government. So dont waste time hurry up.
SUHAIL AHMAD ANSARI
Question : Sir I am a government teacher working in a school .Government has not paid us our monthly salary alongwith other employees citing budget shortage.It has been more than 4 months that we have not been paid salary inspite of giving notices through our teachers union.Sir ,what action can we take regarding this?
Subject : Regarding payment of wages by government.
Answer By Lawyer : You are required to file writ petition. Where you can make a prayer of mandamus before the court for making payment of monthly salary with interest. I hav filed cases and obtained orders in favour of govt teachers of Bijnor who were not paid their salary with same excuse of budget not approved by government. So dont waste time hurry up.
SUHAIL AHMAD ANSARI
Question : Sir I am a government teacher working in a school .Government has not paid us our monthly salary alongwith other employees citing budget shortage.It has been more than 4 months that we have not been paid salary inspite of giving notices through our teachers union.Sir ,what action can we take regarding this?
Subject : Regarding payment of wages by government.
Answer By Lawyer : You send a legal notice in higher authority and collect information related to fond from RTI and then file complainant in service banch
