STATE OF PUNJAB Vs. JASWINDER SINGH

JUDGEMENT

(1.) Heard learned counsel for the appellant. No one has appeared for the respondent, though service is complete on the respondent as per the office report dated 15.05.2017.

(2.) This appeal has been filed against the judgment and order of the High Court of Punjab and Haryana at Chandigarh dated 18.04.2007, by which the civil revision No. 1282 of 1989 preferred by the State of Punjab through General manager, Punjab Roadways, was dismissed.

(3.) The facts of the case leading to this appeal are, that the respondent was working as a conductor with the appellant. On 10.01.1988, he filed an application under Sec. 15(3) of the Payment of Wages Act, 1936 for a direction to the appellant herein for refund of delayed/deducted wages from the salary of the respondent. The aforesaid application was contested by the appellant. It was contended, that the deductions have been made from the salary of the respondent in accordance with law.