BALA SUBRAHMANYA RAJARAM Vs. B C PATIL

JUDGEMENT

(1.) These appeals arise out of petitions made to the Bombay High Court under Art. 226 for writs of certiorari.

(2.) The appellant is the manager of the Tata Mills Limited, which carries on business in the manufacture and sale of textile goods in Bombay and as such is responsible for the payment of wages under the Payment of Wages Act, 1936.

(3.) The first respondent was the Authority under the Payment of Wages Act at the times material to these appeals. The sixth respondent is the present Authority. The Authority is entrusted with the duty of deciding cases failing within the purview of the Act.