(1.) The present petition has been filed challenging the impugned order dtd. 19/5/2022, whereby the claim of the petitioner for payment of four months' salary w.e.f. 19/4/2018 to 12/8/2018 has been rejected.
(2.) Learned counsel for the petitioner has submitted that the authority has rejected the claim despite there being sufficient material on record. It has been further submitted that the respondent-management did not even lead any evidence and therefore the case of the petitioner was uncontroverted.
(3.) I have perused the impugned order. The authority in the impugned order notes that the evidence produced by the petitioner-claimant did not prove his case. The entire evidence produced by the petitioner-claimant had been appreciated and it was inter alia held that the same were not sufficient to prove the claim of the claimant against the respondent.