UPPER DOAB SUGAR MILLS MUZAFFARNAGAR Vs. PRESCRIBED AUTHORITY

JUDGEMENT

(1.) Heard Sri S.D.Singh, learned counsel for the petitioner. Names of Sri Deepak Verma and Sri S.K.Srivastava are shown in the cause list for the respondents but none has appeared though the case has been called in revised except learned Standing Counsel for the respondents.

(2.) The common question that arises in both the matters relates to the very jurisdiction of the Prescribed Authority under Payment of Wages Act, 1936 (hereinafter referred to as "Act 1936") to decide the issue relating to relationship of employer and employee and therefore, are being heard and decided by this common judgment.

(3.) The writ petition is directed against order dated 7.7.1997 (Annexure 7 to the writ petition No.32242 of 1997), and 18.8.1997 (Annexure 1 to the writ petition No.974 of 1998) passed by Prescribed Authority under the Act 1936 allowing the claim of workmen regarding alleged non payment/deduction/delayed payment of their wages along with compensation.