UNION OF INDIA Vs. RAM MURTI

JUDGEMENT

(1.) Heard counsel for the parties and perused the record. By means of the present writ, petition, the petitioners have challenged the judgment dated July 29, 1991 passed by respondent No. 3, Annexure-1 to the writ petition and the order dated February 24, 2000 passed by respondent No. 2 Annexure-7 to the writ petition arising out of an order passed by the Prescribed Authority on July 29, 1991.

(2.) The brief facts of the case are that Ram Murti, respondent No. 1 filed Cases No. 3 of 1985 and 12 of 1985 before the Prescribed Authority under Payment of Wages Act/As sistant Labour Commissioner, Bareilly under the Payment of Wages Act, for payment of his wages. The aforesaid cases were decided by the Prescribed Authority, Payment of Wages Act/Assistant Labour Commissioner, Bareilly vide judgment and order dated July 29, 1991 directing the General Manager, Northern Railway, Baroda House, New Delhi for making payment of Rs. 74,700/- to the respondent No. 1.

(3.) Aggrieved by the aforesaid order dated July 29, 1991, the petitioners filed O.A. No. 895 of 1991 and O.A. No. 897 of 1991 before the Central Administrative Tribunal, Allahabad Bench, Allahabad. The Central Administrative Tribunal vide judgment and Order dated August 11, 1992 quashed the judgment and order dated July 29, 1991.