SULABH INTERNATIONAL SOCIAL SERVICES ORGANISATION (BRANCH U.P.STATE), GHAZIABAD Vs. PREM CHANDRA JHA AND ANOTHER

JUDGEMENT

(1.) THE petitioner a society registered under the Societies Registration Act, 1860 having its Head quarter at Patna (Bihar) claims itself a non profit social organization having its primary object to promote scavenger free society, has filed the present writ petition for quashing the order ed 19th of August, 1999 passed by the Prescribed Authority under the Payment of Wages Act on the short ground that the impugned order is totally without jurisdiction as the provisions of Payment of Wages Act, 1936 (hereinafter referred to as the Act) are not at all attracted.

(2.) PREM Chandra Jha, the contesting respondent No. 1, herein, filed an application before the Prescribed Authority appointed under the Payment of Wages Act on the allegations that is an employee of the petitioner society and his wages for the certain periods have not been paid.

(3.) THE Prescribed Authority after taking into consideration the relevant material on record passed the impugned order ed 19th of August, 1999 holding that the establishment of the employer comes within the definition of the industry and the employee engaged therein is entitled for wages and ordered the payment of wages for the period 1-6-1965 to 1-9-1996 a sum of Rs. 21.000/- towards the wages and Rs. 7,000/- towards the house rent allowance as also damages amounting to Rs. 28.000/-. The said order is under challenge in the present writ petition.