MANOHAR BAPURAOJI ZINGARE Vs. DIVISIONAL CONTROLLER

JUDGEMENT

(1.) This is a revision against the order passed by District and Sessions Judge in Misc. Civil Appeal No. 39 of 1995 and Misc. Civil Appeal No. 59 of 1995.

(2.) The facts giving rise to this revision application are as follows :

(3.) Being aggrieved by such deductions the present applicants filed application No. 30/91 before the Payment of wages Authority. The said authority after hearing the parties allowed the application and directed the non applicants M. S. R. T. C. to refund the amount wrongly deducted by them to the applicants. Being aggrieved by that, non applicant No. 1 and 2 i. e. M. S. R. T. C. preferred appeals before the District and Sessions Judge. The District and Sessions Judge disagreed with the findings recorded by the lower Court and held that the deductions which were being made by the M. S. R. T. C. were not illegal and, therefore, directed the amount which the m. S. R. T. C. had deposited to the applicants to be paid back to the M. S. R. T. C.