KRISHNA S GOKAVI Vs. DOIPHODE S R

JUDGEMENT

(1.) The petitioner, Krishna S. Gokavi, has filed this petition to challenge the validity of an order made by respondent 1, the additional authority under the Payment of Wages Act, rejecting the application of the petitioner in respect of certain claim for bonus and leave wages.

(2.) The petitioner is an employee of respondent 2, United Works (Private), Ltd. Respondent 2 declared bonus for the year 1965-66 for the workmen. The petitioner claimed that on this basis he is entitled to bonus amounting to Rs. 260. Respondent 1 in his order dated 8 September, 1967 has found that the petitioner is entitled to bonus amounting to Rs. 207 55; the petitioner was also entitled to leave wages amounting to Rs. 87.50. The petitioner made a claim for bonus and leave wages and filed an application on 3 February, 1967 before the authority under the Payment of Wages Act.

(3.) The case of respondent 2 before the authority was that the petitioner was entitled to a sum of Rs. 207.50 as and by way of bonus and Rs. 87.50 as and by way of leave wages. They, however, contended that they were entitled to set off the damages caused to them by the petitioner wilfully spoiling the materials entrusted to him for production and for remaining absent without leave.