HIRALAL Vs. RAMBHAROSE

JUDGEMENT

(1.) THIS order will also govern the disposal of Misc. Petitions Nos. 157 and 158 of 1963.

(2.) THESE are three petitions under articles 226 and 227 of the Constitution by the Factory Manager, the Gwalior Rayon Silk Manufacturing and Weaving Company Ltd" Gwalior, for quashing orders passed by the Legal Authority under the Payment of Wages Act, 1936 (here in after referred to as the Act), directing the petitioner to pay to the first respondent in each case wages at the rate of Rs. 80 per month for the period he worked as a warper, less the amount already paid to him.

(3.) THESE applications were opposed by the petitioner, inter alia, on the grounds that according to the practice prevailing in the factory a creel boy officiating as a warper was not paid wages payable to a permanent warper but that he was paid the wages of a creel boy plus half of the difference between the wages of a creel boy and the wages of a warper.