SOUTH-EASTERN RAILWAY Vs. KARTAR SINGH

JUDGEMENT

(1.) THIS revision arises from a claim preferred under Section 15 of the Payment of Wages Act. The authority under the Payment of Wages Act dismissed the claim. The appellate authority reversed that order and directed the revision petitioner to pay Rs. 7,570. 62 to the respondent-claimant.

(2.) KARTAR Singh, respondent, was a head train examiner, Southeastern Railway, Tatanagar. There he was allotted residential quarters. When he was transferred from Tatanagar to Bilaspur, he was asked to vacate the railway quarters in his occupation at Tatanagar, but he did not vacate them. He was allotted another accommodation at Bilaspur. Even then he did not vacate the Tatanagar quarters. By an order of the District Mechanical Engineer, Bilaspur, dated 9 January 1958 he was placed under suspension and an enquiry was instituted against him.

(3.) IT appears that the enquiry took a chequered course. Eventually, by an order dated 15 June 1959 passed by the General Manager, the enquiry was dropped, and he was reinstated. As regards the period of suspension, the Chief Operating Superintendent decided that it should be treated as leave without allowance. Aggrieved by this order and calling it an illegal deduction, he made the claim under the Payment of Wages Act.