NIRMAL KUMAR DASGUPTA Vs. BOARD OF TRUSTEES

JUDGEMENT

(1.) This revisional application under Article 227 of the Constitution of India is at the instance of an applicant under Section 15(2) of the Payment of Wages Act ("Act") and is directed against order dated September 14, 1993 passed by the learned Chief Judge, Small Causes Court at Calcutta in P. W. Appeal No. 2 of 1992 thereby setting aside order dated January 20, 1992 passed by the authority appointed under the Act in P.W. Application No. 160 of 1977.

(2.) On August 13, 1977 the petitioner filed an application before the authority under the Act thereby claiming refund of Rs. 5,943.90 paise which according to him was illegally deducted from his wages for certain periods. The petitioner also claimed compensation at the rate of 10 times the amount of illegally deducted wages.

(3.) It may be mentioned here that as the said application was filed beyond the period of limitation it was accompanied by an application for condonation of delay and the authority by exercising power under second proviso to Sub-section (2) of Section 15 of the Act allowed such application on contested hearing.