AMIYA KUMAR SENGUPTA Vs. GENERAL MANAGER, EASTERN RAILWAY

JUDGEMENT

(1.) In this Rule we are concerned with a dispute between the workmen of the Lillooah Workshop of the Eastern Railway and the management of the said Railway. The proceedings in question was one under the Payment of Wages Act and related to the workmen's claim for delayed or deducted wages for the period December 2, 1963 to December 15, 1963. The Authority under the Payment of Wages Act allowed the claim so far as the present Petitioners were concerned with compensation to the extent of two times the deducted wages.

(2.) On appeal, the said decision was reversed by the Appellate Authority upon the view that, in the facts of this case, the Authority under the Payment of Wages Act had not jurisdiction to entertain the workmen's claim.

(3.) The Petitioners (the aggrieved workmen) have now obtained the present Rule against the said appellate decision.