(1.) This Mandamus Appeal is directed against the judgement and/or order passed by the Learned Single Judge of this Court on 30th April, 2014 in W.P. No.4209 (W) of 2014 at the instance of the appellant/writ petitioner.
(2.) By the impugned order, the writ petition filed by the appellant was rejected on the ground of availability of an efficacious alternative remedy for challenging the order passed by the authority under Section 15(2) of the Payment of Wages Act, 1936 before the appellate forum under Section 17 of the said Act.
(3.) Let us now consider the legality of the said order in the facts of the instant case.