SATISH KUMAR Vs. MAHINDER

JUDGEMENT

(1.) Petitioner-employer has invoked supervisory jurisdiction of this Court under Article 227 of the Constitution of India challenging the order dated 30.10.2010 passed by Addl. District Judge/Appellate Authority Kurukshetra under the Wages Act whereby Appellate Authority has directed the employer (Petitioner herein) to pay 80,400/- outstanding wages to the Respondent herein.

(2.) Learned Counsel for the Petitioner vehemently argued that Respondent has done Bharai of 4 lacs bricks only, hence, total outstanding wages would be 80,400/- as awarded by Appellate Authority are on the higher side.

(3.) Hon'ble Apex Court in the matter of Jai Singh and Ors. v. Municipal Corporation of Delhi and Anr, 2010 9 SCC 385 has observed as under: