ANAND ISHAR PUBLIC SCHOOL Vs. ADDITIONAL DISTRICT JUDGE

JUDGEMENT

(1.) This writ petition is filed by the employer for quashing the order dated May 9, 1995 (copy Annexure P/3) passed by the Authority, under the Payment of Wages Act (hereinafter referred to as "the Act") by which it has awarded the claim of respondent No. 3. The petitioners have also challenged the order dated August 7, 1999 (copy Annexure P/8). It is the judgment of the learned Additional District Judge, Ludhiana over the order of Authority under the Act.

(2.) The Authority under the Act awarded to respondent No. 3 claim under the Act. The case of respondent No. 3 is that the Minimum Wages Act was made applicable but the petitioner did not pay the salary in accordance with the notification and withheld the part of salary illegally, without justification and that she was entitled to the wages from the petitioners.

(3.) The appellate authority has found that the appeal was not accompanied by the certificate of authority regarding deposit of amount and that the certificate was procured afterwards. The provisions of Appeal by an employer is made in Section 17(1-A) of the Act. Section 17(1-A) of the Act provides as under: