SAROJ DEVI Vs. BARU RAM

JUDGEMENT

(1.) RESPONDENT filed an application under the Payment of Wages Act, 1936 (hereinafter referred to as 'the Act') claiming a sum of Rs. 35,700/- on the ground that he worked with the husband of the petitioner on daily wages in agricultural fields w e. f. 72. 1985 to 7,12. 1987, at the rate of Rs. 35/- per-day, and the wages for the said period were not given to him ; therefore, is entitled to a sum of Rs. 35,700/ -.

(2.) IN the written statement, the petitioner raised certain preliminary objections including the one that the Authority under the Act has no jurisdiction as the Act does not apply to an agricultural labourer working on daily wages in agricultural fields The Authority under the Act without determining as to whether the Act applies to the agricultural fields, allowed the claim of the respondent. In appeal, the appellate Authority upheld the finding of the Authority under the Act. These orders are being challenged by the petitioner in this revision petition.

(3.) AFTER hearing the learned counsel for the petitioner at length, I am of the view that the orders of the Authorities below cannot be sustained in law.