PRITAM DEV SOOD Vs. KEWAL KRISHAN PURI

JUDGEMENT

(1.) THIS judgment shall dispose of six Civil revision petitions bearing Nos. 211 to 216/1988, which are arising from the common judgment, whereby six appeals filed by petitioner Pritam Dev Sood against six separate orders of the Prescribed Authority under the payment of Wages Act, 1936 (hereinafter referred to as 'the Act') have been dismissed by the Appellate Authority.

(2.) PETITIONER Pritam Dev Sood claiming himself to be the employee of M/s Puri brothers, Bahadurgarh, filed six different applications before the Prescribed Authority under Section 15 (2) of the Act for recovery of his salary for different periods from April 5, 1981 to June, 1985. He claimed his salary at the rate of Rs. 930/- per month.

(3.) IN the applications, it was stated by the petitioner that when he was posted at bahadurgarh, on March 25, 1981, while on duty, he met with an accident in Delhi. He remained hospitalised till April 4, 1981. Thereafter, Shri Kewal Krishan Puri, the managing Partner of Puri Brothers offered him to shift to a branch of the firm at Moga, where he was to get the consolidated salary of Rs. 930/-per month. The petitioner submitted that thereafter, he shifted to Moga, but no salary was paid to him for the subsequent period till his retirement on June 30, 1985.