MOHINDER LAL Vs. GENERAL MANAGERS & ORS

JUDGEMENT

(1.) This order of mine shall dispose of eight revision petitions bearing Nos. 1504 to 1511 of 1996 all titled Mohinder Lal v. General The Manager & Ors. as common questions of law and facts are involved in all these petitions.

(2.) For facility, facts are being taken from CR No. 1504 of 1996.

(3.) The petitioner by invoking revisional jurisdiction of this court has challenged the orders passed by the Authorities under the Payment of Wages Act, Hoshiarpur.