TANSEN SANGEET MAHAVIDALAYA Vs. VIKAS SHARMA

JUDGEMENT

(1.) Aggrieved against order dtd. 23/8/2022 passed by learned Civil Judge, Senior Division, Solan (prescribed authority under the Payment of Wages Act, 1936) in case No. 15/2 of 2017 titled Vikas Sharma and others vs. Tansen Sangeet Mahavidyalaya, the petitioner has invoked the jurisdiction of this Court under Article 227 of the Constitution of India with a prayer to set-aside the impugned order.

(2.) The respondents preferred a petition under Ss. 15 and 16 of the Payment of Wages Act, 1936 (for short, "The Act") before the prescribed authority. The respondents claiming unpaid wages for the period 15/12/2015 to 8/4/2016, 15/12/2015 to 11/4/2016 and 15/12/2015 to 7/4/2016 respectively. The petition was instituted on 12/6/2017.

(3.) The petitioner without filing any reply to the petition of respondents, preferred an application before the prescribed authority with a prayer to dismiss the petition on the ground that the same was not filed within the prescribed period of limitation and no application for condonation of delay was filed.