SHIV NATH Vs. ASSISTANT LABOUR COMMISSIONER

JUDGEMENT

(1.) AN application was preferred under the payment of Wages Act. This was filed by Darshan Lal respondent no. 2. He was supporting the case of others also. The total amount which was claimed was Rs.39,800/. The authority under the Payment of Wages Act allowed a sum of Rs.13,1687 -. The operative part of the order passed by the authority under the Payment of Wages Act is being reproduced below: -

(2.) TWO appeals were preferred one was preferred by the present petitioner and other was preferred by Darshan Lal. Both the appeals came to be rejected. So far as the appeal preferred by the present petitioner is concerned, this was rejected on the ground that the amount which was found to be due by the authority constituted under the Payment of Wages Act, had not been deposited. It was observed that there is non -compliance of Section 17(1 -A). Therefore, taking this view of the matter, the appeal preferred by the present petitioner was dismissed.

(3.) THE petitioners submit that an amount of Rs.13,268/ - was deposited vide cheque no. 011750/000118 dated 26th of May, 1990 and the same was credited in the account of Assistant Labour Commissioner, Udhampur. The requisite averments are made in paragraph4â„¢ of the petition. This paragraph is being reproduced below: -