SHIV NATH Vs. ASSTT 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.13,168/- 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 relevant provision which required the deposit to be made is as under :-