MOHD ASRAF BEIGH Vs. AB RASHID MIR

JUDGEMENT

(1.) PETITIONER seeks to quash, by means of this petition order dated 20.10.2001 passed by the Authority under Payment of Wages Act (Assistant Development Commissioner, Anantnag) (hereinafter called "the Authority") whereby he has passed an award of Rs. 1, 48, 500/ - as wages in favour of the applicants, respondents herein, for the period 4/90 failing which it shall be recovered in terms of Section 15[5 [6 of Payment of Wages Act.

(2.) THE petitioner has challenged the award on the ground that the he has not been heard by the Authority and the award is based on flimsy and non -existing evidence.

(3.) I have heard learned Counsel for the parties and perused the record.