SHANKAR DASS Vs. SHANKAR SINGH

JUDGEMENT

(1.) THE Authority under the Payment of Wages Act vide its order dated September 3, 1984 directed the payment of sum of Rs. 34,507/ (Thirty four thousand five hundred and seven only) to the petitioner while disposing of a group of applications filed under the provisions of Section 16 (2)and Section 15 (2) of the Payment of Wages Act. In the appeal filed by the respondent the District Judge, Udhampur set-aside the award of the Authority under the Payment of Wages Act after holding that although there was no illegality in the order impugned yet because of the fact that huge amount of Rs. 34,507/- was realisable from the Government, the authority under the Payment of Wages Act should not have passed the impugned direction. He held that

(2.) I have heard the learned counsel for the parties and have perused the record.

(3.) THE learned counsel appearing for the respondents have raised a preliminary objection regarding the maintainability of the revision petition in this Court and submitted that the revision petition is liable to be dismissed.