MOHAMMED AYUB Vs. MOHAMMED AND SONS

JUDGEMENT

(1.) THE above six revision petitions have arisen out of the various claims made by the petitioner Mohammed Ayub against the Firm M/s. Mohammed and Sons complaining against alleged illegal deductions of wages and bonus for different periods which according to him was payable to him. All the applications of the petitioner have been dismissed by the Authority under Payment of Wages Act, Bikaner (hereinafter to be called 'the Authority'), on the ground that dispute raised in the proceedings required determination of complicated question of fact and law which the Authority having limited jurisdiction, has no jurisdiction to decide. The orders passed by the Authority have been affirmed by the District Judge, Merta in appeals filed against respective orders of the Authority. Detail particulars of the claims and orders will be referred to hereinafter.

(2.) SINCE question involved in all the revision petitions is common, arising out of the same set of facts and between the same parties, all the six revision petitions are being disposed off by a common order.

(3.) THE brief facts which have given rise to these revision petitions may be stated briefly: Facts of Revision Petition No. 38 of 1993