AGAND LAL YOGI Vs. DISTRICT JUDGE

JUDGEMENT

(1.) THIS writ petition has been filed against the judgment dated 12th December, 1995 passed by the district Judge, Sawaimadhopur by which he set aside the order dated 30th July, 1992 passed by the Payment of wages Authority Sawaimadhopur in PWA Case No. 37/91.

(2.) PETITIONER through Om Prakash Sharma moved petition under Section 15 (2) of the Payment of Wages Authority Act on 1. 5. 1991 and claimed that he has not been paid wages from August 1990 to October 1990 which comes to Rs. 1166/ -.

(3.) RESPONDENTS No. 3 and 4 submitted reply before the Payment of Wages Authority and denied allegations of the petition and further submitted that petitioner has not worked under them from August 1990 to October 1990, hence, petition may be dismissed.