G.M.LODHA, J. - (1.)A frivolous writ petition by the State and, that too against a petty low paid employee is rape on social Justice. The respondent was in employment of the petitioner, and worked as L.D.C. but, was deprived of his salary as L.D.C. and was paid as Helper Grade II only.
(2.)THE Labour Court, under Section 33(ii) of the Industrial Disputes Act accepted the claim of workman and, awarded Rs. 2652.26 np. on 29th May. 1974.
To add insult to injury, the writ petition has been filed against that order by the State functionaries. 1 he Labour Court relied upon the evidence, oral as well as documentary, produced by the employee including a certificate of the Assistant Engineer that he is working as clerk and his work is satisfactory. The evidence could not be rebutted and the State withheld production of ledger, summoned by the employee to prove that he made entries. Inspite of all this, it is contended that there is no proof that be was working as Clerk because, there is no written order.

(3.)A low paid employee, like the present respondent, could not have challenged the high ranking officers and insisted for written order. If this amount of salary is not paid to him, it would be a serious economic exploitation of a low paid employee.