V.K.Mehrotra, J. - (1.) This petition under Article 226 of the Constitution assails an order made by the Payment of Wages Authority, Allahabad on Aug. 4, 1981 directing the petitioner to produce the documents asked for by the third respondent before it. The dispute arose in the following circumstances.
(2.) The third respondent made an application under S. 15 of the Payment of Wages Act claiming that some amounts due to him were paid by the petitioner in full. The amounts claimed related to the wages of the petitioner for the months of January, February and March, 1980 and for bonus for the year 1978-79. The third respondent also claimed some amount by way of compensation for non-payment of these amounts.
(3.) Parties filed their written statements and it appears that in the reply filed by the petitioner, it took the stand that various amounts had been paid to the third respondent by way of advance. The petitioner claimed adjustment of these amounts. Thereafter, the third respondent made an application on Apr. 28, 1981 praying that the petitioner be directed to produce before the Authority the documents mentioned therein. Paragraph 6 of the petition enumerates the documents which were asked to be produced by the petitioner. The petitioner filed an objection and the matter was fixed for orders before the Authority for Aug. 4, 1981.;