S.N.SRIVASTAVA, J. - (1.) THE writ petition is directed against the order dated 4 -5 -1982 allowing Payment of Wages Appeal No. 272 of 1981 preferred against order dated 16 -7 -1981 rejecting an application under Section 20(6) of the Payment of Wages Act, 1936 (hereinafter referred to as 'the Act').
(2.) THE facts which borne out from the record are that an application under Section 15 of the Act was allowed and Rs. 705 was held due against opposite party. In case of non -compliance of order application was moved under Section 20(6) of the Act. The application was rejected by Prescribed Authority.
(3.) THE appeal filed by Ram Prasad opposite party against the said order was allowed. This order is impugned in the writ petition.;