D.P.S. Chauhan, J. - (1.) The petitioner has, by means of this petition under Article 226 of the Constitution of India, challenged the order dated 15.5.1992 passed by the Prescribed Authority under the Payment of Wages Act, respondent No. 2.
(2.) Heard learned counsel for the petitioner.
(3.) Learned counsel for the petitioner submitted that the Prescribed Authority did not consider the points which were pressed before it, and, to this effect, averments have been made in paras 11 and 12 of the petition. I am not inclined to consider the merit of the aforesaid argument as advanced by the learned counsel as I am of the view that the petitioner should approach the respondent No. 2 pointing out that the points which the petitioner had argued, were not considered by the respondent No. 2 and the respondent No. 2 will be competent to deal with the matter.;