- (1.) ANJANI Kumar, J. Petitioner aggrieved by an order passed by Prescribed Authority under the provisions of Payment of Wages Act, 1936 filed an appeal before the Appellate Authority without complying with the mandatory provisions of depositing the money as according to the provisions of Section 17 (1) (a) of Payment of Wages Act, 1936 without depositing the money, the appeal is not maintainable. The appellate authority has rejected the appeal on the ground that the same is not maintainable.
(2.) IN view of the fact that the petitioner has not deposited the money, as stated above, I see no infirmity in the order impugned in the present writ petition. In this view of the matter, the writ petition is dismissed being devoid of merit. Petition dismissed. .;