- (1.) Heard learned counsel for the petitioner, learned Standing Counsel and perused the record.
(2.) By means of the present writ petition, the petitioner has challenged the impugned order dated 21.5.2013 and 6.8.2013 (annexure-1 & 2 to the writ petition) by which the respondent no.1 passed the award to pay the bonus under the Payment of Wages Act, 1936 and issued notice for realisation of the amount.
(3.) Learned counsel for the petitioner submitted that the bonus is not covered under the definition of the Wages under section 2(VI) as the same is excluded. Apart from that, subsequently the payment of bonus Act was enacted as such the respondent no.1 without authority passed the impugned award for payment of bonus under the Payment of Wages Act and as such impugned is arbitrary, illegal and without jurisdiction and the same is liable to set aside.;