B. Dikshit, J. - (1.) By this petition, the petitioner has challenged the maintainability of an application filed by Respondent No. 2 Tilak Ram Gupta under Section 15(2) of the Payment of Wages Act, 1936 (in short 'Act'). Admittedly, the application has been moved before Regional Conciliation Officer, Meerut. In the application the claim made by respondent Tilak Ram Gupta is that the wages of two days have been wrongly deducted by the petitioner,
(2.) This writ petition has been filed against decision on a preliminary question whereby the respondent No. 1 Regional Conciliation Officer, Meerut has held in its order dated April 17, 1982 that the application of Tilak Ram Gupta is maintainable.
(3.) Learned counsel for petitioner has argued that the Respondent No. 1 who is Regional Conciliation Officer, Meerut has not been authorized by any notification under Section 15(1) of the Act to hear and dispose of applications in respect of claims made under Section 15(2) of the Act. Learned counsel for petitioner during course of argument has submitted that the petitioner has also made payment to Tilak Ram Gupta of the amount which he claimed from petitioner and petitioner is not particular about getting the amount back by this writ petition but the petition is being pressed for the reason that the employees of petitioner company are approaching Regional Conciliation Officer, Meerut regularly to adjudicate their claims on application under Section 15(2) of the Act which has necessitated filing of this writ petition and its being pressed on merits.;