- (1.) Heard Sri K.N.Mishra, learned counsel for the petitioner, Sri U.C.Kesarvani, learned counsel for the respondents, and perused the record.
(2.) In both these matters, common question involved is, whether Prescribed Authority, under Payment of Wages Act, 1936 (hereinafter referred to as "Act, 1936") has jurisdiction to entertain claim of an employee of a Co-operative Society or whether remedy to such an employee lie only under Section 70 of U.P. Co-operative Societies, Act, 1965 (hereinafter referred to as "Act, 1965") and not under any labour law. In other words, whether Act, 1936 and mode of adjudication of dispute provided therein are available for redressal of grievance to the employees of a Co-operative Society.
(3.) Before entering into the controversy on merits, I may place on record brief facts for better understanding of the matter.;