Jagdish Sahai, J. - (1.)THIS special appeal by Amba Prasad and 27 others is directed against the judgment of J. K. Tandon, J. dated 9-12-1960, allowing writ petition No. 1921 of 1959 filed by the respondent No. 1, M/s Jaswant Sugar Mills Limited, Meerut (hereinafter referred to as the Mills).
(2.)THE appellants approached the Authority under the Payment of Wages Act (hereinafter referred to as the Authority) under Section 15 of the Payment of Wages Act, 1936 (hereinafter referred to as the Act) on the allegation that they were entitled to certain amount of money as retaining allowance which had not been paid to them by the mills. By means of the order dated 15-6-1959, the Authority awarded certain sums to each one of the 28 appellants.
The mills then filed writ petition No. 1921 of 1959 in this Court and prayed for the quashing of the order dated 15-6-1959 of the Authority. The writ petition was heard by J. K. Tandon J., who allowed it and quashed the order dated 15-6-1959 passed by the Authority purporting to exercise powers under Section 15(3) of the Act.

(3.)DISSATISFIED with the judgment of the learned single Judge, the 28 appellants have filed the instant special appeal.