M.Katju, J. - (1.) Heard counsel for the petitioner.
(2.) This writ petition has been filed against the impugned order dated 17-5-1995 Annexure-1 to the writ petition. The respondent No. 3 was employee as Secretary of a Co-operative Society and he made an application Under Section 15 of the Payment of Wages Act. In my opinion, the Payment of Wages Act does not at all apply in this case. Section 1(4) of the said Act states that the Act will apply to persons employed in a factory or in railway administration or to establishments covered by Section 2(ii)(ag).
(3.) The petitioner is not covered by any of the aforesaid clauses of Section 2 of the Act. Hence the Payment of Wages Act has no application at all. The remedy if any, of the petitioner was to apply Under Section 33-C(2) of the Industrial Disputes Act or Section 6-H(2) of the U. P. Industrial Disputes Act.;