- (1.) One Fazal Husain, a railway employee, was retrenched in 1931, but in 1911 the Railway Board re-instated him. He was, however, given a lower grade-- that of permanent way mistry and posted to Sitapur.
(2.) On 21st September 1943, Mr. Mathur, General-Secretary o the National Federation of Railwaymen, an unregistered union, with the written consent of Fazal Husain, applied under Section 15 (2), Payment of Wages Act, to the authority appointed under that Act for the Sitapur area, for permission to present an application and to act on behalf of Fazal Husain in a matter of a so-called deduction in his wages.
(3.) Mr. R. B. Pradhan, who was then performing the functions of the authority, by his order of the same date, granted the necessary permission, whereupon Mr. Mathur immediately presented an application, on behlaf of Fazal Husain, under Section 15 (3) of the Act. In this application it was claimed that a sum of Rs. 252-11-0 had been wrongly deducted from the salary of Fazal Husain for various periods between 28th March 1941, and 14th September 1942. Compensation amounting to ten times the amount was also claimed.;