J.V. Gupta, J. - (1.) This revision petition arises out of an application under section 15 of the Payment of Wages Act, 1936.
(2.) Amrik Singh respondent filed an application against the petitioner, General Manager, Punjab Roadways, Amritsar, for a direction for payment of Rs. 14,726 to him under section 15 of the Payment of Wages Act, 1936. The application was allowed by the Authority under the aforesaid Act to the extent of Rs. 9,914.15. On appeal filed on behalf of the General Manager, Punjab Roadways, Amritsar, this order of the trial Court was maintained. Feeling aggrieved against this, the petitioner has come up in revision to this Court.
(3.) Learned counsel for the petitioner contended that the claim should have been filed against the Punjab State as the respondent was the employee under it. This contention has been negatived by the Additional District Judge, and he was unable to assail the said finding in this revision petition. Moreover, section 3 of the Payment of Wages Act enumerates the persons who are responsible for payment of wages and the petitioner is covered thereunder. Consequently, this petition fails and is dismissed with no order as to costs. Revision dismissed.;