HEMANT GUPTA, J. - (1.) The challenge in the present revision petition is to the order dated June 30, 1988 passed by the Authority under the Payment of Wages Act, 1936 and the order in appeal dated January 18, 1989 against the aforesaid order.
(2.) The petitioner has filed a petition under Section 15 of the Payment of Wages Act, 1936 (hereinafter referred to as 'the Act'), claiming a sum of Rs. 209/- on account of wages for the period April 1, 1985 to February 28,1986 and bonus for the year 1985-1986.
(3.) It was found by the learned Authority that two increments of the petitioner was stopped y the order of the disciplinary Authority i.e. General Manager, after a charge sheet was served upon the petitioner and the reply received. Therefore, it was found that deductions are not illegal. The said order,was affirmed in appeal as well.;