- (1.) The petitioner was an employee of the North-Western Railway. He was posted as a station master at Manawala railway station. He was suspended on 2-11-1944. After some enquiry, on 14-2-1945 orders were passed reverting the petitioner to the grade of an assistant station master with a salary of Rs. 75/- per mensem. His basic salary when he was a station master was Rs. 86/-. For the period 3-11-1944 to 2-12-1944 the petitioner was paid a sum of Rs. 30-2-0 by the railway administration. On 6-12-1944, he appiied to the Senior Subordinate Judge of Amritsar, who had been appointed by the Provincial Government, under the provir sions of Sub-section (1) of Section 15, Payment of Wages Act, to be the authority to hear and decide for the area concerned all claims arising out of deductions from wages etc., of persons employed in that area, under Sub-section (2) of Section 15 and under Sub-section (1) of Section 20 of the aforesaid Act for directions being issued to the Pay Master of North Western Railway, Lahore Division, for payment to him of a sum of Bs. 55-14-0, being the difference between his substantive pay of Rs. 86/- for the period mentioned above and the sum of Rs. 30-2-0 already received by him. Another application was made to the officer appointed to be the authority for the purpose mentioned above for the area of Lahore to which he had been transferred in the meanwhile as assistant station master for similar directions for payment of the difference between his salary at the above rate for the remaining period of suspension and the amount actually paid to him by the railway administration for the said period.
(2.) The application for directions in respect of the period between 3-11-1944 and 2-12-1944 was finally disposed of on 27-1-1845. The authority was of the opinion that no wages were due to the petitioner for the period between 3-11-1944 and 2-12-1944 by reason of his having been under suspension for the said period; On this finding the petitioner's application for directions was dismissed. His appeal having also been dismissed by the District Judge of Amritsar he went up in revision to the High Court of Lahore.
(3.) The petitioner was, however, more lucky in the application made by him at Lahore wherein the authority gave directions to the railway administration for payment to him of the difference between the salary claimed by him and the amount actually received by him. From that order of the authority the North Western Railway Administration filed a petition for revision in the High Court of Lahore.;