H.R.PANWAR, J. - (1.) The instant writ petition under Article 227 of the Constitution of India has been filed seeking relief to quash the order Annexure P/2 dated April 8, 2003 passed by the Appellate Authority under the Payment of Wages Act, 1936.
(2.) The facts and circumstances giving rise to this writ petition are that petitioner, a Junior Engineer, reported on duty on March 10, 1986 and the joining report was signed by the concerned authority. He remained present in the office from March 10, 1986 to July 31, 1986 but the salary for the said period had not been paid to him. He filed a claim petition under Section 15 of the Payment of Wages Act, 1936 (for short, "the Act") and the learned Payment of Wages Authority (for short, "the Authority"), vide order dated January 15, 2002 (Annexure I), allowed the claim petition and directed the respondent No. 1 to pay Rs. 6490/-as salary to the petitioner. The respondent State went in appeal and the Appellate Authority (District Judge, Bikaner), vide impugned Order dated April 8, 2003, allowed the appeal and set aside the order Annexure I dated January 15, 2002 passed by the learned Authority. Hence this writ petition.
(3.) I have heard learned counsel for the petitioner and gone through the record.;