Sangeet Lodha, J. - (1.) This petition is directed against order dated 27.8.13 passed by the District Judge, Churu, whereby an appeal preferred by the respondent-employer under Section 17 of Payments of Wages Act, 1936 (for short "the Act") questioning the legality of order passed by the Payment of Wages Authority, directing payment of wages to the petitioner quantified at Rs.11,388/- and equal amount as compensation with expenses Rs.200/-, has been set aside.
(2.) The petitioner preferred an application under Section 15 of the Act against the first respondent claiming payment of wages for the period from 1.10.05 to 31.3.06, quantified at Rs.11,388/- and ten times compensation quantified at Rs. 1,38,880/-.
(3.) It was specific stand of the respondents that the petitioner had worked only for the period from 9th July, 05 to 30th September, 05. Since, the respondents did not produce the record relating to the payment of wages for the period October, 05 to March, 06, the Payment of Wages Authority proceeded to draw the adverse inference regarding non payment of wages, observing that even the conciliation proceedings in respect of the dispute raised by the petitioner regarding termination of his services has failed. Accordingly, the Payment of Wages Authority directed the respondent-employer to make payment to the petitioner herein as aforesaid.;