PRADEEP NANDRAJOG,C.J. - (1.) The writ petition filed by the appellant challenging the order dated 24.9.2008 passed under the Payment of Wages Act, 1936 has been dismissed by the learned Single Judge vide impugned order dated 6th February, 2009 holding that the appellant had a remedy of appeal.
(2.) The impugned order over-looks the well settled principle of law that where an order passed by an authority is without jurisdiction writ remedy can be availed of and specially where the appellate remedy is onerous; requiring deposit of the determined amount.
(3.) The alleged workman claimed before the Authority under the Payment of Wages Act that they were agricultural labour and had performed over time duties on the land of the appellant and were denied over time charges.;