M.C.JAIN, J. - (1.) THIS revision petition is directed against the order dated 11 -1 -1972 of the District Judge, Bikaner, upholding the order of the Authority under the Payment of Wages Act, Bikaner Division, Bikaner, dated 14 - 5 -1971 whereby it held that it has no jurisdiction to try claim applications presented by the present petitioner on the ground that the Payment of Wages Act has not been made applicable to Durgargath under the Notification dated 31st August, 1965.
(2.) THE present petitioner was appointed by the former State Bank of Bikaner and was serving at Dungargarh at the relevant time. He was placed under suspension on 18th April, 1968, on the grounds of misbehaviour with the Branch Agent and after enquiry he was removed from service. The present petitioner submitted claim application for his wages, which were registered as claim cases Nos. 227, 228, 229, 283, 284 of 1968; 54 and 71 of 1970; and 23, 24, 25 and 26 of 1971. The details of these claims have been mentioned by the District Judge in his impugned order. The claim applications Were opposed by the Bank and written replies were submitted. Question of jurisdiction was also raised, The learned Authority by its order dated 22 -7 -1969 held that it has no jurisdiction to hear the claims. The Bank went in appeal before the District Judge, but the same was dismissed on 6 -3 -1971 and & it was held that the appeal was not maintainable under Section 17 of the Payment of Wages Act. It appears that when the matters went back before the Authority under the Payment of Wages Act it came to the notice of the Authority that Dungargarh is not included in the Notification No. F. 3 (66) Lab/63 dated 31st August, 1965, published in the Rajasthan Gazette Part IV -G dated 14 -10 -65, pages 321, 322 as such the provisions of the Payment of Wages Act are not applicable to the Bank employees serving at Dungargarh. The learned Authority heard the parties as to whether the claim applications are competent before him and the same can be heard. After hearing both the sides the learned Authority found that the Payment of Wages Act has not been made applicable to Dungargarh under the Notification, so it has no jurisdiction to hear the claim cases presented by the petitioner. Consequently it dismissed all his claims. The present petitioner then went in appeal before the District Judge against the order of the learned Authority. The learned District Judge upheld the order. Hence this revision petition by the present petitioner.
(3.) ON behalf of the present petitioner it is urged that the Authority under the Payment of Wages Act has no powers to review its order dated 22 -7 -1969 whereby the Authority had already found that it has jurisdiction to here the claim cases of the petitioner. That order became tidal and the appeal of the Bank was unsuccessful.;