GURUSHARAN SHARMA, J. - (1.) Opposite party filed P.W Case No. 1 of 1995 in Labour Court, Bokaro Steel City against the Chief Manager and Deputy General Manager of Allahabad Bank for a direction under Section 15 of the Payment of Wages Act, 1936 (hereinafter to be referred to as 'the Act') for payment of difference of wages and bonus together with compensation at ten times of illegally deducted wages and interest.
(2.) The applicant was working as part time sweeper on daily rated wages. His wages were deducted (sic) was not paid wages for Sunday (weekly off) and closed holidays. The Bank was an autonomous body. It denied that the applicant was ever in its employment as part time Sweeper. Post of Sweeper was still lying vacant. The applicant was not entitled to difference of wages, Sunday and holiday wages, bonus and compensation for the period for which he had advanced his claim.
(3.) By order dated March 18, 1996, the Presiding Officer, Labour Court, Bokaro Steel City issued direction under Section 15(3) of the Act for refund of illegally deducted wages of the applicant from March 11, 1994 to July 31, 1994 Rs. 1224/-, the Sunday and holiday wages, Rs. 5175.00 and bonus Rs. 1410.00. Besides this, the Labour Court also granted compensation at six times of illegally deducted wages, i.e., Rs. 46,734.00.;