A V DCOSTA DIVISIONAL ENGINEER G I P RAILWAY Vs. B C PATEL

JUDGEMENT

(1.) (With Him Vivian Bose And Venkatarama Ayyar JJ. )- This is an appeal by special leave from the order of the High Court of Judicature at Bombay dated 24-8-1951 upholding that of a single Judge of that Court sitting on the Original Side, dismissing the appellant's petition under Art. 226 of the Constitution for a writ of 'certiorari' quashing the order dated 23-1-1951 passed by respondent 1, the Authority under the Payment of Wages Act (hereinafter referred to as the Act).

(2.) The facts leading up to this appeal may shortly be stated as follows:Respondent 2 is and has been at all material times an employee of the Central Railway (formerly called the G.I.P. Rly.) represented by the appellant who has been nominated by the Railway Administration as responsible for payment of wages under S. 3 of the Act. Ever since 1941, respondent 2 has been employed by the Railway Administration as a carpenter on daily wages, and has been treated as a daily rated casual labourer and has been paid his wages at the rate of Rs. 3-4-0 per day. He continued receiving his wages at that rate. until October, 1949 without any demur, and granting receipts for the wages thus received. On 2-12-1949 an application was made by one K. N; Pitkar "an official of Registered Trade Union, a person permitted by the Authority" under sub-s. (2) of S. 15, Payment of Wages Act, 1936, against the G. I. P. Rly. administration through its Divisional Engineer, Parel, Bombay. It was alleged on behalf of respondent 2 that his wages due in respect of six months from May to October 1949 amounting to Rs. 245 had not been paid or had been subjected to illegal deductions as shown in the schedule. The schedule will be set out hereinafter. A claim for Rs. 245 plus Rs. 15 by way of compensation was made.

(3.) The appellant, as the opposite party before the Authority, resisted the claim, 'inter alia', on the grounds-