DIVISIONAL PERSONNEL OFFICER N RLY BIKANER Vs. RAM KISHORE

JUDGEMENT

(1.) THESE are connected revision applications against the orders of the District judge, Bikaner, passed as an appellate authority under the Payment of Wages Act dismissing 4 appeals filed by the Divisional Personnel Officer, Northern Railway, bikaner, on the ground that the order passed by the Payment of Wages Authority in these 4 cases against which appeals were preferred was not a final direction against which an appeal lay.

(2.) SECTION 15 (3) of the Payment of Wages Act lays down that the Payment of wages Authority may "direct the refund to the employed person of the amount deducted or the payment of delayed wages together with the payment of such compensation as the authority may think fit. " Section 17 provides for an appeal against the direction made under Sub-section (3 ).

(3.) THE Payment of Wages Authority framed the following issues in all the 4 cases which were heard together as they were claims filed by the same employee for different periods:--