Allahabad High Court
Zamal Akhtar vs State Of U.P. & Others on 6 January, 2010
Author: Arun Tandon
Bench: Arun Tandon
Court No. - 6 Case :- WRIT - C No. - 70116 of 2009 Petitioner :- Zamal Akhtar Respondent :- State Of U.P. & Others Petitioner Counsel :- B.N. Pathak Respondent Counsel :- C.S.C. Hon'ble Arun Tandon,J.
The appeal filed by the petitioner under the Payment of Wages Act has been dismissed on two grounds, (a) being barred by limitation, and (b) the requisite amount of money as required under the provisions of Section 17 of the Payment of Wages Act has not been deposited at the time of filing of the appeal.
Learned counsel for the petitioner submits that the court below was not justified in rejecting the appeal on the ground of delay. However, he conceded that the requisite money had not been deposited at the time of filing of the appeal.
Interest of substantial justice would be served, if the petitioner is permitted to deposit requisite money with the appellate authority within two weeks from today and if this is done, the present writ petition shall be considered by the Court for admission after the deposit is made. In view of the aforesaid, let requisite money be deposited by 22nd January, 2010.
Put up this matter on 25th January, 2010 as unlisted matter.
Order Date :- 6.1.2010 Sushil/-