Ram Gulam vs State Of U.P. And 3 Ors.
2013 Latest Caselaw 1564 ALL

Citation : 2013 Latest Caselaw 1564 ALL
Judgement Date : 1 May, 2013

Allahabad High Court

Ram Gulam vs State Of U.P. And 3 Ors. on 1 May, 2013

Bench: Tarun Agarwala




HIGH COURT OF JUDICATURE AT ALLAHABAD
 
 

?Court No. - 1
 

 
Case :- WRIT - C No. - 24343 of 2013
 

 
Petitioner :- Ram Gulam
 
Respondent :- State Of U.P. And 3 Ors.
 
Petitioner Counsel :- Sunil Kumar Srivastava
 
Respondent Counsel :- C.S.C.
 

 
Hon'ble Tarun Agarwala,J.

Heard the learned Counsel for the petitioner and the learned Standing Counsel.

Against the order passed by the Prescribed Authority under Section 15 of the Payment of Wages Act, the petitioner has a remedy of filing an appeal under Section 17 of the said Act.

The writ petition is dismissed on the ground of alternative remedy.

Order Date :- 1.5.2013

Bhaskar

(Tarun Agarwala, J.)

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