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Judgment
P. Sam Koshy, J
The challenge in the present writ petition is to the order dated 13.08.2018 passed by respondent/prescribed authorities under Payment of Wages Act, 1936.
Prima facie, this Court is of the opinion that writ petition is not sustainable. The impugned order is an appealable order under Section 17 of the Payment of Wages Act, 1936. Reserving the right of the petitioners to approach the Industrial Court the present writ petition stands disposed off.
It is made clear that petitioners while filing the appeal would be at liberty to file a detailed application for condonation of delay narrating the reasons which prevented them from filing the appeal within the stipulated period and the authorities concerned are expected to take a sympathetic consideration on the appeal keeping in view the fact that petitioners ultimately are poor worker and non condoning the delay would render the petitioners remedy less to have their grievance ventillated.
With the aforesaid observation, the writ petition stands disposed of.