PRERNA SAHYGO Vs. AUTHORITY UNDER MINIMUM WAGES ACT

JUDGEMENT

(1.) Leave granted.

(2.) The notice that was issued to the respondent on the special leave petition was restricted to the compensation that was awarded.

(3.) The Authority under the Minimum wages Act found that the appellant had not paid minimum wages to the five workmen named in its order. Accordingly, it awarded them wages in the aggregate sum of Rs. 11,550. The order recorded that the appellant "has also tried to falsify the Inspector who is also an applicant. The respondent proves that the respondent is adamant to pay less wages against the provisions of the Act". The authority found ulterior motives in the appellant's conduct and directed it to pay 8 times the wages awarded as compensation to the said workmen.