RAGINI SINHA Vs. STATE OF BIHAR & ORS

JUDGEMENT

(1.) These appeals are directed against the final judgment and order dated 18.01.2008 passed by the High Court of Judicature at Patna in LPA No.530/1998 and order dated 18.01.2008 in LPA No.620/1998 whereby the High Court dismissed the appeals filed by the appellant herein and confirmed the orders of the Single Judge dated 31.03.1998 passed in CWJC No.12009/1996 and dated 22.04.1998 in CWJC No.12010/1996.

(2.) The controversy involved in these appeals lies in a narrow compass as would be clear from the few facts mentioned hereinbelow.

(3.) Two persons, namely, Santosh Kumar and Hira Singh filed their claim petitions before the competent authority under the Minimum Wages Act, 1948 (for short "the Act") against the appellant herein being case Nos. MW (2) - 19/93 and MW (2) - 20/93.