KARNATAKA PRADESH GENERAL WORKERS CONGRESS Vs. S PADMANABAN

JUDGEMENT

(1.) THESE petitions are heard together, since they have challenged the very same award passed by the authority under The Minimum Wages Act, 1948 (hereinafter referred to as the 'Act' for brevity) and Labour Conciliation Officer.

(2.) HEARD the learned Counsel Shri.K. Srinivas, STM Associates, for the petitioner in W.P. 20560/2007 and for respondent No. 1 in W.P. 15266/2006 and the learned Senior Advocate Shri. S. Vijayashankar for the Counsel for respondent No. 1 in W.P. No.20560/ 2007 and the learned Senior Advocate Shri. S.N. Murthy for the counsel for the petitioner in W.P. No. 15266/2006 and respondent No.2 inW.P.No.20560/2007.

(3.) THE competent authority under the Act had framed the following issues: