ASSOCIATION OF MEDICAL ESTABLISHMENT Vs. DEPUTY LABOUR COMMISSIONER

JUDGEMENT

(1.) The petitioner is an Association of Medical Establishment. The present writ petition is filed with a prayer to quash the order at Annexure-A, dtd. 13/5/2022, bearing No.U Ka Aa Be/ Ka Ve Ka/ CR-01/2021/600, passed by the 1st respondent.

(2.) Heard the learned counsel appearing for the parties and also perused the material available on record.

(3.) A claim petition was filed by the 2nd respondent before the 1st respondent on 17/12/2020 stating that, he had visited the vicinity of the petitioner's establishment on 11/11/2020 and conducted inspection and also had recorded the statements of the employees working with the petitioner's establishment and having regard to the fact that the said employees, whose statement were recorded by him, were not paid the minimum wages as provided under the Payment of Minimum Wages Act, 1948 and therefore, the proceedings against petitioner was initiated.