SOUTH EASTERN COALFIELDS LTD Vs. STATE OF CHHATTISGARH

JUDGEMENT

(1.) The present writ petition has been filed by the petitioner-South Eastern Coalfields Limited, a Central Government Public Sector Undertaking, challenging the order dated 20.4.2007 (Annexure P-2) passed by the Authority under the Minimum Wages Act (State), Korba.

(2.) Brief facts of the case are that on a complaint received from the private respondents i.e. respondents no. 6 to 15, the Authority under the Minimum Wages Act under the State Government i.e. the Assistant Labour Commissioner, Korba, initiated action against the petitioner-establishment under the provisions of the Minimum Wages Act.

(3.) From the impugned order it is revealed that though the notices were issued to be served upon the petitioner-establishment, but they did not prefer to contest the matter on merits and thus an ex parte order so far as the petitioner-establishment is concerned was passed vide the impugned order.