RAYALSEEMA CONCRETE SLEEPERS (P) LTD THROUGH- GENERAL MANAGER Vs. AUTHORITY UNDER MINIMUM WAGES ACT & REGIONAL LABOUR COMMISSIONER (CENTRAL)

JUDGEMENT

(1.) Challenge through the present writ petition is to the order dated 29.5.2008 (Annexure P-1) passed by the Authority under the Minimum Wages Act & Regional Labour Commissioner (Central), Raipur.

(2.) Vide the impugned order (Annexure P-1), the Authority has ordered for payment of difference of wages of Rs. 6244.77.00 to Respondents No. 3 to 6 and 10 times of the said amount towards compensation, i.e., Rs. 62447.70.00.

(3.) Grievance of the Petitioner is that the Petitioner in the instant case was a Manufacturer of Concrete Sleepers and that Respondents No. 3 to 6 were engaged by the Petitioner at their Stone Quarry. The Inspector under the Minimum Wages Act had inspected the premises of the Petitioner and it was alleged that the Respondents No. 3 to 6 for the period during 1.11.2005 to 13.3.2006 were not paid the minimum wages fixed by the Government total amounting to Rs. 6244.77.00. Subsequently, the Inspector filed a claim application before the Authority under the Minimum Wages Act who has passed the impugned order (Annexure P-1) holding that the Petitioner is liable to pay the principal amount of Rs. 6244.77.00 with 10 times compensation of Rs. 62447.70.00, totalling Rs. 68692.47.00.