RAJENDER KUMAR Vs. DY. LABOUR COMMISSIONER

JUDGEMENT

(1.) This hearing has been done by video conferencing.

(2.) The present petition has been filed challenging the impugned order dated 21st February, 2020, passed by the Deputy Labour Commissioner, Authority under the Minimum Wages Act, 1948 (hereinafter 'Authority'). By the said order, the Petitioner's claim under Section 20 of the Minimum Wages Act, 1948 (hereinafter 'the Act') has been dismissed as being barred by limitation.

(3.) The Petitioner was working as a security guard, appointed by the Contractor/Respondent No.2 and his allegation against the Contractor was that he was not paid minimum wages for various periods i.e. 1st July, 2015 to 1st October, 2015, 1st November, 2015 to 31st March, 2016 and 1st April, 2016 to 1st July, 2018. The claim was filed by the Petitioner on 27th June, 2019, along with an application for condonation of delay. However, the Authority held that no sufficient cause existed for condoning the delay in filing the claims under Section 20 of the Act and the same was dismissed as barred by limitation.