JKUMAR - CRTV JV, MUMBAI Vs. REGIONAL LABOUR COMMISSIONER

JUDGEMENT

(1.) Present petition has been filed seeking a writ of Certiorari quashing the impugned order dated 26.02.2021 passed by Respondent No.1 and in the alternative, a writ or a direction to Respondent No.1 to provide adequate opportunity of hearing to the Petitioner, after remanding the matter, for consideration afresh.

(2.) Petition arises out of an order passed by the Competent Authority under the Minimum Wages Act, 1948 (hereinafter referred to as 'the Act' ) and Regional Labour Commissioner (Central), New Delhi (hereinafter referred to as 'the Authority' ).

(3.) As per the case set out in the petition, Petitioner is a Company engaged in the business of construction projects for various entities and in the course of its business, undertook a project for Delhi Metro Rail Corporation in 2014. For the said project, thousands of employees were employed and were paid full wages for the period of their employment, which were above the minimum wages as prescribed under the Act.