(1.) THE challenge in this writ petition is to the order dated 31st March, 1986 whereby the authority constituted under the Minimum Wages Act had directed that respondents No. 2 and 3 should be paid minimum wages as Salesmen in the establishment of the petitioner.
(2.) BRIEFLY stated, the facts are that the petitioner is dealing in cloth and is registered under the Delhi Shops and Establishments Act, According to the petitioner, respondent No. 2, Chhaggo Mal, was appointed as a Shop Assistant w. e. f. 1st March, 1971. Respondent No. 3, Umed Singh, was appointed as a Stock Boy w. e. f. 1st June, 19/9. Respondent Nos. 2 and 3 were paid their wages in accordance with the terms of their employment.
(3.) THE Delhi Administration issued a Notification dated 23rd February 1982 fixing minimum rates of wages in the employment in all shops and other establishments covered by the said Act. This Notification fixed minimum rates of wages for un-skilled, semiskilled, skilled and other categories of employees.