TOPS SECURITY LTD Vs. RAGHUNANDAN CHOUDHARY

JUDGEMENT

(1.) The petitioner has impugned the order dated 20.05.2014 passed by the Authority under Minimum Wages Act 1948/Deputy Labour Commissioner (South), Labour Department, Government of NCT of Delhi, by which the claim application filed by 71 workmen through the concerned union against the petitioner herein for non-payment of minimum wages for the period from October, 2012 to March, 2013, was allowed in exercise of its power conferred by clause (i) of sub-section (3) of Section 20 of the Minimum Wages Act, 1948 (in short 'MW Act') and the petitioner management was directed to pay the difference of minimum wages along with the compensation to the extent of eight times of the difference of the amount of minimum wages and actual wages paid.

(2.) Having admitted the fact of paying less than the minimum wages to the respondent workman under ground 'F' of the writ petition, the learned counsel for the petitioner limits the scope of the writ petition in challenging the impugned order to the extent it awards the compensation eight times of the arrears of the difference of the amount of minimum wages and actual wages paid.

(3.) Learned counsel for the petitioner urges that the authority has not given any reason while directing it to pay compensation eight times of the difference between the minimum wages and actual wages paid.