UTTAM SINGH Vs. STATE OF UTTARAKHAND AND ANOTHER

JUDGEMENT

(1.) The petitioner questions the veracity of the order dated 20 th December, 2014, as passed by the Prescribed Authority created under the Minimum Wages Act, 1948, wherein, by the impugned award his claim for the grant of minimum wages has been declined.

(2.) The second relief which he has sought in the writ petition is by way of a mandamus for a direction to respondent Nos. 1 and 2 to pay wages and dearness allowance for the period commencing from 7th November, 1984 to 31st July, 1990, for the post of Beldar, on which, admittedly, the petitioner has worked as a daily wager in PWD Department at Bhowali.

(3.) The contention, as agitated by the learned counsel for the petitioner before this Court, is that as per the narration of facts, he submits that when he filed a claim petition before the Prescribed Authority under Section 20 of the Minimum Wages Act, which has been agitated upon by the impugned order / award dated 20.12.2014. The denial by the Prescribed Authoirth has been made on the premise that since he has not been paid a dearness allowance, he would not be entitled for the minimum wages despite the fact that he was working as daily wager.