SARPANCH SHREE Vs. GAJARABEN PRAKASHBHAI VALODARA

JUDGEMENT

(1.) Heard learned advocates for the parties.

(2.) In this petition, under Article 226 of the Constitution of India, the challenge is to the award passed by the Labour Court dtd. 5/10/2019 in Recovery Application No. 2 of 2018 filed by the respondent Gajaraben Valodara claiming minimum wages for the period from 10/7/2013 to 1/2/2018.

(3.) Perusal of the award of the Labour Court would indicate that the Labour Court by the order under challenge directed the petitioner Chuda Gram Panchayat to pay the respondent an amount of Rs.3,90,263.40. That order is under challenge.