LAWS(GJH)-2024-2-54

SURENDRANAGAR-DUDHREJ-WADHWAN MINICIPALITY Vs. REKHABEN KANAIYALAL RAVAL

Decided On February 12, 2024
Surendranagar-Dudhrej-Wadhwan Minicipality Appellant
V/S
Rekhaben Kanaiyalal Raval Respondents

JUDGEMENT

(1.) Municipality as petitioner has filed this petition challenging order of Labour Court, Surendranagar dtd. 17/6/2023, in Minimum Wages Application No.2 of 2022 whereby, Labour Court directed the petitioner-Municipality to make payment of salary to respondent-employee from 1/8/2014 to 30/4/2020 under the provisions of the Minimum Wages Act. It is also held that the amount already paid to respondent-employee shall be deducted from the total amount as directed under order dtd. 17/6/2023. Cost of Rs.1,000.00 was also awarded.

(2.) Notice in this case was issued on 28/11/2023 and ad- interim relief in terms of Para-17(C) of the petition was granted till the next date of hearing.

(3.) Considering the issue involved and with the consent of learned advocates for the respective parties, the present petition is taken up for final disposal today.