JANSATTA EMPLOYEES UNION Vs. TRADERS PVT. LTD

JUDGEMENT

(1.) The facts as well as issue involved in all these petitions are similar, therefore, the same are taken up for hearing together. In all these petitions, the principal prayer is that the respective respondent employer be directed to implement the recommendations of Majithia Wage Board, which have been accepted by the Government of India by its notification dated 11.11.2011 and as directed by the Hon'ble Supreme Court of India and thereby the respective respondent employer be directed to make the payment of wages as per the said recommendations.

(2.) However, for the sake of convenience, the facts of Special Civil Application No.482 of 2015 are recorded. In Special Civil Application No.482 of 2015, the petitioners have prayed for the following relief/s:

(3.) In other petitions also either the individual employees or the trade union have prayed for the similar relief/s.