PRAVIN VALYA MALAVKAR Vs. SRINI LINK

JUDGEMENT

(1.) Rule returnable forthwith. Learned advocate Mr. Dipak Dave waives service of rule on behalf of the respondent.

(2.) As the issues involve in all matters are identical, hence, this Court has decided by this common oral judgment.

(3.) This petition is filed under Articles 226 and 227 of the Constitution of India challenging the order passed by the learned Presiding Officer dtd. 1/1/2022 rejecting the application filed under Sec. 33(C)(2) of the Industrial Disputes Act, 1947 claiming the benefits of Minimum Wages Act as well as the leave encashment and bonus pursuant to the award passed by the learned Labour Court in Reference (LCV) No.504 of 2002 dtd. 18/2/2015.