AARTHI ENTERPRISES Vs. SOUTHERN RAILWAYS AND ORS.

JUDGEMENT

(1.) This Writ Petition is filed for issuing a Mandamus to direct the respondents 1 and 2 to sanction and release of the Amended Enhanced Minimum Wages based on Notification No.S.O.190(E) dtd. 19/1/2017 issued by Ministry of Labour and Employment of Government of India, to the petitioner, in respect of all 30 contracts covered in this writ petition, from the date of its implementation; to continue to release the revised minimum wages to the petitioner, enabling to disburse the wages to the employees engaged by the petitioner as per the Amendment regarding enhancement of wages; to reimburse the entire amount of excess wages being paid by the petitioner to the employees, based on the Ministry of Labour and Employment of Government of India, along with interest at the rate of 18% from the date of respective payments, made by the petitioner to the employees covered in all 30 contracts and to pay corresponding EPF, ESI and Bonus to the employees engaged by the petitioner on par with the enhancement of minimum wages; with the further direction to the third respondent to ensure the above payments to be made by the respondents 1 and 2 to the petitioner within a reasonable period to be fixed by this Court.

(2.) The case of the petitioner in short is as follows:

(3.) The 2nd respondent filed a counter affidavit on behalf of the respondents 1 and 2, wherein it is stated as follows: