ARUMUGANERI SALT WORKERS COOP PRODUCTION AND SALE SOCIETY LTD Vs. PRESIDENT, ARUMUGANERI SALT WORKERS COOP PRODUCTION AND SALE SOCIETY WORKERS UNION (AFFILIATED TO CITU), PRESIDING OFFICER, LABOUR COURT AND LABOUR OFFICER

JUDGEMENT

(1.) The Petitioner Management has challenged the award, passed by the learned Labour Court, Tirunelveli, vide which, the reference stands ordered in favour of the workmen.

(2.) The Respondent workmen, were employed by the Petitioner, on daily wages. Under the statutory settlement, entered with the 1st Respondent workmen, in the year 1992, the minimum wages payable were fixed at Rs. 28/- [Rupees Twenty eight only] per day for male workers and Rs. 26/- [Rupees Twenty six only] per day for female workers.

(3.) On 1.04.1993, the Petitioner Management reduced wages to Rs. 24.90/- for men and Rs. 22.90/- for female, to bring it, in consonance with the Minimum Wages Act.