T N K GOVINDARAJU CHETTY & CO PVT , LTD Vs. PRESIDING OFFICER; B GENESAN; S KAMAL; A L BALASUBRAMANIAN; M N DEV ANAND AND ORS

JUDGEMENT

(1.) The prayer in the writ petition is for issuance of a writ of certiorari to quash the impugned order, dated 10.07.2012, in C.P.No.84 of 2009, whereby and whereunder the first respondent has directed the petitioner / Management to pay Rs.48,28,632/- as difference of minimum wages to the respondents 2 to 68.

(2.) The short facts of the case are as follows:

(3.) According to the respondents 2 to 68, they have joined the service of the petitioner / Management, who has been running cinema theatres, on various dates and they have been working as permanent workmen. They have been members of Tamil Nadu Thiraiyarangu Thozhilalargal Sangam. The petitioner / Management comes under the Tamil Nadu Shops and Establishments Act, 1947 and the respondents 2 to 68 also come under the Minimum Wages Act, 1948. Whenever the Government issues notification with regard to minimum wages pertaining to cinema industry, they are also entitled to the same.