MANAGEMENT OF KALAIMAGAL GAS SERVICE Vs. AUTHORITY

JUDGEMENT

(1.) The instant appeal is directed against the order dated 13th July, 2015 passed in W.P.No.11623 of 2015.

(2.) The second respondent preferred a petition before the first respondent under the provisions of Section 20(2) of the Minimum Wages Act, 1948, claiming minimum wages, with a delay of 1350 days. The first respondent condoned the delay and accepted the petition being numbered as M.W.No.75 of 2014 for considering the case on merit.

(3.) Thereagainst, the appellant / management preferred the writ petition, questioning the legality and validity of the order, condoning the delay in entertaining the petition of the second respondent.