LAWS(MAD)-2008-2-85

MANAGEMENT OF PROTECK CIRCUITS AND SYSTEMS PRIVATE LIMITED Vs. CONTROLLING AUTHORITY UNDER THE MINIMUM WAGES ACT DEPUTY COMMISSIONER OF LABOUR I

Decided On February 05, 2008
MANAGEMENT OF PROTECK CIRCUITS AND SYSTEMS PRIVATE LIMITED Appellant
V/S
CHENNAI YETTURMATHI VALAGA UZHIYARGAL MATRUM POTHU THOZHILALAR SANGAM Respondents

JUDGEMENT

(1.) BY consent of both sides, the writ petition itself was taken up for final disposal.

(2.) PRAYER in the writ petition is to quash the order passed by the first respondent in I. A. No. 15 of 2006 dated 19. 2. 2007 condoning the delay of 2372 days in preferring the application seeking payment of minimum wages, payable from 1. 4. 1997 to 31. 3. 2005.

(3.) THE case of the petitioner is that the petitioner Company is involved in the manufacture of Printing Machinary and CNC Lathes, for supply to HAL, Defence, Railways, Government of India and Tamil Nadu Press. There are about 368 employees including workers are working in the Company. The second respondent, claiming to be a Trade Union, which according to the petitioner, has less than 60 workmen, filed a petition before the first respondent under the Minimum Wages Act, 1948, by raising a contention that the workers in the list annexed therein have received wages less than the minimum wages fixed under the Act by the appropriate Government viz. , the Government of Tamil Nadu and they are entitled to get the difference of pay between Minimum Wage and what was actually paid from 1. 4. 1997 to 31. 3. 2005. The petition was submitted before the first respondent on 16. 10. 2006 and claimed a sum of Rs. 16,93,271. 26 along with 18% interest among other reliefs. The second respondent also field a petition to condone the delay of 2372 days by filing I. A. No. 15 of 2006.