REGENT COMPUTRONICS PVT. LTD.

MANAGEMENT OF BAILEY HYDROPOWER PVT. LTD. Appellant

V/S

DY. COMMISSIONER OF LABOUR - II, (AUTHORITY UNDER THE MINIMUM WAGES ACT) Respondents

Referred Judgements :-

C.S.PARAMESWARAN V. AUTHORITY UNDER MINIMUM WAGES ACT [REFERRED TO]
STATE OF KERALA V. E.K.KURIYIPE [REFERRED TO]
TN MERCANTILE BANK LTD. REP. BY ITS CHAIRMAN TUTICORIN V. APPELLATE AUTHORITY UNDER THE TAMIL NADU SHOPS AND ESTABLISHMENTS ACT MADURAI AND ANOTHER [REFERRED TO]
RAMAKRISHNA HOMEO PHARMACEUTICALS PVT. LTD. V. AUTHORITY UNDER MINIMUM WAGES ACT AND ANOTHER [REFERRED TO]
STATE OF BIHAR & OTHERS V. KAMESHWAR PRASAD SINGH AND ANOTHER [REFERRED TO]
N.BALAKRISHNAN V. M.KRISHNAMURTHY [REFERRED TO]
MANAGEMENT,SAVEETHA DENTAL COLLEGE AND HOSPITALS REP. BY ITS PRESIDENT V. DY. COMMISSIONER OF LABOUR,CHENNAI [REFERRED TO]
AHMEDABAD MILLOWNERS ASSOCIATION VS. TEXTILE LABOUR ASSOCIATION [REFERRED TO]
SHAKUNTALA DEVI JAM VS. KUNTAL KUMARI [REFERRED TO]
STATE OF WEST BENGAL VS. ADMINISTRATOR HOWRAH MUNICIPALITY [REFERRED TO]
COLLECTOR LAND ACQUISITION ANANTNAG VS. KATIJI [REFERRED TO]
HINDUSTAN LEVER LIMITED HINDUSTAN LEVER LIMITED HINDUSTAN LEVER LIMITED BOMBAY HINDUSTAN LEVER LIMITED BOMBAY VS. B N DONGRE:HINDUSTAN LEVER EMPLOYEES UNION:HINDUSTAN LEVER EMPLOYEES UNION BOMBAY:HINDUSTAN LEVER MAZDOOR SABHA BOMBAY [REFERRED TO]
PRERNA SAHYGO VS. AUTHORITY UNDER MINIMUM WAGES ACT [REFERRED TO]
AIRFREIGHT LIMITED VS. STATE OF KARNATAKA [REFERRED TO]
CHIEF OFFICER BHAVNAGAR NAGARPALIKA VS. MEGHJIBHAI UGABHAI [REFERRED TO]
MUNICIPAL BOROUGH BIJAPUR VS. GUNDAWAN [REFERRED TO]
CHAIRMAN OF THE MADRAS PORT TRUST VS. CLAIMS AUTHORITY [REFERRED TO]
PRIYA DARSAN AGARBATTI VS. STATE OF M P [REFERRED TO]
SHIVALINGAPPA VS. MGMT OF MINERVA MILLS [REFERRED TO]
UNION OF INDIA VS. B D RATHI [REFERRED TO]
HARILAL JECHAND DOSHI GHATKOPAR HINDU SABHA HOSPITAL VS. MAHARASHTRA GENERAL KAMGAR UNION [REFERRED TO]
ARUN ALEXANDER LAKSHMAN PROPRIETOR M/S ALRAJ BUILDERS NO 15 FIRST MAIN ROAD KUMARAN NAGAR VS. A P VEDAVALLI [REFERRED TO]
G S DUGAL AND CO PRIVATE LTD VS. LABOUR INSPECTOR CENTRAL [REFERRED TO]

JUDGEMENT

(1.) W.P.No.16970/2008 has been preferred against the order in M.W. Case No.59/2007 directing Writ Petitioner Management to pay minimum wage arrears of Rs.37,01,663.61 from November 2000 to March 2007 and ordering payment of penalty of Rs.3,70,16,636.10 and total payment of Rs.4,07,18,229.71.

(2.) CHALLENGING the order in MW IA.No.4/2007 condoning the delay of 2162 days in filing the Petition for Minimum Wages, W.P.No.16971/2008 is filed.

(3.) WRIT Petitioner Management opposed the Minimum Wages Petition contending that in respect of 74 workmen, Management had obtained certificate for appointing contract labour direct through Esseness Engineering Services and that the contract with the firm had expired on 30.6.2003. Those 74 workmen worked in Esseness Engineering Services had resigned in June 2003 and all have entered into service under the WRIT Petitioner from 01.7.2003 as temporary workmen. According to the WRIT Petitioner Management for the period prior to July 2003 these workmen had left the work from the previous employer Esseness Engineering Services from 01.7.2003 and settled PF account.

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MANAGEMENT OF BAILEY HYDROPOWER PVT LTD Vs. DY COMMISSIONER OF LABOUR Ï¿½ II AUTHORITY UNDER THE MINIMUM WAGES ACT

Referred Judgements :-

JUDGEMENT

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