VENUS HOME APPLIANCES (P) LTD. Vs. S.RAJAGOPAL

JUDGEMENT

(1.) All Civil Revision Petitions have been filed against the Common Order, dated 06.07.2019, passed by the Deputy Commissioner Labour, Tirunelveli, wherein, the Deputy Commissioner directed the revision petitioner to produce

(2.) The learned counsel appearing for the revision petitioner contended that the authority below, without application of its mind, passed an order directing the revision petitioner to produce the Overtime Register, Computer Thumb Impression, Wage Slip for the period from July 2015 to October 2015. According to revision petitioner, the authority below cannot pass such an order for the reason that as per Rule 28-A of the Minimum Wages (Tamil Nadu) Rules, 1953, the abovesaid registers could be maintained only for a period of one year. In the present case, the revision petitioner was directed to produce the abovesaid records for the period from July 2015 to october 2015, whereas, the respondents herein filed their claim petition before the authority below in the year 2018 and 2019 respectively, i.e. after the period of three years.

(3.) The learned counsel appearing for the respondents referred to Rule 78-B of the Factories Act, which reads as follows: