MODEL INTERMEDIATE COLLAGE Vs. PRESCRIBED AUTHORITY

JUDGEMENT

(1.) Heard Sri Vijay Ratan Agrawal, senior counsel for the petitioner and standing counsel appearing on behalf of respondent No. 1, 2 and 3 and perused the record. Civil Misc. Writ Petition No. 47335 of 2011 and Civil Misc. Writ Petition No. 47353 of 2011, have been filed by Model Intermediate College, Kalyanpur, Kanpur through its Manager Deepak John, challenging the orders dated 13.7.2011 passed by the Prescribed Authority under the Minimum Wages Act in M.W. Case No. 206 of 2009 and M.W. Case No. 160 of 2009 respectively.

(2.) In all the three writ petitions, the Prescribed Authority appointed under the Minimum Wages Act, 1948, has found that the employees concerned were being paid less than the minimum rates of wages and therefore, issued direction in M.W. Case No. 206 of 2009 to the employers to pay difference of minimum rates of wages with one time compensation, thus:

(3.) Counsel for the petitioner has raised a common argument in all the three writ petitions and submits that the grounds of challenge in these petitions are also the same, hence these three petitions which are connected together are being decided by this common judgment. As arguments have been advanced by the counsel for petitioner in Writ Petition No. 47335 of 2011, it is being decided as the leading case.