MAHANAGAR TELECOM NIGAM LTD Vs. S M NIKAM

JUDGEMENT

(1.) Heard learned Advocates appearing for parties.

(2.) Rule. Rule made returnable forthwith by consent. The learned Advocate appearing for the respondent Nos. 2 to 11 waives service.

(3.) The present writ petition is filed by the petitioner/M.T.N.L. impugning the order dated July 9, 2009 passed by the Authority under the Minimum Wages Act, 1948 and the Regional Labour Commissioner (Central), Mumbai, directing the petitioner/M.T.N.L. to pay an amount of Rs. 96,876.00 (Rs. 48,438.00 as claim + Rs. 48,438.00 as compensation) to 10 employees within 30 days from the date of the order. The impugned order was passed pursuant to an application dated February 25, 2009 under Section 20(2) of the Minimum Wages Act, 1948 filed by the respondent No. 1 i.e. the Labour Enforcement Officer (Central).