TOPS SECURITY LTD Vs. A K AGARWAL

JUDGEMENT

(1.) In all these Petitions the orders challenged have been passed by the Regional Labour Commissioner (Central), Mumbai. By the orders, the Regional Labour Commissioner (Central), Mumbai, has found that minimum wages are payable to the Security Guards engaged by the Petitioners.

(2.) In view of the statement made by Mr. Shetty, the impugned orders are set aside.

(3.) The Writ Petitions are allowed.