MANAGEMENT OF RAMAKRISHNA PHARMACEUTICALS HYDERABAD Vs. STATE AUTHORITY UNDER MINIMUM WAGES ACT 1948 AND JOINT COMMISSIONER OF LABOUR A P HYDERABAD

JUDGEMENT

(1.) W.P.No. 29009 of 1995 is filed seeking a writ of certiorari to quash the order of the first respondent in MW.No. 13 of 1995 dated 30-11-1995 directing the petitioner to deposit Rs. 1,71,844-50 ps. towards the difference in minimum wages payable under G.O.Ms.No. 1833 dated 26-12-1992 and the actual wages being paid by the petitioner management. W.P.No. 2873 of 2000 is filed by the same petitioner to quash the order in M.W.No. 1 of 1997 dated 29-12-1999 directing them to deposit Rs. 12,37,709/- which includes the alleged difference to minimum wages of Rs. 6,18,854-50 ps. and an equal amount of compensation.

(2.) The facts in brief are that the second respondent-employees in the petitioner company filed MW Case No. 1/97 and 13/95 claiming Rs. 9,56,785/- and Rs. 1,71,844-50 ps. respectively towards payment of difference of wages due to the workmen and the compensation thereof.

(3.) The petitioner' is engaged in the manufacture of Homoeo medicines at its factory in Katedan Industrial Area, Ranga Reddy District. The petitioner employs about 36 persons in its manufacturing activity. The service conditions of the employees of the petitioner are governed by various settlements entered into between the petitioner and the second respondent union under Section 12(3) of Industrial Disputes Act and the employees are paid accordingly.