MUNICIPAL COUNCIL SHIVPURI Vs. RAJKUMAR

JUDGEMENT

(1.) Heard on admission.

(2.) Petitioner is aggrieved by the order dtd. 13/4/2023 passed by Industrial Court Bench Gwalior whereby appeal preferred by the petitioner has been rejected and affirmed the order dtd. 20/12/2022 passed by Labour Court Gwalior.

(3.) It is the submission of counsel for the petitioner that instant application has been preferred under Sec. 15 (1) of Payment of Wages Act, 1936 whereas right approach would have been to prefer application under Sec. 20 of Minimum Wages Act, 1948. Courts below did not consider the same and caused illegality.