CLOTH MERCHANT ASSO. Vs. LAXMI PRASAD NAMDEO

JUDGEMENT

(1.) This petition under Article 227 of the Constitution of India has been filed against the order dtd. 5/4/2019 passed by Presiding Officer, Labour Court, Satna in Case No. 10/15/ID Act/33/2-C by which the application filed by the respondent under Sec. 33-C (2) of Industrial Dispute Act has been allowed and the petitioners have been directed to pay the minimum wages to the respondent from February 2012 to March 2015.

(2.) Writ Petition No. 17828/2015 has been filed against the order dtd. 19/12/2014 passed by the Presiding Officer, Labour Court, Satna in Case No.5/12/ID Act by which the petitioners have been directed to pay the minimum wages to the respondent from the year 2008 to January 2012.

(3.) Except the date of order and the period of minimum wages all other facts are common. The respondent is common and the petitioners are common as well as the questions of law involved in both the petitions are common, therefore, by this common order both the petitions shall be decided.