NATIONAL HEALTH MISSION Vs. SURENDRA SINGH DHAKAD

JUDGEMENT

(1.) This petition under Article 227 of the Constitution of India has been filed against the Order dated 1-2-2018 passed by Authority Minimum Wages Act in C.O.C./167/D/MWA/2017 by which the claim of the respondent no.1 for overtime has been allowed.

(2.) The necessary facts for the disposal of the present petition in short are that the petitioner is a body created for providing better health services and assisting the State Authorities in expanding the reach of Medical Health Services in each and every part of the State. Several programmes are being run by the petitioner for the betterment of the health services.

(3.) The respondent no.1, who claims himself to be an employee of respondent no. 2 and was working as Ambulance Pilot (Driver) had filed an application under Section 20(1) of Minimum Wages Act. It is alleged by the respondent no.1 that the respondent no.2 has taken 12 hours work from him and the payment of only 8 hours was done and for the rest of 4 hours, no payment was made. It was also the case of the respondent no.1 that even the payments were made with delay or some past payments are still pending.