GREEN FIELD TEA WAREHOUSE Vs. STATE OF ASSAM

JUDGEMENT

(1.) Heard Mr. Y.S. Mannan, learned counsel for the petitioner in both the writ petitions. Also heard Mr. H.R. Khan, learned counsel appearing for the respondent No.2 in WP(C) No.6698/2023 and for the respondent No.3 in WP(C) No.1094/2018 and Mr. S.R. Baruah, learned Government Advocate, appearing for the State respondent in both the writ petitions.

(2.) At the outset it may be stated that the petitioner in WP(C) No.1094/2018 is the proprietor of the petitioner firm in WP(C) No .6698/2023. Further, the respondent No.2 in WP(C) No.6698/2023 is the same person as respondent No.3 in WP(C) No.1094/2018. Both the writ petitions are being disposed of by this judgment and order, as the subject matter in issue in both the writ petitions are connected to each other. The writ petitioner is the employer, while the respondent No.2 in WP(C) No.6698/2023 as well as the respondent No.3 in WP(C) No.1094/2018, is the employee

(3.) The brief facts of the case is that the employee (workman) was verbally employed to maintain the accounts of the employer w.e.f. 14/11/1996. The employer used to pay Rs.1,000.00 per month as wages for the period from November 1996 to December 1999. Thereafter, the employee's wages was increased and till the time of her dismissal, her wages had increased to Rs.4,000.00 per month. The employee was dismissed from service on 20/5/2010.