SHEIKH AMIR ALI Vs. STATE OF BIHAR

JUDGEMENT

(1.) AS all the writ petitions are of similar nature relating to minimum wages and disposed of by two common impugned orders; one covering eight cases and the other covering two cases, with consent of parties they nave been heard together for final disposal by this common judgment/order.

(2.) IN all these ten writ petitions, the petitioners are aggrieved by the orders passed by the original authority as well as the appellate authority on complaint filed by the concerned respondents under section 20 of the Minimum Wages Act (hereinafter referred to as the Act) on account of payment of less than the minimum rate of wages to the concerned respondents.

(3.) THE petitioners are the land owners whereas the concerned respondents are the labourers who claimed to have worked for them but paid the amount less than the minimum rates of wages prescribed under the Act.