HIRA LAL Vs. STATE OF BIHAR

JUDGEMENT

(1.) The present appeal arises from order dated 18.4.2013 in C.W.J.C. No. 1570/03. The learned Single Judge dismissed the writ application holding that the limitation under Section 20(2) of the Minimum Wages Act, 1948 (hereinafter referred to as the Act) will be calculated from the last date that the minimum wages was due. Learned counsel for the appellant has made more than one submission before us all of which are not considered necessary to notice since we are satisfied that after hearing the parties the application can be disposed off on one question of law only.

(2.) The claim for minimum wages was lodged on 11.8.1999 claiming arrears from January, 1995 to January, 1999. Admittedly, no application for condonation of delay was filed.

(3.) Learned counselor the appellant has relied upon : (Gango Sharma vs. State of Bihar, 2003 2 PLJR 671) at paragraph 3:--