UNION OF INDIA Vs. REGIONAL LABOUR COMMISSIONER CENTRAL

JUDGEMENT

(1.) This application under Articles 226 and 227 of the Constitution of India has been filed by the Union of India through the General Manager, North Eastern Railway and by the Executive Engineer (Construction) (TPS), North Eastern Railways.

(2.) The order under challenge is Annexure-1 dated September 28, 1984 whereby the Regional Labour Commissioner (Central) Dhanbad, who is the authority under the Minimum Wages Act, 1948, decided the applications under Sub-section (2) of Section 20 of the Minimum wages Act and passed the following operative order against the petitioners:

(3.) Petitioner No. 1 is the owner of the Indian Railways and the Petitioner No. 2 is an officer of the petitioner No. 1.