JHAGARU SAH Vs. STATE OF BIHAR

JUDGEMENT

(1.) In this writ petition, the petitioner has prayed for quashing of the order dated 27.09.2013 passed in Minimum Wages Case No. 35 of 2011 by the Assistant Labour Commissioner-cum-Authority, Bettiah, West Champaran by which the petitioner has been ordered to pay Rs. 1,08,000/- to private respondent nos. 4 and 5 as minimum wages and damage etc. The petitioner has also prayed for quashing of the appellate order dated 30.07.2014 passed in Minimum Wages Appeal No. 2 of 2013 by the Labour Commissioner-cum-Appellate Authority whereby the appeal preferred against the aforesaid order dated 27.09.2013 has been dismissed. 2.

(2.) It is contended by the learned counsel for the petitioner that both the aforesaid orders dated 27.09.2013 and 30.07.2017 are bad in law as they are not supported with any reason or finding.

(3.) On the other hand, learned counsel for private respondents has submitted that the complainants had appeared before the Assistant Labour Commissioner-cum-Authority and had deposed before him in respect of lesser wages paid by petitioners. He had also been cross-examined by the petitioners. He has submitted that after recording the evidence of the complainant, the Authority had passed the order which was also upheld by the Appellate Authority and no illegality can be found with those orders.