VIJAY CHAUDHARY Vs. STATE OF BIHAR

JUDGEMENT

(1.) Heard Mr. Sunil Kumar Singh, learned counsel for the petitioner, Mr. Vijay Bharti, learned counsel for the State and Mr. Lal Bahadur Singh, learned counsel for the respondent no.6.

(2.) This writ application has been filed for quashing the order dated 15.04.2015 passed by the Deputy Labour Commissioner-cum-Appellate Authority, Magadh Division, Gaya in Minimum Wages Appeal Case No. 01 of 2013 whereby he has upheld the order dated 107.2012 passed by the Assistant Labour Commissioner-cum-Authority, Dalmia Nagar in Minimum Wages Case No. 29 of 2003 and has directed the petitioner to pay a sum of Rs. 34,650/- to the respondent no.6.

(3.) Respondent No.6 had filed a case bearing Minimum Wages Case No.29 of 2003 in the court of Assistant Labour Commissioner-cum-Authority, Dalmia Nagar under Minimum Wages Act, 1948 stating therein that he was engaged by his employer Vijay Chaudhary, i.e. the petitioner for work on daily wages at the rate of Rs. 250/- per day. It is stated that though he worked for six months but only a sum of Rs. 3,000/- was paid to him by the petitioner. He claimed for payment of the dues amount of his wages.