NARAYAN PURBEY Vs. STATE OF BIHAR

JUDGEMENT

(1.) Heard learned counsel for the petitioner and learned counsel for the State.

(2.) In this case, the petitioner is raising a grievance that M/S. PAM Tech. has established a factory for manufacturing of bicycles.

(3.) The petitioner is the Secretary of All India Trade Union Congress, has made allegation that in stead of employing the persons directly, the factory has adopted the scheme of outsourcing and ultimately, the workers working in the factory have been terminated from the service. Further allegation has been made that the workers were not being paid the amount as per the rate fixed under the Minimum Wages Act.