AYODHYA UPADHYA Vs. STATE OF BIHAR

JUDGEMENT

(1.) The petitioner seeks to challenge the orders passed under the Minimum Wages Act in which he is held to be the employer of respondent No. 6 and is directed to pay certain amounts being the differential wages alongwith penalty as claimed by respondent No. 6.

(2.) On behalf of respondent No. 6 a claim was made against the petitioner stating that he was employed as a jeep driver and was paid wages at a rate lower than the minimum wages fixed under the Act. A prayer was accordingly made to direct the petitioner to pay him the differential wages alongwith penalty.

(3.) The authority under the Minimum Wages Act allowed the claim and on appeal the order passed by the competent authority was affirmed.