DARSHAN DEVI Vs. AUTHORITY UNDER MINIMUM WAGES ACT

JUDGEMENT

(1.) Heard.

(2.) This appeal arises out of order dtd. 23/5/2008 passed by the learned Single Judge, whereby, the appellant's prayer for grant of minimum monthly wages as per Notification dtd. 24/5/2008 published on 26/5/2008 has been dismissed.

(3.) Quint essential facts necessary for determination of controversy involved in the present appeal are that the appellant was initially engaged vide order dtd. 15/3/1985 to work as Cleaner (Safai Karamchari) in the office of Land Settlement Officer, Alwar. In course of time, her services were terminated, which led to filing of a suit, which was decreed and the order of dismissal from service was set aside vide judgment and decree dtd. 29/4/1999 passed by the Civil Judge No.1, Alwar in Civil Suit No.10/91. The decree stated that the appellant is reinstated as part time employee/Safai Karamchari on a monthly wage of Rs.364.00 per month.