STATE OF RAJASTHAN Vs. DUDA RAM

JUDGEMENT

(1.) These appeals arise out of judgment dtd. 3/12/2021 passed by learned Single Judge, whereby the writ petitions filed by the appellant-State against the orders dtd. 25/2/2014/27/5/2016 passed by the Authority under the Minimum Wages Act ('the Authority'), have been dismissed.

(2.) The respondents - employees approached the Authority alleging payment less than the minimum wages by the Assistant Engineer, PHED, Pachpadra Balotra, District Barmer, Rajasthan for the services rendered by them while working under the employment and direction of various Panchayat Samitis in relation to the tube-wells, repairing of the pipelines and maintaining water supply at the villages.

(3.) Allegations were made that they were being paid Rs.500.00 per month instead of Rs.73.00 per day as the minimum wages and, therefore, they were entitled to the payment of difference in the amount paid and minimum wages along with compensation ten times the amount of difference.