EASTERN NAPHATHA CHEMICALS LTD Vs. STATE OF JHARKHAND

JUDGEMENT

(1.) Heard learned Counsel for the Petitioner and the learned Counsel for the Respondents.

(2.) Earlier the State was granted time to file counter affidavit, if any, but no counter affidavit as been filed.

(3.) After hearing both sides, it appears that on the application filed by the Labor Superintendent,' Bokaro Steel City under Section 20(2) of the Minimum Wages Act, 1948, vide order dated 31.1.2006 passed in MW Case No. 7/2002, the Presiding Officer, Labor Court Bokaro Steel City, directed the Petitioner-Company to pay the difference of minimum wages to 53 workers listed in details of the claim. However, it was admitted in the order itself that 26 workers out of the list have been paid the difference of amount from April, 2002 to August, 2002 by the employer after expiry of the specified period and as such the Petitioner-employer was directed to make payment of remaining 27 workmen under the list.