SPORTS AUTHORITY OF INDIA Vs. UNION OF INDIA

JUDGEMENT

(1.) Heard, learned counsel for the parties.

(2.) Learned counsel for the petitioners, Mr. Alok Anand has submitted that petitioners- Sports Authority of India and its Director have preferred the instant writ petition initially for direction upon Regional Labour Commissioner to decide the preliminary objection, regarding jurisdiction at the first instance before delving into the merits of the case in claim Application No. M.W. Claim (1)/2011-RLC (R) dtd. 13/1/2011, under Sec. 20(2) of the Minimum Wages Act, 1948.

(3.) But during pendency of the present writ petition, the final award has been passed in claim application no.(1)/2011- RLC (R) dtd. 20/10/2011, passed by Regional Labour Commissioner (Central), Ranchi cum the authority under the Minimum Wages Act, 1948.