ANJANI KUMAR PANDEY Vs. REGIONAL LABOUR COMMISSIONER (CENTRAL)

JUDGEMENT

(1.) Since the sole petitioner raises common grievance of the workers in each of the respective writ petitions against rejection of their claim for payment of arrears of wages under section 20 of the Minimum Wages Act including compensation in lieu of less payment of wages against the Respondent M/s Hindalco Industries Ltd. (hereinafter referred to as 'Company') being aggrieved by the separate orders of the same date 22.09.2015 passed in the respective claim applications, they have been heard together and are being decided by this common judgment. Petitioner in all these writ petitions claims to represent the interest of workers said to be working under the Respondent Company.

(2.) In WPL No. 5863/2015, 104 persons had raised claim for payment of wages and compensation vide claim application no. 9/2013-R.L.C.(R) before the Authority under the Minimum Wages Act, 1948 and Regional Labour Commissioner (Central), Ranchi, stating that they have been denied wages @ Rs. 324.00 per day, though they have worked in underground mines of Bauxite at Kujam of Respondent Company in the district of Gumla. Instead, they had been paid @ Rs. 182.00 per day wages for above ground work.

(3.) In WPL No. 5866/2015, 20 persons had raised claim for payment of wages and compensation vide claim application no. 8/2013-R.L.C.(R) before the Authority under the Minimum Wages Act, 1948 and Regional Labour Commissioner (Central), Ranchi, stating that they have been denied wages @ Rs. 324.00 per day, though they have worked in underground mines of Bauxite at Serengdag-A of Respondent Company in the district of Gumla. Instead, they had been paid @ Rs. 182.00 per day wages for above ground work.