MICA MANUFACTURING COMPANY PVT LTD Vs. STATEOF JHARKHAND

JUDGEMENT

(1.) PETITIONER has prayed for quashing the order dated March 31, 2001, passed by s. D. M.-cum-Authority under Minimum Wages act (respondent No. 2) (the Act for short)allowing the application filed by respondent no. 3 under Section 20 (1) of the Act.

(2.) RESPONDENT No. 3 filed the said application contending inter alia that he was removed from service illegally on or about May 8, 1996. Petitioner's offer of Rs. 6219/- was much less than the actual dues and therefore respondent No. 3 refused to receive the same. Respondent No. 3 claimed the salary with effect from March, 1996 till the date of filing of the labour Law Journal 2008 - June - p 288 application i. e. April, 1997; the increments with effect from April, 1992 till March, 1996; leave pay for the year 1996-97; and Bonus for 1995-96 and 1996-97. He also claimed provident fund amount.

(3.) V. Shivnath, appearing for the petitioner, submitted that respondent No. 2 had no jurisdiction to pass the order on the said application as it was not a case of payment of wages less than the minimum wages prescribed under the Act.