ANJANI KUMAR PANDEY Vs. STATE OF JHARKHAND

JUDGEMENT

(1.) As both these matters are connected matters, they have been taken up together and are being disposed of by this common order.

(2.) Heard the appellant in person and the learned counsel for the respondent Reliance Petrol Pump, a proprietary concern.

(3.) The facts of these matters lie in a short compass. The concerned workman, namely, Anil Kumar Pandey, being represented by the appellant Anjani Kumar Pandey, the General Secretary of Jharkhand General Kamgar Union, was denied the minimum wages by the respondent Reliance Petrol Pump. He got an order in his favour, which was dated 20.03.2010, passed by the Assistant Labour Commissioner-cum-Authority under the Minimum Wages Act, 1948, in M.W Case No.89 of 2008, whereby, the claim of the appellant for the Minimum Wages case was allowed, directing the respondent Reliance Petrol Pump, to make the payment of a sum of Rs. 89,687.12/-, being the difference in the minimum wages for the period of November, 2005 till November, 2008, along with five times compensation to the tune of Rs.4,48,435.60/-. Against the said order, M.W. Appeal No.4 of 2012 was filed by the respondent Reliance Petrol Pump in the Court of the Deputy Labour Commissioner-cum-Appellate Authority, which stood dismissed by order dated 21.01.2017, as being barred by limitation under Section 20 (6) and (6-A) of the Minimum Wages Act (Bihar Amendment).