REGENT COMPUTRONICS PVT. LTD.

R RAVI Appellant

V/S

GOVERNMENT OF TAMIL NADU Respondents

Referred Judgements :-

ABRAM COAL CO.,VS. SOUTHERN [REFERRED TO]
G.N.R VS. DAWSON [REFERRED TO]
ORIENTAL INSURANCE COMPANY LIMITED VS. S.K.DADA BADEMIYA [REFERRED TO]
KATHI RANING RAWAT VS. STATE OF SAURASHTRA [REFERRED TO]
Y A MAMARDE VS. AUTHORITY UNDER THE MINIMUM WAGES ACT SMALL CAUSES COURT NAGPUR AND AN [REFERRED TO]
PATEL ISHWERBHAI PRAHLADBHAI VS. TALUKA DEVELOPMENT OFFICER [REFERRED TO]
MUNICIPAL COUNCIL HATTA VS. BHAGAT SINGH [REFERRED TO]

JUDGEMENT

(1.) This Writ Petition has been filed seeking issuance of a Writ of Mandamus directing the respondents 1 to 3 to consider the representation of the Petitioner dated 21.09.2016 and to direct the respondents to implement the order passed under the Minimum Wages Act, 1948 and as per the Government Order in G.O(2D) No.91, dated 12.12.2013.

(2.) Heard both sides. No counter is filed on behalf of the Respondents 1 to 3.

(3.) By consent, the main Writ Petition itself is taken up for final disposal.

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R RAVI Vs. GOVERNMENT OF TAMIL NADU

Referred Judgements :-

JUDGEMENT

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