MANAGEMENT OF BAILEY HYDROPOWER PVT LTD Vs. COMMISSIONER OF LABOUR - II, (AUTHORITY UNDER MINIMUM WAGES ACT) AND CHENNAI YETTRUMATHI VALAGA UZHIYARGAL MATRUM POTHU THOZHILALAR SANGAM

JUDGEMENT

(1.) W.P. No. 16970/2008 has been preferred against the order in M.W. Case No. 59/2007 directing Writ Petitioner Management to pay minimum wage arrears of Rs. 37,01,663.61 from November 2000 to March 2007 and ordering payment of penalty of Rs. 3,70,16,636.10 and total payment of Rs. 4,07,18,229.71.

(2.) Challenging the order in MW IA. No. 4/2007 condoning the delay of 2162 days in filing the Petition for Minimum Wages, W.P. No. 16971/2008 is filed.

(3.) As both Petitions involve common points, both Writ Petitions are stand disposed of by this Common Order.