SURAT RAM, J. - (1.) Heard Sri Shakti Swarup Nigam, for the petitioner and Sri Shailesh Kumar Shukla, for respondent-2.
(2.) The writ petition has been filed against the order of Prescribed Authority under Minimum Wages Act , 1948, dated 31.10.2017, directing for payment of Rs. 86242/- i.e. less amount than the minimum rates of wages payable and Rs. 86242/- as compensation to Smt. Deepti Singh.
(3.) Smt. Deepti Singh (respondent-2) moved an application (registered as M.W.A. Case No. 1 of 2011) for payment of Rs. 1,77,254/- as the less amount than the minimum rates of wages payable to her, for her services of 77 months with the petitioner and its ten times compensation and Rs. 1000/- as costs. It has been stated by her that she was appointed as 'Computer Operator' on 19.01.2004 by the petitioner at its branch at 52, Delhi Road, Manharpur, Saharanpur and worked continuously from 19.01.2004 to 03.06.2010 on that post. She was paid wages at the rate of Rs. 2500/- per month although according to Government Order, minimum wage of Rs. 4802/- per month was payable. Thus she was entitled for the less amount than the minimum rates of wages payable to her for a period of 77 months, compensation and cost. This case was filed on 26.07.2010 along with delay condonation application. Delay was condoned by order dated 08.12.2010. Statement of Smt. Deepti Singh was recorded on 10.01.2011. Thereafter, Prescribed Authority by an ex parte order dated 21.01.2011 allowed the case.;