- (1.) WHEN this case was called out Mrs J. Mazumdar, learned counsel for the petitioner sought permission to make correction of some inadvertent clerical errors which have appeared at pages 2 and 3 of the writ application.
(2.) LET her do so during the course of the day. Heard Mrs. J. Mazumdar, learned counsel for the Petitioner and Mrs. Sheela Prasad learned counsel for the respondents and with their consent this Writ Appli - cation is being disposed off at this stage.
(3.) THE petitioner is aggrieved by the Order dated 12.7.2002 passed by the Regional Labour Commissioner (Central) in Minimum Wages Case No. 65 of 2000 whereby and whereunder he held that the payment made by the petitioner was less than the minimum wages and accordingly awarded a sum of Rs. 21,350.00 (Rupees Twenty One Thousand Three Hundred Fifty only) to be paid to the concerned twenty workmen within a period of thirty days.;