VIKRAMADITYA PRASAD,J. - (1.) HEARD both the sides.
(2.) ALL these writs have been heard together and are being disposed of by this common order as in all these writs common question of law is involved. In all these writs the order of the Inspecting authority passed under Section 20(2) of the Minimum Wages Act, 1948 has been challenged.
(3.) THE petitioner is the Principal of the School in question (It is reported that now he has been transferred to some other school), in which a hall was being constructed and the labourers were working in that. On the report of the Labour Enforcement Officer a proceeding under Section 20(2) of the Minimum Wages Act was initiated and the following impugned orders (Annexure -3) in all the writs, were passed. 'Abhilekh Aaj Prastut Kiya, Niyojak Ki Ore Se Hajari ewm Avaden Dakhil Ki Gayi. Bad. Sankhya 7/2001 Men Dinank 13 -7 -2001 Ko Parit Aadesh Ke Anurup Yahan Bhi Bakaya Rashi + Ranch Guna Dand ke Pas Niyojak 23 -7 -2001 Ko Majdur Ko Bhugtan Kare. ;