R.K.MERATHIA, J. - (1.) HEARD .
(2.) IN spite of service of notice on respondent No. 5, she has not chosen to appear. Petitioner has challenged the entire proceeding of the Minimum Wages Case No. 1 of 2001, pending in the Court of Sub -Divisional Magistrate, Koderma, on the ground that the same is without jurisdiction and is vexatious.
(3.) MR . R.A. Choubey, learned Counsel for the petitioner, submitted that respondent No. 5 filed the complaint in question that her husband was employed from 1968 to 15.5.2001, till he died, as compounder with the petitioner but he was paid ten rupees less per day under the Minimum Wages Act and therefore she claimed a sum of Rs. 2,51,440 x 20 i.e., 50, 28, 800/ -.;