DISTRICT RURAL DEVELOPMENT AGENCY Vs. BHAVNABEN

JUDGEMENT

(1.) Heard Mr.H.S.Munshaw, learned counsel for the petitioner. Though served, nobody appears for the respondents.

(2.) In this petition under Article 226 of the Constitution of India, the order under challenge is that of the Labour Court, Rajkot, in Recovery Application No. 55 of 2019 dtd.27/1/2022, by which, the Labour Court has directed the petitioner-Agency to pay an amount of Rs.1,49,394.00 as minimum wages for the period from 10/1/1992 to 31/12/2018.

(3.) Mr.H.S.Munshaw, learned counsel for the petitioner, would submit that the respondent was working as a Peon on a part time basis under the District Rural Development Agency. He was accordingly paid remuneration. He was discontinued from service on 23/3/1985.