PAYMENT OF WAGES INSPECTOR M.B. GOVERNMENT AND ANR. Vs. BRAMHODATTA BAGRODIA

JUDGEMENT

(1.) THE circumstances in which these two revision petitions arise are that on 20 -7 -1945 the Labour Ministry of Madhya Bharat Government issued a memorandum about the fixation of minimum wages of labourers employed in the Textile Mills of the State and the standard wages -payable to the labourers employed on time -work basis and piece -work basis.

(2.) THE Payment of Wages Inspector then filed two separate appeals in the Court of District 'Judge, Gwalior against the decision of the Legal Authority. One appeal related to the rejection of the claim of the workers for the payment of wages according to standard rate for the period from 1 -1 -1949 to 9 -5 -1949 and the other appeal concerned with the wages for the period from 10 -5 -1949 to 31 -8 -1049.

(3.) THE use of the words "means", "includes" and "but does not include" in the definition mane it amply clear that the definition is an exhaustive one and no other meaning can be assigned to the term "wages" than is put down in the definition. The first part of the definition relates to substantive remuneration.