Ahmedabad Panjrapole Sanstha v. Miscellaneous Mazdoor Sabha And Others

Record of Proceedings

AHMEDABAD PANJRAPOLE SANSTHA . . Petitioner;

Versus

MISCELLANEOUS MAZDOOR SABHA AND OTHERS . . Respondents.

Special Leave Petition (Civil) No. 5604 of 1986, decided on December 8, 1986

Labour Law — Minimum wages — Ahmedabad Panjrapole Sanstha, held, covered by Bombay Shops and Establishments Act — Hence liable to pay minimum wages as fixed subsequently — Bombay Shops and Establishments Act, 1948 (79 of 1948), Section 2(4) R-M/8043.SL

Advocates who appeared in this case:

Soli J. Sorabjee, Senior Advocate (P.H Parekh and P.K Mathur, Advocates, with him) for the Petitioner;

Ms Vimal Dave, Advocate, for the Respondents.

Order

1. We are inclined to agree with the petitioner that there is much to say that this institute is within the ambit of the statute namely Bombay Shops and Establishments Act.

2. Minimum wages fixed by the State Government does not seem to be a sufficient return for the day's work. Payment of arrears be made by the end of February 1987 on the basis of the minimum wages now to be fixed for which the counsel for the petitioner agrees to meet the burden without our finally deciding this question.

Court Master