Allahabad High Court
Shiv Kumar Shahi vs Presiding Officer Minimum Wages Act & ... on 6 July, 2010
Author: Prakash Krishna
Bench: Prakash Krishna
Court No. - 6 Case :- WRIT - C No. - 38419 of 2010 Petitioner :- Shiv Kumar Shahi Respondent :- Presiding Officer Minimum Wages Act & Ors. Petitioner Counsel :- Prashant K. Lal Respondent Counsel :- C.S.C. Hon'ble Prakash Krishna,J.
Having heard the learned counsel for the petitioner, I do not find any merit in the writ petition.
The grievance of the petitioner is that some deduction has been made in the Provident Fund for which the remedy lies elsewhere and not before the Payment of Minimum Wages Authority. The petition is dismissed.
Order Date :- 6.7.2010 IB (Prakash Krishna,J)