Rajasthan High Court - Jodhpur
Ghanshyam Lal Malpani vs Authority Under Minimum Wages Act & Anr on 17 February, 2010
Author: Prakash Tatia
Bench: Prakash Tatia
1
S.B. Civil Writ Petition No.2078/2003
Ghanshyam Lal Malpani.
vs.
Authority appointed under the Minimum Wages Act,
Nagaur & Another.
Date : 17.2.2010
HON'BLE MR. PRAKASH TATIA, J.
Mr.Mukesh Rajpurohit, for the petitioner.
- - - - -
No steps have been taken for serving the respondent no.2 in last one year and the total minimum wages awarded to the respondent no.2 by the order dated 27.2.2003 are Rs.2,738/-. In view of the above reason, it appears that the petitioner is not serious in contesting the matter and, therefore, this writ petition is hereby dismissed.
(PRAKASH TATIA), J.
S.Phophaliya