Delhi High Court - Orders
Sentinels Security (P) Ltd vs Kartar Singh & Ors on 20 February, 2019
Author: Rekha Palli
Bench: Rekha Palli
$~2
* IN THE HIGH COURT OF DELHI AT NEW DELHI
+ W.P.(C) 1129/2019 & CM APPL. 5117/2019
SENTINELS SECURITY (P) LTD ..... Petitioner
Through Mr.P.P.Malhotra, Sr.Adv with
Mr.Vineet Malhotra & Mr.Shubhendu Kaushik,
Advs.
versus
KARTAR SINGH & ORS ..... Respondent
Through Mr.Inderjit Singh, Adv for R-17.
CORAM:
HON'BLE MS. JUSTICE REKHA PALLI
ORDER
% 20.02.2019
1. Vide the present petition, the petitioner impugns the order dated 07.12.2018 passed by the Competent Authority under the Minimum Wages Act, 1948.
2. At the outset, learned Senior Counsel for the petitioner hands over copies of the notifications as referred to in the last order and the same are taken on record.
3. Learned senior counsel for the petitioner states that a bare perusal of the impugned order shows that there is no dispute regarding the position that the petitioner is paying the minimum wages to the respondents and the only grievance of the workmen is that they are being made to work for 12 hours, as against the 8 hours for which they are being paid minimum wages. He, thus, states that the dispute between the parties in fact relates only to the payment for the alleged overtime, which claim could not fall within the ambit of the Minimum Wages Act.
4. Issue notice. Mr.Inderjit Singh, learned counsel accepts notice on behalf of the respondent no.17 and does not oppose the petition.
5. Upon the petitioner filing process fee, issue notice to the respondent nos.1 to 16 through ordinary process and speed post returnable on 16.07.2019.
6. Subject to the petitioner depositing a sum of Rs.15 lakhs with the Registrar General of this Court within four weeks, the operation of the impugned order will remained stayed, till the next date.
REKHA PALLI, J FEBRUARY 20, 2019 sr