Karnataka High Court
The Commissioner Mysore City ... vs V Venkatesh S/O Venkataswamy on 20 January, 2009
Author: Subhash B.Adi
Bench: Subhash B.Adi
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(83; 8:1. Subba Rae and Company. Adv. fa: R3, 4.
R2?-25, 33-39, 41-51, 53. 54, 55 & 57)
'%'his Writ Petition is am unc4er~4§r22z:ses. 225 a %%'2é?, 5%' ihe
Censtitutien sf %nd§a praying to quash the _i_{:'£';:.1,;_g:ae<;£ crder 9? me? Labour
court at Mysore Ut.23.02.2Gfi? in appiicatibn faioj.44$FZ2'._Gfi5 at Anx'-JD. etc.
This Petiticra coming on far 'PV%t,é!i:i§i-nérg §r~§r§é.~r§j*:g i:*g 'B' Gmup this
day, the Court made the fo.i_iowEng:A... ' . A .
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This Writ Petfitécéz .E__s iggégféase Ccrfiratien. questianmg
the order aata¢V23?é%Fa§'rué.;¥ gait}? ifif'App§i:§,;a_t;.;:n Ne.45;20o5 on the me
cf Labeur Couiav, My3ax{é';'?;~»._V '
2, Reep7e:;de;;té"?:_a ti fiie§ _;a:é appiicaticm under Sactien 3343
sa.:;%_>,¢ciause,,{§§)'Vef.t§1e ¥r£'du$ifia€ Efisputes Act {hereinafter refermd ts as
~5:7§e:af3§a§A;aii:駧n5: that they are pearmanent empieyeas =-svefizing
_ ér: wa§é'r.$::¥:+s_§:é '5pet%ticnesr3 -- Corgzoration at difierent piacea in
déffereni ea";:s.acit.y".' -'!A"§iéy have not been amid the wages in terms cf the
' "'§;a§'£>éV¥%2e:nV: da§e»:i:29.1.2904. They reiéed on the report cxf tine Senicr
%%:$n§::tes and ass the report of the Assistant Provident Fund
'éazffixgiaéécner. Mysore and stated ihat may am entified fer difierence <3»?
Qwagés fo; 3 perécd from 29.1.20€!4t¢ 31,3.2@€35.
3. ?he céaim geiition was appased by the fietétfeners »~
Corasratian afiaging that. the respondents are net the empmyees of me
Gerparatéan and the Cerpsratien has not engaged imam. they ___are working undei the con13a<:tee' and there is no reiationship of mastm:
aewant between tfza petitioner am the ressaonzients. _ centenéed that. in case if there is serious dispute as regassé »té-'§h$"siat1;$ "
ef the respendents. the matter required is be;»A_ad§:m'i§cja{éd ':ii:: 2:: T:
and mi by way of faéérzg an app!ic%ft%':§._:z u:fé€.i§grf:f3-C(2.i'V) AofAVVt!ae Act. ét 33 stated that. Sectiar; 330(2) of as:;§ !'¥c;é§ft:§,é.'--~w?:ere there is iegafly recoverabie a:::¢:::}t:V1'due:=__?roa2--::~ihe'«. and not in case where there is seréoéié dé§p,:§'té°a3 r'?s:--§.a{£i't§':j:hé'--:$taius and the payment.
4. 'céagxsei for the warkmea submitted that. *t!j'é<« répof§ §?"~,fh'é,:,:_&%nior Labour inspecécr and the Assistant P{t3%.;§derV'1{"" ~Fg;fid_§3aAé12_rsfiisi%ioner, Mysere coumed wit%: the a§£ér:da;nca': §ég§_ss?§e¥and utxhe'---a'--ec'umenm arcduced by the werkmen dc préiie fitai §':§w.ay"a%Te fisegemployew cf the Corporation and they have net L.._%_>een gsaéd Q}! wages. He aiso submitied that. wheiher they v 'a re ';ontré;étLea!"'v.2:erfi§':§ioyees or the emseleyees unde: the principa is~.;}et é1 mafler. which zequéred to be acne ink). Even in cases ' "Jfihéfiz"aré'--§¥ie'Aémp£oyees unaer zhe cantracior. the Eiabifity is stéfi there on ' . , _ _!4.'?s.»2:$'. V':3'£i':':hi::>a! empioyer. if the contfacmr does not cfischarae that «Afibhiéééfien. He aubmittezé mat the mimmum wages is a must and it has be paid and if it is net paid. it beccmes arrears ané tide agzpfication that in such cases is abaobzed from payment of =Vj:'Am2t":§mumAv¥*ag$§v.' ' !'.r§}*n§y opinion. witheut gang Ems the question as to " "§é;§%1g;~'g?ierAAthey étéémpioyed by the petizionef <2: by the ccntractor. as far of wages is cencerned, that betomes. !ega!!y recove:'ab¥e . 3343(2) 9? the Act and this Cour: has aéreaéy taken a LV4:_&"1;i.e%ég"that. payment cf minimum wages is a muat and it becczsmes an .:e&:'ears. if it is not naid and E2 is reca>*zerab§e and an agmicatica made:
wade: Seciierz 3343(2) cf the Act is mainfiainabie. He aise reéied on the decisien of this Court reported in 2953(3) KLJ 225 in the matter of BHARAT EARTH MOVERS !..!3'¢!§?'£Q. MY-SGRE =-«vs- GANGARAfi.z!A!AH ANB organs.
5. Retspcméerrts ciaim that they are the em§!eye::$:**ur}§fié§:.£h'éE '" ' Coracration and in axis regard. the}; ease refiad gn t§"_sé r €"*.'I5*VI5*I.*% V5?
Senior Labour mspecfior 321$ the .P!§'l'§&He?'V¥A'£fi§ Funé Qommissioner to Show that they "?*.:5;*;re%A §§ee:sj>'§f;ri§af§r.§-;'¢'by the petétéeners
- Cemoration. in addit%anV2o 2hat:,A.t?:é§;::aV!:~:§éV documents ts show that. an afler§d::aE§§:eL»V:h'{eg§é€e§ "i&'s'" the pafitianem - Cerpetatéon Vfinder the Corporation.
aabeur Smart ?1_a$r?%é!yd that the petitiena-rs -« Qoiperatien is iiébie 'to my ti'%éjV~di§¥e;r§":%cs3 of wages.
8. " ._; Even as3a§m§_Vn g t%za'§ ihe contentisr: raiseé by the setétiener iiéatwthie r:ref'a*V~.Lupi:.w:':;"d.§§$,zr:*.:V*~§-:,"a;ae empioyed by the cenfiactor. E2 cannet be said ._ V. .1 Secfion 33-{X2} o? the Act is maintainabie. Csnséderirzg ihe saié desiséon and ease considering the fact that flwese respondenfi are empieyed for caméng out the 'Mark an §:>e?:a!f of the gretifioners and they are required in be paid and %f the diffefence is net paid. that beco§11;e{;'é;.§n.V_ arrears and they are entiéied ta mainmén app§=§,§at§{:~:: ..s;5r:§*a.r.' S'e"cti§%*{f3_3-'< 6(2) of ihe Act. The Labour Gem': has ::.§asi§§ér_§£§' this Ea?
mafia: and has directed the petifieners to Vsaidx anféufzt 9 find nc reason to interfere with the sai§'@{der_;"V""':_ 'V v V Acccrdinaw. the petition faéig V Pefitionem are directed ta pay the_~'d5i??g{.%3nce:=._e§ 3%$ée§ i§ €1he.§ie§$;i;:§ndents as eariy as sessibie not iatef'§a$§"f§fi%':?:<%c§:§£%é'§;v.§f%§r¥§'::'§!rié~:,§a':é cf receéni cf cow cf théa erder.
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