Karnataka High Court
M/S. Sunrise Industries vs Sunrise Industrial Unit, Aituc on 30 May, 2012
Equivalent citations: 2012 LAB. I. C. 3980, 2012 (3) AIR KAR R 740, (2013) 136 FACLR 488, (2013) 1 KANT LJ 119, (2012) 3 KCCR 2322
Author: Aravind Kumar
Bench: Aravind Kumar
Wis: :
~13;
y\,
IN THE HIGH COURT OF KARNATAKA AT
DATED THIS THE 30TH DAY OF MAY; 2j(L5'12:: " '
BEFORE: -
THE HON*BLE MR. JUSTICE A;*2_A?§iNnTTK:f:w:AR'A A
W.P. No.132o7/:z;Q::'1~::.» (L-ERES}-..A:
BETWEEN: ' h ' "
Mgg gummsa INDUSTRIES, T
am MAIN ROAD, SRIRANLAPURAM, "
BANGALORE21 _ " ._ " '
REPRESENTED BY
MANAGING PARTNER; -- 1;. ,. PETETEONER
{BY SR} K. RAMACHg:xN§>:RANa AE}\?.".,F QR"
3R1.1\zz'Rgc;RAv'gi;m3::.3 '
AND:
SEENRESE :NDaS'§:§§;22_:, UE§_§T;.5E§TEj§3§
'3?C>{>LS ENG§}:'EERfiNC; &.G-EZ\§:§Rz'?:E,
:%gfQR%:E.R_3_;_AsS:3<:1g"§:@;*§, Esagraw,
12%' §:g::\;- .%;Rf?0;:§, Eafifiii cam-:€Y,
:?<;';§,;LE$E{i&5AE{;%.§»-i §:3.;%E€Gz%LGRE.
R39. PR§LSi'{§E!§€.'§. E ,R%:§p@i\:@E:£?
egg? SR2 .:%:%;;C» E'§;5;?;§:8V§§£:%iA§§% SR, €:§iEN§E;E, mg
'RaC§mgagsigg€ii&;§'..~Ass@€La:;'§s5 Afssazsg
353:3 'wés? F§?E'§'ECi§\§ 18 ELSE E§?@E~R AR'§'E€LES 223 gig 22:?
_ ::z:é"' L<:@>.:S'§:'?%g"§i<:>N Q?' sxzaig ?m,'»§::s@ m Qmsa gmaixgg
{3%;5'§§;'E;Z'? :z;;'::2$:b: :~:::>:,m~;G ?:'--:z%g:é' 313%: REf%?G'f*<~E§EE'~sE'§' ES $US'E"E?§§3E:2 2%
f}*gE2?yi§&.?%»T§EE€€} EA 7%') "SEE '%?§{)R§<;3:!§E;?~E K7'%f,€.?. E.5E.2®GC? A3 ?EZR '§§iEZ SA
V" §f:}<:£9 8'? ma >$'§A'§§,: ::;<3'x2'§'3:%;f3x;:§:§':* méaag "mg :E€E§@7§i€U3£ WAGVES
§~g;:_<:s*:f§v,?;1<:;:'§"§0:x: AS .A.§PLEii';z5':BiE *3?) '§§~:a E?§§§§'~iEE1REF€{§ :§~@:s8?§;ES
[\.\
Pzi§SEE} EN Efi E\3Q.10/TZOGE BY TEE ENDUSTREAL TRESUNAL.
BANGALORE AS PER A.NNEXURE~A,
'§H§S KVRET PETETEQN HAVENG BEEN HEARD AND
'FOR ORDERS QN 233.2032 AND COMING ON EGR PRONOU'§_\£CEE§ENT
OF ORDER THES DAY, THE COURT Z\/IADE THE F'OLLOV\fIN€:i':'-- . __ .. '
Pstitioner ~ manageméini ii; izfsékirig fs::>"rf q:.sé:;:--:ihi,:;g {if the
award dated 14.8.2011 passed ifibunai,
Bangalore in ED N0. 10/ it has
been heid. that resp'a:nxden}:-"uv;3\ZQt'1%;e§%S_A.é.§v(§:é::§éi££ior: is }ustifi€:d
in dezmanding with effect
{mm :sie2Q€}<3:, fixed by the State
GOV€fHH1€gfi; Wagés Natifisatien as
applicable is §€i€3_ EI}§ii}逧'iE1$'§§§}d%3.SEFESS9
§§*:.§%':iA_. 532% K. R3;ma€ha:a§ra:{1§ Isarrzsé; 83:21:58}
ap§;:2é'~:i5:ri?:_gg 'E3::f--«.,Vp:%.if:i§%3:;€§ 331$ 8:2: Evéil E'*Earas§.;::%:a:<:$ i€3;f"ifE€a'3i
Scnigi" "{:GE._§i..i'.E;E%:'i'§' agagieaiéglg fez' rfispaafisni ~ 'fix/Tfifiifiién;
thé"'re€;@:*ds Cf §I':§1ES§tE'§8;§T'{§:31,*i1'§E?§§ Ba;::gai{32'::a
ax'
/
M
(J)
3. Petitions? ~ r§:aVr:&g€m<:%:"3: :3 émgageéi in {he
:nanufaciu:'€ 0? textfie hams and ii 118 an E:1gir§€ €*:'i:1g
Industry: Respondém: ~ Workeifi Associaiign
Charter sf Damands ta iihe managemen:
pursuant '£9 which conciliation pr0cé§ding$f'v:2;hA£}::?r:
seiiiemsfit 'wag arrived at ragaffiing :'€s/fi'S;Z0:1 cf" 'jv;3,v_geS:§ ahsi
insrease in pmductione The érrixfed at
was ':9 be in operation E. 0116 of
the demands 01' the'AS1300:331i-éxi":x,v;;:$A.':»fQ;'§$§§%iént sf Dearness
Allowance as of said E35113
remaining Gavérnmeni by Qrder
dateé Dispute existing betwean
§>V0§":KI11€f1 §_:f:€§€Y saciien §{}{E}{df§ Q5 éhe
;1.;:r§1:st;ié;2;{§?=. §§AS§;i£€sAA2%:::%i,'___E94? tie ac:%g'ud§C8J:€ as :2: whéihér {E262
i§7{;~3f3{§1"%.é§.§.T'iE?§:i*€f '<§A'§§:'§_'£§i€fi E3': giacéng ihéséz' damairtzdg befefé
' '-A._,:i:a::ag£:f:::€m f::i j;;_:::«iy §€3;i'°'EE€SS Aiigmraacs: aisrég wiih €312' wagfes
.. f_-«..;3,s'§§;«:€d fa: iiizfi Eagiflaarigg :13§f;3;iS'[§'§€Se Q3 S€I""€§C€ sf zzetics
w' . '.
":Eé€ Ezéijiustriai 'Eri§s:§1§§. 3:: bgiéé §:5::"£i€5;,, §h%i'f}f §§§€§f€§ 31:63
Eéigd fiaém s*:2zi€z:';€:':§ ag 'W€H 21:»; ciéaiizééf giaiemsni. Q:/1 Ebéhaif
+9
e,.r
¢.f..'.x
sf %2s2'©:'}§m€::, SE16 ':¥ii§1€$S by riarrzs S351 N. ééanjuagth was
examinaé as '}xf'»?'v"§ and Z? dacuments were :":1ark€d as E}i;s.'iR,71
{G W? On behalf ef managenwnt, one witness
Surzciarahan, was €X8.l'7{'1iH€d as i\/RV}; and g.<;s?,_ fhfi-,
documents produceci as Exs,M1, §\«I2{_:)
Tribuna} by its Award datefi' E,
refsrence in favour of ih€'VVOI"KI°I.1:éf1':L the said
Awarct management p1*ef§~«;--;1:}i@_,A 'N0,161§'Z/20635
(L~MW) before this cf:;nV;1 :.rt a::(i":%3,jinéV--. ::~:;'%;1/'Ii'%.Vtfi...:Vii'é"-a,110'V€d by this
seat: by ardegv was ef the
Censidered A':;;i§¥1VV_C:::§':r1sideraVtion ef the case
sf aither and gain: farmuiaied
might 3:9 E*:ave"b_€é3:2 5:.::s§i§€?:":§;€:i5 wit}: referenge m the materials
Vgasigfieveé s;%t'i:.:*§g§<:rud: bgf '§;}G?.§1,.§)a§iiSS azzci sings 312:3}: rsasozzs wage
HG: é"€:si*1:i<:.sTA{;::§ir%t;g§.A §:*0:*:: ihe award? thés mart Se: agide {E33
' VL'-A.....v:3&¥a:§3a:?}d rgfiéémifiaé fig IE}8;i§€§' bask $0 izzéasiréaé "E'rib:::3.a.E
-. ~ fggg' %§jEE§3iCéi'§3§}§E'é afrésh
U1
45 Gr: Sash ramanfi bsitig' mafia ESQ adiiiiionaé s:":V§@€E'"'iC€
%%?8.§ I;€2":d€::*€d by both part/£63, Iyidustriai E' rib:1:1a§§: "af:er
cansidering the arguments advanced by thé.~~~r{é:'s;}€Cj'iif*é'~3é
Eéarnéd advocates by its award dated 2453,261.}_..,$§:':§éa}§§ied
point of F€f€I'€'.1').C€ in Affirmative afgd Q.<>n$;e}3g:e.:jE}3? =:2:1.1AQw'€<i
thtié 1'€f€1'<'i'1':C€ by hoiding that w«§é:'?i::__.tne1"{A:1;_39€a €:r:':.it§§Vg;"i.?:4?;:<.:e
fixad by Gevernment to the Engir¥é@,if1:1g effecs:
fmm Lé.2000, Henca €11'<Et..V:%:::Aafi1age1F;1iet:€ :'has preferred this
Writ Petition being aggr:eved"13j:'th€ _sa_.ic§ :mf5ar'd.
5. Sri 'Counsel appearing for
petitioner 2%%0ui€iT' axvaffii vpaased. by éhe industrial
Tribmnaé is Asfraneézgifi'é;1§3;*§.fiég;é§ as it has fafisé fie seaside:
'ihé fact ..:§"-gfg. Si§'1«:?,'E:fViE1 C€§i§§.§1 ;3€fiiien€:1* ~ °7Ii&§Ea§€1"f{:€I":i wag
waéés :3 33:8 w§fis::1:€:1 '$111? 3E.3.19§8 and
9:: ";3 C€?<_;z3;{::*: jazigirsemi rénésyfié bf; éhis saga': iii
';%i_2:'fr€igh-'i: i.:ia';i~3:"' Lizi, Vs. Staie 0? Karzaaéaka 533$ eihérs,
";i:a€:#i§a::§:$: sépfii; 'she basic "wagfig arid Eaarfiésa Aiiawafics 313$
s.%:;;§*;ksé ' 'pagsézig 963132633 ééiszyagzaa 33 pa" ihs: E\£i§1§mum
Wageg Efieééficatéon, 9335: said Bearnesg .£51E1Qi3f3,HC€ was Qzgflefi
9:3? from the teiaiicansoiidatefi wages Qffereé ':10 {has aar<:§f§%:r;:€::
by way sf setileméni Of increase in wages am} th€':*€.. Waé'
questisn of paying separate Deafness A11<>\var1_c:s-.i,:fifa€i<:ijtiQ1: v":"<;--« ..
total Consolidated Wages when the éAQns0Ii{?1at<:€:., Wag<%s3___pi};-:1
was mam than the iota} ef .béL;~3ic :"*x>;*,:f..g:{:;;3 a1*:d. »
Bearnezss Allowance as per the N:¢::}tifiCati0n
igsuéd by the Go§'ernme1ii'-.;if.K§,r1%§7pa£aiké;;t 'Ei¢ Wsuld further
elaboratti his sL1brni:§;:':.i§}11 ;;::»i:ior to L/£1998
petitiener was and it was not
shown as gmonthiy wages in the
Wage Regilé:§r'-- <31' ihe: judgment 0f this
C€}2E1""£% D6a:*:':eVé;.;~3.. sbawr: separateiy wit}; sffésst
a%§§" «§.€?ii:iis:1e:' ~ managémené fsveried :3
G:*:--§:::2a§" s3ys:§é'::%:V"-sf -ggajgmsgsi {>5 Qanaoiidaiefi wagag afisf 3:6
'-,V.§Ss::§é,a:é;'sA by Sengbie Suyrsme Cgurt in ths €&§€ <;§
.. TQ['_:«.g%}:f:jeigh€ *~§§€:i§3L Laid" E38. Siam 9:7 Eia/1'naiaka gzzfi G§E€§'°$
Eff: §§§§ {2} Egg? Zéi 3:25: 225 Szgcti aggsgiiiign aéf '§23.:;i,::g
seggazaieiy as fixeé zgnésy Ezfirziygmm Waggss fisag gait arise
Sifiifé :arag€:s gaid ta V§C3fl£H1€i"1 is mare éhaiz whai is préscribeé
under $316 Ngiifiagiien. He wauid f1::°ih€r submiiy"»:ha:
industrial Tribunai faiied to {ZOI}Sid€I' the fact that
industry has been facing acuts financiai CI"iSfi-S. *~.r:f3fs-, '
facing extreme difficuities to increégss Z-thhé» wages. 231:1
management has been saddlaj with huVg«:«:_ £}:'1a;1<t:ié&_}:*{iijficiiitfiés. ' >
in the form of D€f:1l"I1€SS A11o\van_%§;-£212u_»;1<:;:ii>"L3.;:;§'i oiiwhich, it
would result in the He would
further submit 'fa consider the
increase giverg ii%"2§;rious catagory of
workman €92.§.6j1;.f"'?'}--%;;3_ respectivély, which
was inc1u:é4i§€-- " ----A}if0'wance and as per the
ssetizisrszargé: 28Vgi?'.ié§?§€}i: f'i,4was agreefi 'aha: ii shazfid be
aiérifeé f:1e'7:.t1{:_:é s_Xig:é3E:g..___wag€$ afgd mg: 5% 'aasic wagss. Se
:x:é;:;1é- 'ée.?;Ee.:3§é§ ':§§af. cgajsgtiazg of paying Searness Aiieaazangs
-- '-,.v$€p&§a§Vé§3r {§9€s'i_:s§}: azise and {ha émpugnsfi asézafé. d§:<°5c::§:1gf
.. '_j.f§}a:-gntxsszzi a*fVD:::'a:23ess Aiéewaxéce bf; Enéagériai Tr§:3u:<:a} $3 ever
1=. '%:i--E'E§§ &ET}§3'iI;é;' {is 533:? vagés azzéig as; it 33 §_§.egaE zméi Eigafbéat :9
%
be qz:ash€e:L in séjgéperi Sf ma submissisrg he has zfléad I_}§§1IE
':h€ foliawing _§ué§m€ni8:
{1} 2002 (3) LLN 12:2 (3) E999 » :1 LL}
(2) 2002 » IE LLJ 703
6. Per sontra, Sri Mil Naraéémhein, Eéafirned. EIs e"13V:iVt;é:*._
Ceunsel appearing for xx/*0rIi1T1en"v--15?C;11d Cc;=.:fcc»n6_; fl-5a'iWin th-6'
conciliaiian prcsceedings, agree with
regard to Deafness *A§:?i.f'21'z$_'_.kc3-pt Qpen and
as sash he i3 :9 ba
Susiajneda 0f the sourt ta) the
evidence has siated that
Eaafness 5%gio§§7::fiC€ was d*f3f€3}"§°€§ and 8:8 313%}?
E5 <:<3::*te*f::i:§t';::$.?t Ev::§i'a2 S':fi*§aiv'E'§ib:,1::3,f§ has rightly' aégufiicaieé
:"a:7§1eE<5:3ii'€ aigid _%i;2I;'€<:::ed pagzmezzi. He azsazzid furiher gmfimit
313%"._{?~%;af:é§*'--«. §ff éégnaizaig dated §,3,2€¥G§ is :29: under
E:!E:i:1§m:_:§':1 '%3?73;g€&i' A51: and Register exirasia 3:5: A_::::e:»«;:u:"e»B 331$
§;§*:3ai:;ceé'gée::g1%:§:}§ Wyit Pfiiéiigga zazauié f€§€§€ @213}; '£36
:":€:€§'é--%"'§f 4:8 we§'%::§:€n 32:3 33%? :3? sihsr wsriiztzien and the
xviineee examined 012 behalf of Aeseeleetien Wifil has eéaied
{hat only 58% ef 'werl«:ers are paié mere wages than aré{l9l'e: is
stated in the Gevernment Noiification and 50% 0f tlzel
are paid lesser that: minimum wages. He. ..w,.:§i1l«f{'-.V:f't;::l1e:'-..V
contend that the demand under EX,:W7:-'alfegs
fair wages and minimum Wages*l:-as neyyrlexuete '.Vjg,>r_ed1leilGn"e»
at all! He would eentendfihat er--3fer 5:" 01¥ip€E1?€rS€
finding can be interfered a.:x,&z"j;7.Lr'lill!'1.fl»"qgestion does net
suffer from euctll elfxjx;-re. award passed
by the lflClL1SfFl§l' be affirmed. ll}
suppeft ef upon {he following
judgmentsif V V l V
{ll AER lee: J l (4; AER 1992 SC 502;
3:1 leg me leee EAR ees
L' {E3} =A:;s*2_: lee eee
?. l1*2l:%e§l3z SEE lie. Ea:r:a::ha;2*:£l:*3.I: sebmiie éléafa fair er
F.V'lil2?§.l*:é§:?;;ef§;;es hale me E"€l%E*Efa§l€€ eizzee the elem': ef i§"l€1 '%?§'Sl°l§l'l'iaE'l
'2?-sale iéfifile: Minimum xrafiges Bled lie Ellis regaré 3:6 €lf8;"--£¥"S the
attsniion af {he com': :9 ihé Charis? 3? Berzzanés :'a§::~:«ed 0::
QQSZOQG which was ffieé along with ihe f1"}€§E1{}' : (§.»3..i€§
3;§.3.2(}}2. He: would also draw the attention
conciiiation petition datsd 32.10.2008
beforsi the Indugizriai Tribunal, Wheif§:u:1dér
Ciaims that Workrnen are 1:1<::t' p.:feciu%:i§-ii fr:3s.r:"' j5:i.<:_1f:1a:f§:'éi:1g;
higher wages including higher industry
has the capacity Us pay U716 higher
wage burden and 'a§ su'(:h ,- fihat Industrial
Tribunal {ha impugned
Awards .... 1"
8. Ba¥i;:':§ E1l:éa_:i§' ifriéa---.___15'€'3;:?'::€§ acivecaies apgssarizzg for
§3§fi€S 'i;a3'1;: of *5:§S"éGI:§:iéer€fi View ihai feiéewiyzg 901333
€:a7@::"§:i _a:*§%e"§G3* E23,? COE:Si§€§"8;§§€Z3IEZ
EEV' '.v--V'T§%rT??ie$;:%:er éhé fzzfiasiréai 2"r*:ib;m::zE whiie
héégwering 3318 gain: {Sf rafergnce flag
érazéeiigd Eéegend $29 smge 9}" refererzssa?
'i«i«"'f':8§'?i§:'* §€§:i§§3E"§€E" - §"?"':,{3f§{§§€§"E'2€§/E: is Eéaiifié
£9 gsag D€@:;';€$s ,A:';E§2::a:2$5 even 52": <;'<'i£S£
$3;/W.,.
»_,¥§%
iiarmgjzgka aaé aéhars :§§§r:£:d :1: 3399 {2} LE 2%. 3:: £336
$%f(/,,.\,
Fm;
F4
af 5316 Cansaéidaied usages bging %zz'gher
{ham {he minimum wages jE:<€& by 32;?-
Sovernnzeni Qfffiarnatakas?
(3) Whether the impugned order ' --'~-
ajffirrrzed or set aside. 'E'
BRIEF BACKGROUND 0l5':.71'fI_E~{':4éLt3 E': in
9. A Charter of Demand xx}fi_é\~..Q1acéd Vby _t1?§.x:~A AS's0.£::':1tion-
before management undgég xxrhjeki"" SeV§fa1."dematéds were
raised and during the b€fOI'€ the
A§sis%:ant Labeugj thé parties
arrived at an under which
them K/2?as:vV"réxi*ié.::§'é:%3 " Aagreégd to be paié by ihe
mamagem€:;itVA : o 316 Wages by Rs.§/A
?/- azéd; - :,m7§&~é=::'*:hf;?:é'ca5£égQ:*§€S, The aaid sstilsment wag
in=f§r<:*e fé§*"'aVpéréod of 0:13 yea: from EAQZGGG i9
3E;"3_,2{?i'Z§ :::_f 'fi;h€ éemands raigefi {he wgrkmeg was
"" Wi§h réggré.-'i~<3_ [g:5A:3z1::e::t af Q€.%E'El€$S fiiéswanss. TEES $3532.25
""-:i.':%3:§é;'€i3%:§¢E& .Q;;i?§s:3%,*£i€fi $1: 'aégw sf $336 j1£.é§1¥iE';€§§ :3? iihe }§C%I'§§31€
£g}«é>§: %T:»€}%::'t £3: ike C3336 G? éigfreighé Ertgééa Liéw ifs. Siaéfi sf
eeéfiemeni arrived at, it was agreed between ihe maeangemeet
anfi the Werkmen en the issue ef DA as feflewe:
"The workmen agree that the
regarding wages and increment is s e1::tied;L'
However; the issue ef payme'f1't--.ef
Allewances remains unsettleeie :§n::!9
eenefiiation/adjudication se't-.r.f;..§ ?:ie\;xr .:f§V1e
different perception by t'}iLe..; 'Vmanagerneih: ;f1I1(3:
werkmene in View ,eE..V_the.~*'1'é1te.ej: VV:s:;zprerne"' eeurt
decision the ease ef VHence§ the
Industrial dis-p_ute I - peeftaining 1 " 'bearness
Allowance" tii1e._Vn1xLa'tter is finally
decided. _ 4' " 2 K V
ffhe fihe werkmeri hereby
agree :;:;:- :he3--?.V_eiA5.{;e;i§Vézzefifécise erzy demand er: éthe
Menagemee:d11:'€ng=:heV pezéed ef eperatéee ef this
demande ef ihe veerkreee
.A §"i<:§S:':;{i :.%;:. i:?e_e§:* Eeieer éated §.32G%E}, exeeei
zfiivewexaee are éeemeé is Zeaéze bees:
eeiifiefi;':x;:gf;'E1A§:"aW:2 by viréue ef the eeiiéemeeé.
i17%:::£'--33_s:=:;e€:';%1: ef gem paymem ef {EA ';:e the 'i§f{::{'§€;§EE€§1 xviih effeee
H '_]i5;--a2i3£%§ as yer eke EA fixeé. by §E'Ti€ Cxovezrrmzeni unéer
}....,\
U.)
ihe Minimum Wages Nefifieaéier: epplieabée fee the
Engineerizzg Indusirga the 'WQFKIBEEI raieed 3: dispu*Ee":and
appropriate gcsverrzmeni referred 'the dispute fer asZ3ij~li§§f€:§'E1fT§{j)Vii'
by the industrial Tribunal.
REGARDING POINT N0: 1
10. Learned eounseltfor Ve;311tended
that industrial Tribunal beyond the
scope ef refereneetyit e§»;fi'i'endeé the eeeee
of reference 'fie-1.__§'ee_iv§_e::e;e.V_t:e';.xrhether fair wages
was being thereby enlarging the
eeepe of :°ei;e3fe"n':e.e. aepeet is seziizied by eatena
eff geelgmeryte ef§:vdV_V'ieV'§he"vee;s'e ef Patter}; E¥'£a2,deer ?a§1€:§r:g}:a$
I-'§';e."'.Pe:r%7e'e:i..A'E?ee:eerj,f 'C'e:*§':pVae}? Ltd", 331$ azzether :epe;:2:eé in
19:7*5?,9'(3;_} has been heéd the}; Efideeiréaé Tréfeeznefi
"E233 ee j.;:3:%s::E%e%*:§.:3e 'fie ge eeyené the teeme ef zrefeeeeee gee; fie
" " '' §''e;¢:q:;'§:"e :::e::... éiese geeeéien xehieéé ."ie Eflfii ieveévefi in e §e§e:ie::ee.
E15' ef§%:e_V'"§7rié'e:;t:eeE éreqazeie eegzezzé éhe teeeee ef the :*efere:1ee., ihe
T is Eizzéiiéy arid Weuié get eenfer egg? réghi izeen the
E;
e
garty, "fhsre <:::2::na?: ha any iiéspuie wit}: 3,'€§8.E"§ 'fie ibis
prapagitésn of Eaw. As is whether faciuaiiy "{h€ E:1V€fI1i§ s~§r§3.i
Tribunai in the instani C386 has traveled beyond ftfrit _»_.$f
1'€f€I'{3fT.C€ or :1:3'£% is F€qL1i1"€d to be éxamined by. ~refé:<ri:ig E0 'thé
pant Gf dispute referred ta by the a§pr0p;ifi ;:ité
the Indtisirial Tribunai far its s3d5'_udiC'a:i{>n angii' ]§i3_VVfir13dihg.
thereon The reference «--§:"i_1:;§Ldefi% by the
apprapriate Governznent Lu;<:'d'.é'1":. - _
2 5a&:>§"§ ma;
&5C§€§>:£ 333.2: <*:ze:§C:* 5313063
V'
_, ~ _ ?
2 53av~»f:?:i:3T:"
E};_:'~?,'§'§f;€ aE)G'€f€'«§}_Q§ffi§ afi I'€f€E'€§1C€ Wézgéé cléariy gs :3
shew as?' {Q v:fi°f:3;ff:,«-éé -fine refezéiice reqagiied :0 'E33 §§iS'i3€§f€d by
.'vJ,'Ah§;~;&::;§'{:*i8';§.M Tribzfiiézié viz" 'fJh€'§h€1" {is warkerg z%.ssc:<:;ia%§.v3:3 E3
. _f--«}j;:é§.:§_f:€d in géiacmg iheir éemanfi fez' gafgmeyzi sf Efisgrnegrs
'z5£3;G%§?;2.;:€:€:'_Aa§@mg" 'i?i?"T{:*'§ 5&2? wagfss 3.8 prsgcréizeéé fa: '€z2§'§1::§:%:°:%::g
lé:z.2_{1'i;s:;:*:;Z fizeughg iii ibis ciaim peéitisn, {he A3s5:::cia§i0z: iéag
*9
siaieég Tha workmey: '%§'€f€ undispuisfiiy being paid
cansolidated; wagés by petitéenér ~ ma::agem€n'i. arid '£::hi s':faCi
is evidenced from the Salary Register pmducjsd.
petitiener relating is the pericsd Aprfi 1998 as b'
B, On a judgment being rendered by
that Dearness Afigwances sh0uEd.'be__pai& Aséj:ara€:{éi§.%V'::§;$_Lp€E:' ,
Minimum Wages Notifisation, _:§f1a%5§agement
started paying wages ':5 $6" ihe
D€E1IT}€SS Al]0wvanc§f--'cgmp0I1e:.fii': culling out
the said Compgemeénfi wages that was
being paid a3 per Ann€Xur<=:~C.
This mode from the year 1998 till 2000
ugzaifispuieéiy, by ihes §f§};8}E3;g€fEi€I1"{ ma:
in accordazzcé w§:h_ Minimum
'~2€fag€:«: agpéslcable ':8 Engirzeérténg §nd:;s€:'f§7 SE13}?
' VV paiafi;_9i:;%§*:h_:fé%;i*_:éép€c'£iV€ effsfci {mm 33 E:Z%§§ am: 172: shag '$6
-. .T'_;f:%:i;: *§e:*e€ i;i§ i':.8§_,352{}QQ, ribs Eififibie Tgilfiffifiifi' C3125? in
€5:,$€ r€;2;*€:*s~3€a:§ She guégmaai Q5 éhés <::3:;::°%: zmd E/363d
:--E2;g: §0n3ei%{ia§€é wggess paid 'by $326 emp§:3:g€:2 if 31% is mere
/6»
than éhxs tatal sf ihgf basic 'i¥8;g€S which ii"iC§':1Ci€S the Bearrzegs
Aiioxasarace Cempeneni, ihrs empisyer mesa! :10': Sh0'J'~.f s€p:::¥f3Li,e§y
the Deafness Allowance component and held
where the minimum rates sf Wages is linked _:..,:pv_ ii':
would not mean {hat it is a .S€pElI'3f_.€ ix:I1i.Lc_h..:_.is'
required to bs paid ssparately a::d.._wh€ié.jfi"13 €Ir.l'1j':,".:}':><Y¢Vf pézysé
total pay package W'hiCh is fifirescribed
minimum rates of XVag€SVi:1V..;x.;fLI1A need 113': pay
Dearness Allowancfi _.sepa1*a%éij;.Vv'-':1:3<:€n held in
Airfreighfs Apex Court
as under: ....
VS€€é;_iQ§§::w.?»3;;"§:?::%é3r~aE§a§ §:°Qvi&es $313};
a§p1i'9_p§§af:'e 'G.Q:>f--erf:_:§i€?iu:: ahafl if} ihe magma?
€f1'€..{§1§E'§iffi§fi} Y8/{SS ::>f iafagss §3:gabie
» $§::§::§Qyee§ Emgisyfié Ea 3:3}? smjfiajgmsnt
_3§$_§{:Ai§§;:i'€g.,§_§: E SE" 33 P32": E of €126 Saéiezfizgée 523$
£3:-...__a:;_.-@:§§'§;L€§}?m€r:i afiaifié is Q§hf:'§ §:»:g1:y 'Sy {he
:'\§§£%:i§':'T;f:'3;':is:;:1 :12/xder Ssciien 217' 331$ 333:3 ffiifiifflijffi
§:%ag§s.: 31% fequireci fig 333 §€'v"§€\i?€Ci 3% Such
""-éééiérziaég as 3:523 agspropriais G9v€:*nms:a% may
-- §h;ir:E§ fit, 3&3': ii is 1"€§fz,!§§°'€§ :0 'Q5 §§'%?"§€'W€fi anfi
revissd xviihir: 5 j,?'€31"S. Seetieg 5% whisk pmvifies
éthai: minimum wage may 9311513: sf basic rate :;:!f~-_
wagas and special a1L:::wana::€ reads as urzdessr: '
4. Minimum rate of wages,(»1}_.AI1}3 H'1i':'"fiifx::i:::4_'_';
rate of Wages fixed or 1"€ViS€d by fihgi' a§p.;:¥r0§jriéLt §:%..'_ in
governmant in respect 9f,rS§:hed%;21_é~€m;Qf5.::{j;mé:its ';
under Section 3 may consist-v.§f~. H 3 «V V
(i) a basic rate 0fV-**s:¥éi_g?e:5:"-»LA.and " 'a'r--sp::1§c::ia1
ailamrancgy, .3 ".ta:f. e} 1:5 ' adjusted, at
such interxzais-..a1id Is71,1é1:i._ manner as
3'16'/7:;apg5=:'op1'i%éité"V : g7c>v€rfimen£ may
as nearly as
-------- V.§¢if'E1--»...th:;5 variation in the
. number applicable
' 15:8 (hereérfiafter r9f$r:*€§ is
éhfi $'é{>s§"'bf living aflGwan,<:€"§: gr
3. §§a:§:'..=:':_...§ai:e Gf wages wiih er azgitifzout
'A -. §E-':($: (:93: cf Eiwlng aE§.:3Wa::ce:§ 3315? {ha
£§.§a;§%: vaiufi Sf 83% {ZG§":$€SSiQi"§S in
f.::i?3s§%€i: sf szzppiias Sf €$s€zz':::ai
Qemmgééiéss 3: mmssssiaa 53:58,
wirzere S8 8f:§?fi"§GE"§Sé3§; :3:
{iii}: ag afliizeézzsivs raisie afiagwing far '£336
Esasic rate; the Cost $§ Eixsing aiéazazance
W',
%
§
§
5
F x
V9
and ma Cash 2933116 sf ths Coiasessiagza
if any.
{2} The Cast sf living aliowancé and £:;a.~.3:h"
va1u€ of the concessions in respeciéof
essential eommodities at concessic-12 fattz. shit}!
computed by the stompetent aEiT,_hQFitj; 8i}{'.S11.Ch:';
intervals and in accordanC¢:L._{m:.th s1iC.h"di:.?e<:i:0ns
as may be specified, or given. by @1116 appr::«pr iate
government.
24; As .:<:§§3;ie& Fwage must
provide ngwt fof barévsggbmsyistence of life
but for the afficiency cf the
werkcff fif:%:'i ! SQéV _a,1s<; provide for some
:§1€as1i':€"0f V6df:s:;:§;:i_€3';;<3.€a:<:3geéiCa} reqairsmenég Eifid
aménitiéiégf.h§§9:3sé*Zf'ajifi his famfiy. Whiie fixing
{ih€._§::f1"%i§i"iA'§E"§11iffi"iV%?;g€S§ 81$ sapacéty of {he erngiayér
*:,§ '"'pa}§ i§'=._jt:'sa:<:>§ ass; i:*r€1v§.:3i and $3516 AC7:
iE<v;>Tr:%;£i::,i';::}§a'é:V7€*3. :§}5i reyiss 95 mi::i.::::;::2 wage sheuéd
§ci: §:31X€{_§§§éi__:ééhsd:2é€ inéastréss with 3 dug} ebgscé:
sf griaégéigiiizg S':.}Si€IEaEEC€ and mainiegance 2*}? the
v;2:*k€f"'a.:1§ hig §am§E§: and grssszwaéfig E215; efficészicy
.24 Wariiar. 39 it 31% rgqziirefi 1:0 'iakfi mtg
2 C§T)IES§§€f3f£§G§} Casi sf bgre S'aibS§S'{€E'iC'Ei Q? 31% agd;
LN)
t-
ptéservatieri of €ffi€§€i'1{3}? sf tbs ivatkérs and {SF
same: measuts at adusation, medical :'€qtiir€me:r1t*S----,
and amenities. This coat is iiksly to
depénding upon the: cost prevailing in i"
of various items. if there are i_nfl3,ti'<3natyit«.A
conditions prevailing in thgé Cé>'Lir1'try1,' w.ti1.e:fi "x
minimum Wages fixed at a partitiuiéirc .p0int_-0i"ti,1n€~;, "
would not serve the purpC>?:~§{"-fF;hefé:'f02r<:wt_S<:écti.:§f1'4
contemplates that minimuiji'-.tWia.ges a
particular point Of s.I_i1o}tA1ti--«r,€vis€d from
time to time; Section 4
wages fixsdt étppropriaté
GoVernm¢:it§'~.2;nt;ijeif tféiisist sf basic
rates Qf sp{§(ii.a1V:'a1io'§%¢ahce at 3. rate to
be adji1ste¥'ciAV st;©};.i:1t§3rVai--s in such manner as
the apflprégriaté 'i73=egrEt_:i7ir;é;3t niajg dime: ta ascotti
as nea:r1§i.__a$ _;:2i4aCt';i§:a';'3z_if;: with 3 V9:i"'i'"a'tfi,C%fi in tbs:
<E@S[1'1%j€'§::§i..iia?it1ggidexv iitzttiiaet ggggiicabie {:3 such
A.,.,.%§g"ri<€f'>é: é,i;t§t§iatiV€i}2 it permits the iixatiaiz 0f
_§§i97e3;;$'iL-- ~ é§._2%fag€s witii Qt' withezgt cast at iizézig
§;ii§*;7azi€ééj;n:% tiiae sash V8§'%fi§ {if the €GI}C€SSi{éE}rS iifi
r€$§s.:':€t}_§i' fifzé-§_I1p§}i€S at ssgezitiai €§i'§1i}Efi§ii§€S at
' _"e:rr33%i{:es;si{}t233 rates whens 32:» 8;%}[ihGf§8€fi: 8:" it: tiie:
Q' ,ai%:£::9:§ativ&.§ it §€i'§'§ii5[S 85:': 3}} i,ns::it1siv€ rats aiiewitig
i%:§:s: ttia basic tata the cast sf iivitig aiigwance 339%
<;
; _/
%é
/'
ihs sash V8.§':i€ ::)f CG1":C€SS§(}I'£Sg if any. Thfi purps-s€
sf Sesiian 4 is 1:0 566 that minimum wage can
Einked with increase in Casi: Qf h'vi1:1g SQ
increase in 203: sf living can be neutraliseéaf 'V'
inclusive rates Qf minimum wages can
But, from the aforesaid SeCtiijnS"'8..v 3: -14.-
appareni that what is fixed is 1':"01_:é;';-_femiiileraiiofx-;_"" V
which should be paid to t1'ir::"e:;1p1dy'e<:s~ Q(3i?§3Y';€%(i'
the Schedule and not for of
different c9mpone13?;é'~.. :«.gs,f§§"«.é:aker§; H intc)
consideration for fixati-{#1 rates of
wagssg it i s. }:h_:is .._t%:€» §:0::cept sf
zninimum ._ta"g;;ef in factor sf
presrailing _{:'(5n'1:§n:<)dities whenever
1:4: fixed. The idea sf
fi>:ing ;§ufc;h of 23531; sf Ewing 31 a
pariécuié§:<._j£;::::9é:s_:4éA.§'faiiiine and sf Qeutraiégirzg 3:6
rigégzfzg gxriassé" -cf as-assniéai €{}iT£E{}§i§i€S E33; Einigiag
'V ' s%::é'J's:%éV"<:§ némimam zafigezs with $136 905: Of Eivézzg
'£TifA:;d3i:§5;_"is_M ;§§af'i_jf%;€d far 3:: $€€'E§©}f} 5; 332:: "'ifI§¢%¢ is
paéi a:1d':;3.:iC€§ of wgges, {}:1€e miss 9? mimizaum
x5J3Lg::s":§;*é pragsribafi ands: the Aei, whethes as 33
5*::::'i:1S':§:z'e made: Sssééem 5g{1£}{::§} oz' by cezzzbimzég
" ::a=;éC gins éiearnsgg aiiaavgzace ':§§1§€f Sesiism
ri ME} are as? amsnabia ta gplii: up. E: :13 @316 pa}?
%
ggf/,V.
gackagsw Néither the S(:h€I'E1€ 301*' any pmvisior: {Pf
'aha Ac: previciss that the rates of minimzgm wag:=~;~';.._»
are to be spiit up on the basis of the cost sf
necessities taken inte consideration for -7'
same Hence, in cases Where employer
total sum which is higher thanv'Jmifi1m,1:m~:1§a{_é3.
Wages fixed under the Act thé .,€:0St«. DV
living index (VDA), he: is 1 :€.r_)vi:"~:gf§:qui'r:--:ci EQ Tpvgiy5.__:\FDA"j
separately, HOVVEEVSI} that hiéizfir wages «.A/$§':1.0'a.11fii be
Qalculatéd as define?'-in cf tliefl Act
Section 281) specificalifir-T.j:§rr5'ViE§1és of the
{gnawing §:e.:::.{s ::;r€ ié Campuied
fer finding. gmpitfyér nlinimum
wages as Vflie
V any h<:>usۤ
V " _ .sup§ij;;* cf 'Light? waéezp
at an}! @316: amsnéiy :3:
3§'E:f§5 :§€:f"v:'§€3€ gxshzéaé 5;? gfiziarai :32'
A~.g :pecia: iW Qfdfii' sf 'fihe a§§§*<}§:'§a:£€
':Z"§Q7fi;:e:*:2:":1enfL
{ii} peigsign fzinfi or gmvidené {mad 3:'
4 Vu§:":é€r any Scisgme Q? sewed iEES%3?&E§C€
am}; irazzaiiing a§GEK}'%:'}€§ <3? éiéfzs vaizza {sf
afiy i§*a'%;€§2i§:1g €£!H{E€SS§_§§'E
1\}
Q A
neiificaiian were ifishzsive sf éhe :rat/6:3 of §€3;f§}€SS Afiewariits
ané Hafibis Apex Sour: aiss wok: U36 Cos: Sf Eiving a110L:%§é:r;c$
into censideration and as SL1Ch it hfiid that, if an §jfr1p1Q3:_é§5 _._ié»~.
paying total sum which is higher than min_im:1fi:,V rTaf:€<s Qf
Wagés fixed under the Act, including:=:h€:-€§§ést' Qf:
{VDA}, sud: employer is not ;req:ii1':j<:1 :5:e%IL:2aV:fa;':eif;r.
It was further held that wagcs defined
uz/'s;2(h) of the Minimum '4"'{Vtf;_§i:;:1'::11/xsiorz, ii: was
held where the e:n;j1g;--V$r a higher rate
than the not be liable
ta pay Etc the minimum wagess
grsscribed uvmdéét :hé':*if<3:4ifijcé{é.i:j:3.'
E3. E5; grdeé" %:.<':>_ i:rcif:S§{i<i~;* fthé argumenig aéyanseéi '{3}; 'She
§§s3§§:l:4:§_éév§§é{a?ié$,_ ii xafauid be 85 bszzefit U3 gig-% 'éhe f{>QOEE--i?"i1:;g
i§1::§§"71"3;t;%Ti;;::S"':%%§;1:§§:§:é.j'V'=a:{}::?;<i.réfiaiji same aVme:.m': :3? Eighé an tbs
V€:'Csi:.:€2iié';:2s,V-._if1~%§:e baa}: drop af éhs law Eaid {E03221} by {he
B::é:':.'E:Z<? ;§;,§e:§_'"{:iaur% Er: §:irf:%§ghi's case;
[\)
~..3
35, A perusai 05 the geiniis ef diepate referreé fer
aéjudieaiien would ge fie ehew that what Came :0 he refemfeé;
is Tribunal was Whether ithe Union was justifiedfizi
the demand for payment Of Deafness .£L1E_e2&2:aii1ee._ as
determined by the Government for:=__'Engii_:iveerif;.g'--.Efidu_$i:r3f.'
along with fair wagesg At thi:s..__junei1_1f'eihe "é:1h§rte:" ef
Demand dated 9.3.2000 raised by fifeeluiiied 1:0 be
noticed; which has been fi1ed :§L)}JA ihe%.j_»tfi:£i:§igement in this Writ
Petitisn along with aA'MemQ"C"n-- aé:'.vdeeument N02,
whereunder it is e}aiHiIed;'f 'V
IL f3EARNEiSS ;2xLL,0WAN<:E: In addition :3 the basic
irzgragezs we x:ie;m4and"e~i:ha,t D€El1"I.'1€SS Allowance be paid in
aeeordaxme' ' .. tile .-zninimum wages netificatien
as appfieabie fizz: engigleeréng Enfiustry in Bangaierea
"§§..«.i 'E;e:::'§§er Said {Zfiarier ef Eemazzde 'eeizig
:'3;:'$ceé;V"--»the.,V ':::2,:§e.gemen% had by eemmuziéeazéen defied
:2a3:::::9::2:; E§§:.\é72feI=Vi'V::§e::r:e§: egg fieseeéaéien aha: Bearfiese
_ e~.'.f%§G§V8;fi€€ 'gxrezfifl ee paid in aeeeréerzee Wiéh Eiieémazm Wagee
5_"'§ee:%§'§ee§:§'e::; as applieaeie fie ihe eegéneeying 1f:1éuee:};. "E'E:e
V. 'V-'f:%$Zié;:"3% ;Reggie: exéraei fee: the reenih sf Ami} £98 has éeen
§/"
%
% ~ ....s:*§€ci fmm 3: 19%
[N3
0.")
pmducéd aiiéng with Wrii: Psfiiian ag ?;:1ne.><;:are~C Whiiiiiz
mould. refiect ihaf, a break up ef wages and §e::%°i?T¢S$
Aliowancé that was being paid, It is. the specsifiz:
managemerit that by virtue sf notification ihé '
minimum rates of basic wages and Deatnérss--.A11§wéu<i<::§: fciéri'
the 'engineering industry', ma:iagemei:.: "hadT."agr€:¢d _§':ha€_ .
D€'8II1€S$ Allowance shall 'bf? the
notification as appiicabié ifldustry from
1.1.1999 and iota}'wfgxges.""®--f:'§'~i§"ti1%;g wages and Bearness the workmen. In fact the on behalf of the Associatiorf,'Sfi "as WW»-*1 in his Cross examiriatiafi dé£::::j<i 5': paragraphs 6 8: 7 admits is §}1'€ §'%3iiG?%¥**<éV§;1f1§:.,i§f§:§3i':%:é:" « ..... .. v v§§;'. :§«'§_:§¥$:'§§°ii€ there was 3 setiiemeiii szrifi:
effégét_.f1§§:2 1,1.E999 settling bath the Easic and fiéfiffiéfifi Alietmnceg XXX énésgstries,
2 AA is was 1:236 mgaagsmsfié Ezgé §g1"€€;€§ ":3 "'§$y"€ix'ag€3 ag pa' GG¥€E"§"§IB€fi?, zzaiifiaaiien xvii}:
it is :13: *:§*ua-2* is Suggegi that C\ 3 k5?
managemeat hes paifi mere Wages that: wfiat ie Stateé in the Gexzernment Iiotificatien. 50% 9f the workers are paid more Wages than what.«ji;=-:©"-._i"'-- stated in the Government notification an_d.jj -1- V of the workers are paid less than that.f_'_ V (Emphasis supplied the} 11 T he grievance of the :2;-§0r1<J4ri1efi'--..is Allowance in its entirity is '"t'o;u;'be' the notification' irrespective Eriae been prescribed under theV_n0tifiA(;"aVt:i_e.n that they are not fiemandifig 3:payttietttf'€3f----'s}ariab1e Dearness Allowance. the Charter 0f Demands siibznitted a representatian t3 the Etsststiemt: an E2.tG.2§{}S eghtsh ta iizrgaarltefi hetbre the Enéuetrtaé Ti"i.iZ3'*t}1§"t3L Ezfgttée' 'E7:v'G1'%T§:S't{;fJ"i§_"7:€ Wetkere Aeseciatient theit' demartd fee L9 §}€a:'ti€%$&;.fi};l.{;i?%§:2.t1£/€34Vi ta 3.3 t'£1'§§€§":
{:3 The Wetkgfiem are net, éeéztattdtng arty eegarate vetzfiabie §€351t"1':€S8 but 0:233? asking _ ' --..§g§:s:éefit at Bearzaess fitttewanee it: its ezttirity 33 «WW (M C.) per? éihe neiifieaéien which the management 'had eemmittefl iteelf earlier.
{E} The supreme eeurt has not precluded vgorkmen demanding higher wages ;_.
higher rates ef Deafness Aliowance .
Endustry has the capacity to .éf:fidV has been shown that thé W'age':"i.?§3*5j.1"'Lin E§3);iI1:fi:se" n Industrials is low and it eé:Lpac§.1:j;
higher wage burden. _v . V
{F} By the iawi "Vthe
management cannot of
the werkmentv asf;:{i_aig§'e' Ezéeek en the Very ba.Si§;.. :13: _aeeep_te§i. Hence, the Inanagemen: t1 f=.e D.A¢ with effect from 1}?L2C)G£}i'V_aks :1*1e'_.den1:ii§id;." E8. A ee:V%1§i3§r;ved:V'§ees:§i'::§:.Tei' the Cherie: of Dereaefie age; Subeeegsgvefgt :_e§_73jeee:ii'::€:i._e:1riasieé E2. £G.2GG§ aiaezfié eieeariy ge fie s:}1'ee%"'*g};ei':4V€ra?;e€2f§A§:ne:: are eleizming Beafneee efiewaeee in ' 'e»-eédiéieij ige §3aei%:_ riivegee. 21$ :0 whee eompeeente azgezgiéfi .._Tée'_-eeeéeeiiiiuie yeéésiezam Wagee ané what feetere are ée 'ee iakee °~._§e*:e'e_e2:e%:§erai§e:§ ie d~i§§€§IE'%7::Yi,€ ihe §§3§,§",§,Ti:E%"1E,§§1"§ esagee hag Efseer: 'V:e';e;;§,§§;::;%e§ E3; ihe Heifeée Apex Qeuei fig: Airfreightge ease 6 aw referréci is sugra anfi ii hag i;>€€n heid that Csnéepi G2' minimzim wagefs @088 iaks Eats Csnsideratien the f.:/':i<:lf:a7:'i. sf prevailing {test sf essential commodities and minimum Wageg is to be fixéd and idea sf fLx:ing----su}:;~h 'Wage iii the light of CQSE of Iiving at a particulézr jurfc;?,1it«:f.'of nsutraiiae the riging pricézs 0f: G_Sseniii.:/13 e:;Q:;1,vf1?1f§div:ies3 by linking up scales sf minimiim living index as provided far in and parcel of the wages. On;:e,'.:*2q':es fikf gate prescribed under the Act, section 4(1)(iii) or by c<>mbi1_:ing under sectiori <fi(i)(i) are iip. it is {H16 pay §3.<:kage. Harms, in payirig iséai 3233:: which is iqighaz' ilj;2€;.n :§_IA':i§2*E7§I}'iEii:i'}'E7;E's;i1.5.€'Z'S Gf xfisageg fi;x:ee:i urzdfir 326 Ac: by ihta 'ségéisiésraiion 3}} factors izisiuégiizg ihe C93: 43? iakiizg ' "i»-..__§i%v*i:3g? 'imééx {'x?,i'Z5%;%'_'§ji emgisysr is :35: §eqz:i§€d $0 pay 'VBE3; .._f§€32:.efi'a,%;€i3z, ~~ V "E11333? it wsmifi emsyga mizzimum §"€i'{i€ 9:? wageg ".;_v§"':'§;:;e{§a";u_:ri:_§;é";{«* £316 $52? is i"€E:"i"&?§E€'E':Ei;§;i{}E1 pgyabifi ':9 {E16 EVGYEQSY as *§:'§;€'::: gaéégaga aagi xsfiien 'aim: Casi sf Eiviiég irzdgsx i3 iinkefi is §i'E€ V, /V' J» I '.2 U ) M) Efiifiifiiiiffi wages the ameumi eaid on ihe 'beeie ef Deafness Afiewenee Cannot be eenstrueé as an independent eemgéefaent of the minimum wages. Ii is not the ease of workf;r1erf1;i.1j: §ihe~~e instant ease that there has been payment of ihafi preeeribed under the notification isstied :m;f!ef--ee»t'11e Wages Act. The Charter of dema;i1d__ an<::i"Qfa} ev:7d'eijee_VVis_:§a1ee not fie this effect.
19. The petitioner V- with a meme filed on 20.3.2012 enieieeefi issued by the Grovernmenf? the minimum Wages and has been prescribed.
In the inst:;{.;;:Assoeie.ti0n has preduced fee: page eevefe«--.. W3 ':9 W6 reiating to :§:;;:f1§:me?f:f_j C§;1eLi;e%re.?::. Exhibit §?V§ fie ehe ea}? eever for ihe'--.§::e%:'1E3ef4§:%;i§5 §§'}QC3 and eeeeremg ie the eeid; ea}; eever ' VV beee eejsfl fie ihe werktgzien ie Re.§}./11$ and ..V_T'e'_j§}.e'e;:f::ee.e ;*§le'::fiseeee Re521.?'§ the ewe 'ieieé 'being Re.8f?L2@.
§ ergéi E;X£%i'§ sreleiee ee {he eeeied 23%} eeé 21Si};'i ':":%:eu mieézimem wagee fixeé zméee éxeéifieeeien 533$ 'JDA fixed ~ (A) U?
for {E15 said peried Le. fmm i!;..4a2QOG :9 314392028} bath as §er aciuai pay and 38 pm" noiifisation are fixtrasited hereirgifizlcwy in the comparative statément:
For the year 2000 As per The Pay Cover As :per;_tl1 .é~. fiTsz::..t:i.fii::41t{@w1_; V--7a;gT.¢s @ '~ ' Wages @ Rs.61.45 DA @ Rs.25.'75 I§s.29.86 Total: 'Rs.84'86 RS.87..:2G.._ Tgstéii' For the? " . » As per The Pay C26-.*er =i " notification RSe55eO0 Wages @ 1:
V A' a Rs.39.49 DA @ -------- _ Tatai: R39449 4*';j§;:a1:
' V 3' E13 abisizzgfi' "gay C§:5$§""f€§$i§€S :9 $2': S§§23.§:<.:i:§'a::, vshs is a{§mi*,:%€»:§_.1j}; v§}:;:Af!§x::?:1§g.as a Cargenisf 11:: :§}€§?7JC§C3§'1€'E' aséabiighmszfai ané £;i=_€ -._§;3 {§§;:ACj§;3:;1*Vgf§::gT "£116 x%:s3§*'§< GE 3; Skéliad 'i,>Vi1é1"§{€i1 ".:--_U a},i$§u;§é€iE};i i§%é {he Charisr af Qezzéanfis £31256; 9.3.2509 .1-2f£$駧,1:%;a€-.;'§sSéciaV§§e:; has Ciassiféad '€a;:*§€:':t€:*' as 5; 's§~<::§Zsd 'f-132$;-:i»*:e:*'i. Eiezzce. thfi figures shavm agaéasi 331$ Ws:*E<::'::€:: A..Rs_.V5S'3.O(V) V > X A.) LN of gayirig 'v"D.5% separaieiy G?' as an i:1é€pend€ni camporzént as prescribed uns::¥.€r 1:316 notificatiebn does :10: ariSe a3: 3}} instant case.
21. The Industrial Tribunal, Bangalore.h--3§§}§:;1Vg'*§§i<>t§€;§f:i ' the evidence of Mwwlg whereunder, fibéefi {ha management is paying 1<:7i0r__<f3 vsiagés V t1a':Li:..A:v.:1r1€ Qf1<:. > prescribed under the n0'f[ificati§_3_TLf::1"':-.if1a§_» «@%ét;*;e:1%ie;%it1y over iooked the: dicta laid dQxi7:*;"t3y Apex Court in Airfreighfls case citgd the total ejomponeni of second party (manageme:1:}...h_é§s..gidii decument to Show that p8.}71Tlf3%1{: "1§§gister EX,l\/12(1) 1:0 M2{10} is being paid m is paying mgre {ham minimum vsagse azfsii. §éa;m€s S":§.!.E.:7:Wa:1Q6? it C§1'}V€f':§€'{1fi_§f ave? 'leaked '(£516.a;i%i:§s;s§::§: ::;»§f "':%he wiirzess €X8I§1§'}.€'d 0:: behaéf if the ' VL'--A._.V.:a:srk§:ie::"M§,€. .'3?*.?'i€.?_'5i, wégs hag admiiied that 5C2% zvgrkers ara _ ;;>a§é.,.ma§e'*V:>2;i::geS Saga wliai 21$ §;%e$c:'§befi ursdar Méaimum _1;f1:§'§:é§;i::%a§§@n 3:25. Efigxé {:5 Wgfiiars 31$ gaajé 3:933 ih;/5:
' vi'E*:3t_,M KFETEEECE: 1:363:33, :'i1i}% Qf amiésiarg am gaid mere xzsageg Q ,) Ch than pI°€SC1"§.b€d unfier the neiificatien and if 58% were paid '$683., the 'burfien was an the Associatien is prszwvs ihiég f;3C%:, Even €3'Eh€i"'V.ViS€g if wages paid 'CO the workmen a:6;"'ie:*5S..._i1é2;§{f1'~. prescribed under {he notification, the remedyxzz: 'v§{<)rker_é ' is calsewhere as prescribed under the MiAn,Ai%n:r:n. W2§g~s?§é3._. and seek for payment of the same. he 0n'Iy issgxié' i:1x.:Q1yé$d t1'1iS Writ Petition is relatingto is %3eEf>aid as a separate component as ihe notificatign irrespective of the though beifig higher o:;.§:a9r;%§_}V: under the nmiification " whether memb€:rS of respon.den:iu'ni§r1 iéss wageg than grescribed agxzdér Mi:1imufi1«.aXg@é's.
.?§:d:;$t:'i21_._Tribuna1 caémmiiied a sezéous €r§§:' :n 7h'<3E§§.£§:g }%§rfreighi's case is :19: heipfui {Q $236 ' -..__;"::a:1agf'&::I§é§;': 3j:.?i__ ?§§§é§:1g §20iE':% Ema/Qéxrsé in €316 Saki 233$ '%V8;S dif§'E':;€?:1§. E26 Said p€i"C€p§:§%EE a? $16 Enfizisiriai °~._vf}'§:%h:;:l:1,a,E Es? éiazaeiréazgiiy :::§pé::$§*:€ its $136: §f§IE£ji@:§€$ Eaéiii dfififiifi *3:hé:: °€in§ agfi semgarsé EC': {ks facés SE1 harzfi. 'E315 5521:; $3536 :2 ix ,x % énvsivgd in the A32rf:*e:ght'$ €386 was whaiher 'JDA wazzid farm as part of sue Cempenent ef minimum Wageg 0:: e:1f1é.:Wi_sé:
and same came to be: answered helding that i:__;'fi}'1'::.1 's.__i §:m;<f:f<'* _ Component when minimum Wages is C&1Cuiat€'{'31"'GI7;::81'f§,V€fi by taking into Consideration the facmrs 3en'<zjsaged"tirgdiéij' section 2&1) sf thé Minimum *W2;ges Ac§t.V iir}_;h.<::j,the Industrial Tribunal has jumped to Vfgviiere has been stappage sf paymentv :j2f:}%5*§I1'<.):f{va:;c€ on its awn by the management' T1_.1e conclusien is lacking, in as:_. placed an record by way of EX, de§0r;$trate that payment Of VDA had beié:-:1 and same is being paid as gas cfimpofiwézafi $$vVvV'iA§_s VA:'§Gfi:§{inané In fact? evidenée 0f the 'v{sZi:aA;e sS sf €316 zafaykmen weuifi iiseif gs ta shew ' :§:'.af_ ii?-. the wsrkags were paid as per éihé ' *~.._:3§:§fi$a;:;?;:§fi9 §:1"~'%§'i*é=a3: '%fi€"i£i? :2? {he :r:a*:%:er 8358? $116 C§§T1C§1ES§G!1 ..'_ ;ff:?,;f?{fi§."ié'*?:Vd 3.': 'S35 tbs indugiriaé Yribazial is c::>:::ra§j;g is facéis azzd % °~.i§€2e5:"§:s».g,:'f§§1i Saéfifi Qanizai $13: sugmizééii %/V
23. Herzce, i am 0f {he eeneidereé View that pain'; A302 is is be enswereéi by fielding that in the instant, ea;sVe.,i'ef§1e management is not liable to pay Deafness,I_'}5L1'i'Gi§;*-af:ite"'_ separately when the consolidated wages werktnen is higher than what ie '».pre1se._ribe:}1 "~:§i*1«:1e:??'ee~--..&t§.':e:
notification. For the reasons afi5I_'€:'S_€Lid PointNi§,,3aha.sHte be r L' aneswered in faveur of petiti0ne_rx'~vbyw_»_V setti1'1gf_'Aaside the impugned award as being efrrir1eQ'z1si:--,' j.
24. In the result'; pas§ti1e: f(:§1}<j:vi;1g:
" ORDER"eevum» (1) Writ Pefz' ' ;j:10wed';§ (2):ngm;gne§§Aué§;ida:§d ;4g2a:; passedirzfil »e."f§;i';ae:e:§fife--A by mdustria} 'Frib:§:1'a}:, Ve38fe;i:§e;i2e:*({ 'g,g§A'hereby 56% aside and re;§e1"'e§1Ce.V v_Va?§sWt:':re'§E ii} favom' ef peéiééezéer :::é.e;§?f&§e:fi§h{,'V A """" " 'V fie eeeée W9 V-