AIR 1967 PUNJAB AND HARYANA 369 ::(1966) 13 FacLR 263 ::(1967) 1 LabLJ 568 ::(1965) 29 FJR 390 ::ILR (1966) 2 PunjHar 173

Punjab And Haryana High Court

Hon'ble Judge(s): I. D. Dua, P. C. Pandit , JJ

(A) Industrial Disputes Act (14 of 1947) , S.15, S.10(1)(d)— Scope - Claim of workmen to difference between minimum wages and amount paid by employer - Such claim referred u/S.10(1)(d) for adjudication - S.24 of Minimum Wages Act does not bar jurisdiction of Tribunal to adjudicate upon such dispute. Minimum Wages Act (11 of 1948), S.24 and S.20.Words and Phrases - "Suit" - Words and Phrases - "Court". Section 24 of the Minimum Wages Act does not bar the jurisdiction of the Industrial Tribunal to adjudicate upon a claim of workmen to difference between minimum wages and the amount paid to them by the employer, when such a claim is referred to it under Section 10 (1) (d) of the Industrial Disputes Act for adjudication.(Para 7) The condition precedent to make a reference under the Act is the existence of an industrial dispute to the satisfaction of the Government. No provision of Minimum Wages Act creates any bar to an industrial dispute being referred to the Tribunal for adjudication. The Government having been satisfied that there was an industrial dispute between the employer and employees and a reference having been made, it cannot be said that such a claim can be decided only by the authorities under the Minimum Wages Act.(Para 5) Further, where an industrial dispute has arisen to....