APPLICATION BY AN INSPECTOR /PERSON ACTING WITH PERMISSION OF AUTHORITY UNDER SECTION 20(2) OF THE MINIMUM WAGES ACT 1948
In the Court of the Authority appointed under the Minimum Wages Act 1948, for ............ area
Application No. ............... of......
(1) ..........................................
Address........................... Applicant
versus
(2) .................................
Address ........................ Opponent
The above-named applicant respectfully submit as below:
1. That........................
2. That........................
The opponent is bound in paying wages at minimum rate of wages fixed by Government, but following employees have been paid less wages :
(1) ...........................
(2) ...........................
(3) ...........................
The estimates value of the relief sought by applicant employees comes to Rs. ...............
The applicant prays that instruction may be issued per sub-sec. (3) of s. 20 for—
(a) Paying difference between wages due per the minimum rate of wages fixed by Government and wages really paid and
(b) indemnification to Rs. ...............
The applicant begs leave to amend or add to or make amendments per application if and when compulsory.
Date ...............
Signature ..................
The applicant solemnly declare that what ever stated above is true to the best of his knowledge, belief and information. The verified and signed at............ on ......... day of................
