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Hindu Inter College vs Prescribed Authority and Others

Allahabad High Court · Decided on 14 October 2004 · Citation: (2005) 1 AWC 392

HON’BLE JUDGES
M. Katju, Acting C.J. · Sunil Ambwani, J · K.N. Ojha, J
RESULT
Allowed
CASE NUMBER
C.M.W.P. No. 15939 of 2001
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Judgment

4 paragraphs · 158 words

M. Katju, A.C.J., Sunil Ambwani and K.N. Ojha, JJ.—Heard Sri P. K. Jain, learned Counsel for the Petitioner and Sri K. P. Agarwal,learned Counsel for Respondent No. 2.

2.

This reference to the Full Bench has been made in view of the order of the learned single Judge dated 27.4.2001 in which the learned single Judge has noted the conflict of opinion of two Division Bench decisions of this Court.

3.

The short question is whether a teacher in a private educational institution is governed by the Minimum Wages Act. This controversy is no longer res integral after the decision of the Supreme Court in Haryana Unrecognised Schools Association Vs. State of Haryana,

4.

Following the said decision, we hold that the Minimum Wages Act does not apply to a teacher in a private educational institution. The petition is consequently allowed and the impugned orders dated 11.5.2000 and 30.5.2000 Annexure-7 and 9 to the writ petition are quashed.