Rashtriya Hamal Panchayat Evam Anya ... vs State Of Delhi And Ors on 11 April, 2023

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Delhi High Court - Orders

Rashtriya Hamal Panchayat Evam Anya ... vs State Of Delhi And Ors on 11 April, 2023

Bench: Prathiba M. Singh

                          $~29
                          *    IN THE HIGH COURT OF DELHI AT NEW DELHI
                          +                         W.P.(C) 13644/2021
                                RASHTRIYA HAMAL PANCHAYAT EVAM ANYA
                                ASANGATHIT KAMGAR UNION                 ..... Petitioner
                                            Through: Mr. Prashant Bhushan and Mr. Rahul
                                                                 Gupta, Advocates. (M:9811164068)

                                                    versus

                                STATE OF DELHI AND ORS.                  ..... Respondents
                                               Through: Ms. Arushi Gupta on behalf of Mr.
                                                        Jawahar Raja, ASC, GNCTD. (M:
                                                        9811462308)
                                                        Mrs. Avnish Ahlawat (SC, GNCTD)
                                                        along with Mr. N K Singh, Ms. Palak
                                                        Rohmetra Ms. Laavanya Kaushik and
                                                        Ms. Aliza Alam, Advocates. (M:
                                                        8527074562)
                                CORAM:
                                JUSTICE PRATHIBA M. SINGH
                                         ORDER

% 11.04.2023

1. This hearing has been done through hybrid mode.

2. The present petition relates to wages to be paid to palledars who are working in the APMCs. The case of the Petitioner is that the palledars are not being paid in accordance with the quantum of work that is being executed by them. It is also the contention of the Petitioner that the notified rates have not been revised since 1980, though, the APMC in its counter affidavit have stated that there has been a revision in rates to be paid to the palledars.

Signature Not Verified Digitally Signed By:RAHUL Signing Date:13.04.2023 12:41:21

3. The circulars which have been issued by the APMC have been placed on record by the APMC in its counter affidavit, however, the GNCTD has not filed any counter affidavit in this matter.

4. Considering that the number of palledars are in excess 1,00,000 in number in Delhi, the GNCTD is directed to file its stand in respect of this petition bearing in mind the counter affidavit filed by the APMC. Mr. Santosh Kumar Tripathi, Standing Counsel (Civil) is requested to accept the notice. The GNCTD shall file its counter affidavit within six weeks in this matter.

5. Insofar as the APMC's counter is concerned, a number of documents have been filed with the counter affidavit, which are in Hindi. Let the proper translated copies and readable copies be filed by the APMC within two weeks and the copy of the same be served to the Standing Counsel of GNCTD as well.

6. The further allegation of the Petitioners is that, though, the amount is deposited seeking license by the palledars the receipt is not issued, thus, the benefits are also not being enjoyed by the palledars.

7. Accordingly, the GNCTD shall also place on record the mode and manner in which the licenses are issued to palledars and also place on record a status report with the number of licenses which have been issued in the last 10 years.

8. List on 26th September, 2023.

PRATHIBA M. SINGH, J.

APRIL 11, 2023 dj/am Signature Not Verified Digitally Signed By:RAHUL Signing Date:13.04.2023 12:41:21

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Delhi High Court - Orders