Telangana High Court
M. Srinivas Rao And 17 Others vs The State Of Telangana And 5 Others on 25 July, 2023
Author: Juvvadi Sridevi
Bench: Juvvadi Sridevi
THE HON'BLE SMT. JUSTICE JUVVADI SRIDEVI
WRIT PETITION No.15035 of 2020
ORDER:
This Writ Petition, under Article 226 of the Constitution of India, is filed by the petitioner, wherein the following prayer is made:
".....to issue an order or direction more particularly one in the nature of Writ of Mandamus to declare the in action of the respondents in not paying the revised minimum daily wages since 11 years from time to time w.e.f. 01.04.2010, to these petitioners as fixed by the concerned 5th and 6th respondents on yearly basis as per cost index price by the 4th respondent in shirking his responsibility and administrative accountability as District Medical and Health Officer, to cause harm financial loss and suffer to these petitioners since decade who are petty daily employees working continuously since more than two decades as highly illegal, unconstitutional against the principles of natural justice and violation of the Minimum Wages Act 1948 and Rules 1960 and prays to fix accountability and responsibility against the 4th respondent who failed as competent authority to pay revised daily wages from time to time to these petitioners from 01.04.2009 to till date as per daily wages @ Rs.730/- per day X 30 days = 21,900/- per month fixed by the 6th respondent with arrears from 01.04.2010, onwards to till date with all consequential monetary benefits including 17% interest on arrears amount and continue to pay till regularization of services of petitioners based on the principle laid by the Hon'ble Supreme Court in the case of Umadevi & others Vs. State of Karnataka and others and pass such order or orders...."
[reproduced verbatim]
2. Heard. Perused the record.
3. During the course of hearing, learned Assistant Government Pleader for Services-II produced a copy of the proceedings Rc.No.218/E1/DMHO/HYD/2022, dated 19.01.2023 and would submit that the Respondent No.4 directed the Respondent No.3 to pay revised daily wages from time to time to daily wage workers from 2 Justice Juvvadi Sridevi WP No.15035 of 2020 01.04.2010 to till date and further submit that no further orders are required to be passed and that therefore, the writ petition may be closed.
4. Learned counsel for the petitioner is present and did not dispute the same.
5. Taking the said submission of the learned Assistant Government Pleader for Services-II, the writ petition is closed.
Miscellaneous Petitions, if any, pending in this Writ Petition shall stand closed. There shall be no order as to costs.
_________________ JUVVADI SRIDEVI, J Date:25.07.2023 ksk