Rajasthan High Court - Jodhpur
State & Ors vs Madan Lal Bhat & Anr on 6 November, 2017
Author: Chief Justice
Bench: Chief Justice
HIGH COURT OF JUDICATURE FOR RAJASTHAN AT
JODHPUR
D.B. Spl. Appl. Writ No. 890 / 2016
1. The State of Rajasthan Through the Secretary, Public Health
and Engineering Department (PHED), Government of Rajasthan,
Jaipur, Rajasthan
2. The Chief Executive Officer, Zila Parishad Pali, District Pali,
Rajasthan
3. The Block Development Officer, Panchayat Samiti Sumerpur,
District Pali, Rajasthan
----Appellants
Versus
1. Madan Lal Bhat S/o Shri Megha Ji, Aged About 39 Years, R/o
Jhadol, Udaipur, District Udaipur, Rajasthan
2. Gram Panchayat Novi, Panchayat Samiti Sumerpur, District Pali
Through Its Sarpanch
----Respondents
_____________________________________________________
For Appellant(s) : Mr. Manish Patel, AGC
For Respondent(s) : Mr. Sajjan Singh Rathore
_____________________________________________________
HON'BLE THE CHIEF JUSTICE
HON'BLE MR. JUSTICE RAMCHANDRA SINGH JHALA
Order 06/11/2017
1. Issue concerns direction issued by the learned Single Judge to pay minimum wages as per the Minimum Wages Act, 1948 to pump operators who are skilled workmen. Vide impugned order dated 18.05.2016 learned Single Judge has held that in the decision dated 02.11.2012 in S.B. Civil Writ Petition No.3586/2011 Prem Singh Vs. State Of Rajasthan and Others it was held that the pump operators would entitled to salary at the rate prescribed (2 of 2) [SAW-890/2016] under the Minimum Wages Act, 1948 to skill workmen.
2. Challenge by the State to the decision in the Prem Singh's case has resulted in dismissal of the appeal by a Division Bench of this Court on 24.08.2017 in D.B. Spl. Appl.Writ No.247/2013 and connected matters.
3. In that view of the matter, the instant appeal is dismissed. (RAMCHANDRA SINGH JHALA)J. (PRADEEP NANDRAJOG)CJ. Mamta/4