Gujarat High Court
Chandansinh Khumansinh Vaghela vs State Of Gujarat on 6 October, 2018
Author: K.M.Thaker
Bench: K.M.Thaker
C/SCA/1150/2015 ORDER
IN THE HIGH COURT OF GUJARAT AT AHMEDABAD
R/SPECIAL CIVIL APPLICATION NO. 1150 of 2015
CHANDANSINH KHUMANSINH VAGHELA
Versus
STATE OF GUJARAT
Appearance:
DIPAK N JOSHI(1689) for the PETITIONER(s) No. 1
MS SHAH GP (1) for the RESPONDENT(s) No. 1,3
MR ANKIT SHAH(6371) for the RESPONDENT(s) No. 2
RULE SERVED(64) for the RESPONDENT(s) No. 4,5,6
CORAM: HONOURABLE MR.JUSTICE K.M.THAKER
Date : 06/10/2018
ORAL ORDER
Mr. Joshi, learned advocate for the petitioner, Ms. Shah, learned Government Pleader and Mr. Ankit Shah, learned advocate for the respondent No.2-Union of India have concluded their submissions.
Before starting dictation of order for limited purpose viz. to place on record the circular / government resolution whereby the rates of minimum wages for daily wage workers / part time daily wage workers are fixed by the State, time is granted.
S.O. to 8.10.2018.
(K.M.THAKER, J) SURESH SOLANKI Page 1 of 1