Allahabad High Court
Suresh Chandra Gaud vs State Of U.P. And Others on 27 July, 2011
Bench: Rajes Kumar
HIGH COURT OF JUDICATURE AT ALLAHABAD ?Court No. - 39 Case :- WRIT - A No. - 41434 of 2011 Petitioner :- Suresh Chandra Gaud Respondent :- State Of U.P. And Others Petitioner Counsel :- Pankaj Kumar Srivastava Respondent Counsel :- C.S.C. Hon'ble Rajes Kumar,J.
The petitioner is a daily wager and getting minimum wages. The petitioner is claiming minimum pay scale.
Learned Standing Counsel submitted that the minimum pay scale cannot be granted to the daily wager, who is not regular employee appointed in accordance to law and he is only entitled for the minimum wages under the Minimum Wages Act.
On the request of learned counsel for the petitioner, put up on 1.8.2011 as fresh.
Order Date :- 27.7.2011 OP