Telangana High Court
The Mandal Praja Parishad ... vs G. Hanuma Goud on 19 November, 2021
Bench: Satish Chandra Sharma, A.Rajasheker Reddy
THE HON'BLE THE CHIEF JUSTICE SATISH CHANDRA SHARMA
AND
THE HON'BLE SRI JUSTICE A. RAJASHEKER REDDY
WRIT APPEAL Nos.243, 248, 381, 382 & 393 of 2019
COMMON JUDGMENT: (Per the Hon'ble the Chief Justice Satish Chandra Sharma)
In all these writ appeals, interim orders passed by the learned
Single Judge are under challenge by which the learned Single
Judge has granted minimum of the pay scale to the employees
working on daily wages. The State Government has also granted
minimum of the pay scale to the daily wage workers and the main
writ petitions are still pending before the learned Single Judge.
Therefore, the writ appeals stand disposed of with a liberty to
the parties to argue all the points before the learned Single Judge.
Miscellaneous petitions, if any, shall stand closed. There
shall be no order as to costs.
__________________________________
SATISH CHANDRA SHARMA, CJ
______________________________
A. RAJASHEKER REDDY, J
19.11.2021
ES