Sanjay Kumar Yadav vs State Of U.P. And Others
2011 Latest Caselaw 3118 ALL

Citation : 2011 Latest Caselaw 3118 ALL
Judgement Date : 27 July, 2011

Allahabad High Court

Sanjay Kumar Yadav 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. - 41433 of 2011
 

 
Petitioner :- Sanjay Kumar Yadav
 
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

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