Yogesh Chaubey vs State Of U.P. And Others
2011 Latest Caselaw 4514 ALL

Citation : 2011 Latest Caselaw 4514 ALL
Judgement Date : 8 September, 2011

Allahabad High Court

Yogesh Chaubey vs State Of U.P. And Others on 8 September, 2011

Bench: Rajes Kumar




HIGH COURT OF JUDICATURE AT ALLAHABAD
 
 

?Court No. - 39
 

 
Case :- WRIT - A No. - 51784 of 2011
 

 
Petitioner :- Yogesh Chaubey
 
Respondent :- State Of U.P. And Others
 
Petitioner Counsel :- Ram Prakash Rai
 
Respondent Counsel :- C.S.C.
 

 
Hon'ble Rajes Kumar,J.

Learned counsel for the petitioner has been asked whether the petitioner is claiming minimum of pay-scale or minimum wages under the Minimum Wages Act. He has categorically stated that the petitioner is claiming minimum wages and not minimum of pay-scale.

The Court is of the view that the matter relates to the Labour Law. Therefore, it is cognizable by a Bench dealing with labour matter.

Put up on Monday i.e. on 12.9.2011 as fresh before the appropriate Bench.

Order Date :- 8.9.2011

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