Sanjay Verma vs State Of U.P. And 2 Others
2021 Latest Caselaw 10622 ALL

HIGH COURT OF JUDICATURE AT ALLAHABAD
 
 

?Court No. - 34
 

 
Case :- WRIT - A No. - 10130 of 2021
 

 
Petitioner :- Sanjay Verma
 
Respondent :- State Of U.P. And 2 Others
 
Counsel for Petitioner :- Susheel Kumar
 
Counsel for Respondent :- C.S.C.
 

 
Hon'ble Yashwant Varma,J.

Heard learned counsel for the petitioner and Sri Birendra Pratap Singh learned Standing Counsel for the State respondents.

Learned Standing Counsel representing the third respondent states that subject to verification of all facts, the claim of the petitioner for payment of minimum wages shall be duly examined bearing in mind the judgment of the Supreme Court in Sabha Shanker Dube Vs. Divisional Forest Officer and Others [Civil Appeal No. 10956 of 2018] and a final decision communicated with expedition and preferably within a period of four months from the date of presentation of a duly authenticated copy of this order.

Accordingly and without going into the merits or otherwise of the claim of the petitioner, this petition shall stand disposed of in light of the statement noted above.

Order Date :- 18.8.2021

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