Anubhav Kumar vs Union Of India & Ors.
2021 Latest Caselaw 2068 Del

                          $~22
                          *    IN THE HIGH COURT OF DELHI AT NEW DELHI
                                                                   Date of Decision: 04th August, 2021
                          +      W.P.(C) 7714/2021
                                 ANUBHAV KUMAR                                       ..... Petitioner
                                            Through                Mr. R.P.S. Yadav, Advocate
                                                    versus
                                 UNION OF INDIA & ORS.                        ..... Respondents
                                               Through     Mr. Jagjit Singh, Senior Standing
                                               Counsel for Railways with Ms. Preet Singh &
                                               Mr. Vipin Chaudhary, Advocate for Railways.
                                               Mr. Jatin Puniyani, G.P. for UOI.
                                               Mr. K.K.Tyagi, Advocate for R-3&4.

                                 CORAM:
                                 HON'BLE THE CHIEF JUSTICE
                                 HON'BLE MS. JUSTICE JYOTI SINGH
                                               JUDGMENT

D.N. PATEL, CHIEF JUSTICE (ORAL) Proceedings have been conducted through video conferencing. CM APPL. 24056/2021 (Exemption) Allowed, subject to all just exceptions. The application is disposed of.

W.P.(C) 7714/2021

1. Present writ petition has been preferred seeking the following reliefs:-

"i. issue an appropriate writ/ order to the Respondents No.1, 2 and 3 to ensure that the contractors (Respondent No. 4 & 5) are complying with the provision of labour laws particularly Minimum Wages Act, 1948 and Contract Labour (Regulation and Abolition Act, 1970) strictly and arranging prescribed

Signature Not Verified Digitally Signed By:KAMAL KUMAR Signing Date:10.08.2021 22:56:33 Minimum Wages to the Contract labourers working at Cement siding Shakurbasti Railway Station, Delhi-34; and

ii. To all the respondents to decide the representation dated 3/5.4.2021 by the petitioner in accordance to Labour Laws, particularly Minimum Wages Act, 1948 and Contract Labour (Regulation and Abolition Act, 1970).

iii. And pass such other or further order/orders as this Hon'ble Court may deem fit and proper in the facts and circumstances of the case."

2. Learned counsel appearing for the Petitioner submits that suffice would it be for the disposal of this writ petition that a suitable direction is given to the concerned Respondent Authorities to decide the representation dated 03.04.2021 preferred by the Petitioner, which is appended at Annexure P-2 to the memo of this writ petition, in accordance with law.

3. In view of this limited submission, we hereby direct the concerned Respondent Authorities to decide the Representation dated 03.04.2021 preferred by the Petitioner (Annexure P-2 to the memo of this writ petition). Needless to state that the decision shall be taken by the Respondent(s) in accordance with law, rules, regulations and Government policies applicable to the facts and circumstances of the case and as expeditiously as possible.

4. With these observations, the writ petition is hereby disposed of.

CHIEF JUSTICE

JYOTI SINGH, J AUGUST 04, 2021/rk

Signature Not Verified Digitally Signed By:KAMAL KUMAR Signing Date:10.08.2021 22:56:33