Ashok Kumar vs Ut Of J&K & Ors
2021 Latest Caselaw 1302 j&K

                                                           Sr. No. 136
                                                           Supplementary list-2




     HIGH COURT OF JAMMU& KASHMIR AND LADAKH
                     AT JAMMU

                                             WP(C) No.2243/2021
                                             CM No.7999/2021

Ashok Kumar                                                 .... Petitioner(s)

                                Through:- Mr. Waseem Akram Mir,
                                          Adv.

                          V/s

UT of J&K & ors.                                          .....Respondent(s)

                                Through:- None.

CORAM : HON'BLE MRS. JUSTICE SINDHU SHARMA, JUDGE

                                 ORDER

Petitioner, who was working as Night Chowkidar in TSO Office,

Nagsani, has filed this petition seeking minimum wages in terms of

Minimum Wages Act. Reliance is also placed on judgment dated

21.02.2004 passed in SWP No.974/2003 which was disposed of by

directing as under:

"In view of the directions issued in the aforesaid two cases, the petition is disposed of with a direction to the respondents to accord consideration to the petitioners for their engagement on regular basis in the event any scheme is formulated by the Government for such type of engagements. However, the petitioners are to be paid minimum wages as payable under the Minimum Wages Act for the period the petitioners have worked."

Learned counsel for the petitioner submits that he would be

satisfied, if this petition is disposed at this stage itself by directing the

respondents to consider his case for payment of minimum wages.

In view of the aforesaid, this petition is also disposed of with a

direction to the respondents to accord consideration to the case of the

petitioner and to pay him the minimum wages in terms of Minimum

Wages Act for the period he has worked within a period of four weeks

strictly in accordance with rules.

Disposed of.

(Sindhu Sharma) Judge

JAMMU 13.10.2021 Eva