The Chief Conservator Of Forests vs Maheswari
2023 Latest Caselaw 6345 Mad

                                                                  W.A.(MD) No.862 of 2023


                                  BEFORE THE MADURAI BENCH OF MADRAS HIGH COURT

                                                 DATED : 15.06.2023

                                                      CORAM:

                                    THE HONOURABLE MR.JUSTICE R.SUBRAMANIAN
                                                      and
                                   THE HONOURABLE MRS.JUSTICE L.VICTORIA GOWRI


                                              W.A.(MD) No.862 of 2023
                                                        and
                                             C.M.P.(MD) No.6949 of 2023


                 1.The Chief Conservator of Forests
                   Panagal Building
                   No.1, Geenius Road
                   Saidapet
                   Chennai-15

                 2.The Conservator of Forests
                   Race Course Road
                   Madurai-2

                 3.The Divisional Forest Officer
                   Social Forestry Division
                   Madurai Division
                   Bharathi Ula Street
                   K.Pudur, Madurai-2

                 4.The District Forest Officer
                   Theni Division
                   KRR Nagar, Theni                                             ... Appellants

                                                        -vs-




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                 Page 1 of 4

https://www.mhc.tn.gov.in/judis
                                                                         W.A.(MD) No.862 of 2023


                 K.Kasimayan (died)
                 1.Maheswari

                 2.Kasirajan

                 3.Gopalakrishnan

                 4.The Deputy Commissioner of Labour
                   Madurai                                                             ... Respondents
                   [R1 to R3 are substituted vide
                   order dated 25.11.2021 made in
                   W.M.P.(MD) No.17465 of 2021]


                           Writ Appeal filed under Clause 15 of Letters Patent to set aside the

                 order, dated 25.11.2021, passed in W.P.(MD) No.14868 of 2013, on the file of

                 this Court.


                                  For Appellants    : Mr.K.S.Selvaganesan
                                                      Additional Government Pleader

                                  For Respondents   : Mr.T.Lenin Kumar



                                                       JUDGMENT

[Judgment of the Court was made by R.SUBRAMANIAN, J.]

Challenge in this writ appeal is to the direction issued by the Writ

Court requiring the appellants to pay minimum wages to the respondent -

employee.

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https://www.mhc.tn.gov.in/judis W.A.(MD) No.862 of 2023

2. The issue is, in fact, covered by the Judgment of the Division

Bench of this Court in W.A.(MD) Nos.991 to 993 of 2021, dated 06.07.2021,

wherein a similar claim of the appellants has been rejected. In view of the

same, we do not see any reason to interfere with the order passed by the Writ

Court. Hence, the writ appeal fails and it is dismissed. No costs.

Consequently, connected miscellaneous petition is closed.

                                                                [R.S.M., J.]          [L.V.G., J.]
                                                                         15.06.2023
                 NCC      : Yes / No
                 Index : Yes / No
                 Internet : Yes / No

                 krk




                 ____________

https://www.mhc.tn.gov.in/judis W.A.(MD) No.862 of 2023

R.SUBRAMANIAN, J.

and L.VICTORIA GOWRI, J.

krk

W.A.(MD) No.862 of 2023 and C.M.P.(MD) No.6949 of 2023

15.06.2023

____________

https://www.mhc.tn.gov.in/judis