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WP(C)/5172/2020
2021 Latest Caselaw 3524 Ori

Citation : 2021 Latest Caselaw 3524 Ori
Judgement Date : 10 March, 2021

Orissa High Court
WP(C)/5172/2020 on 10 March, 2021
                                 W.P.(C) No. 5172 of 2020




02.   10.03.2021              Heard learned counsel for the petitioner and
                   learned Addl. Government Advocate.
                              The petitioner in this writ petition prays for a
                   direction to opposite party no.2-Executive Engineer,
                   Ganjam(R & B) Division No.II, Ganjam to reimburse the
                   enhanced differential amount of minimum wages in
                   terms of the judgment of this Court passed in W.P.(C)
                   No.29271 of 2011 (Mahesh Prasad Mishra v. State of
                   Orissa) in respect of the tender work for " Construction
                   of R.O.B. near Haladiapadar of RD 604/900 km on
                   Howrah-Chennai Line".
                              Learned counsel for the petitioner contended
                   that petitioner has already received the admitted dues
                   and so far as enhanced differential amount of minimum
                   wages is concerned petitioner has not yet received any
                   money. Hence the present writ petition.
                              This being the limited grievance of the
ks
                   petitioner, we dispose of the writ petition with an
                   observation   that    in     case   the     petitioner    files   a
                   representation along with the necessary documents
                   before   opposite    party     No.2-      Executive      Engineer,
                   Ganjam(R & B) Division No.II, Ganjam on or before 27th
                   April, 2021 in such event the opposite party No.2 shall
                   consider the representation of the petitioner after giving
                   opportunity of hearing to the petitioner within a period
                  2




of two months from the date of appearance of the
petitioner.
                               ..................
                                S.Panda,J.

....................... S.K.Panigrahi, J

 
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