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M/S. Bansal Infra Projects Pvt. ... vs State Of Odisha & Others
2023 Latest Caselaw 1993 Ori

Citation : 2023 Latest Caselaw 1993 Ori
Judgement Date : 9 March, 2023

Orissa High Court
M/S. Bansal Infra Projects Pvt. ... vs State Of Odisha & Others on 9 March, 2023
                IN THE HIGH COURT OF ORISSA AT CUTTACK

                                W.P.(C) No.5749 of 2023

     M/s. Bansal Infra Projects Pvt. Ltd..........                Petitioner
                                                  Mr. Achyutanda Pattanaik, Advocate

                                       -Versus-

     State of Odisha & others          ..........                Opp. Parties
                                                             Mr. D. Nayak,
                                                      Addl. Government Advocate

                                       CORAM:

                                       JUSTICE S. TALAPATRA
                                       JUSTICE SAVITRI RATHO

                                             ORDER

09.03.2023 Order No.

01. 1. This matter is taken up through Hybrid Mode.

2. Heard Mr. Achyutananda Pattanaik, learned counsel

appearing for the petitioner as well as Mr. D. Nayak, learned Addl.

Government Advocate appearing for the State-opposite parties.

3. The petitioner is a Super Class Contractor, engaged by the

opposite party No.3 for execution of the work in terms of the

agreement. It may be noted that the said agreement was signed for the

Governor, representing the State, by the Executive Engineer, Rural

Works Division, Nuapada.

4. The petitioner has, by means of this writ petition, urged this

Court for issuance of a writ of mandamus directing the opposite party

No.3 to reimburse the differential amount as accrued for enhancement

of minimum wages in terms of the Notification No.1112 dated

24.07.2015, Annexure-2 to this writ petition.

5. It has been claimed by the petitioner that he has paid the

minimum wages, as enhanced by the above referred notification to the

labourers in the course of execution of the works under the agreement.

6. Mr. Pattanaik, learned counsel for the petitioner has made a

reference to the judgment of this Court in Mahesh Prasad Mishra vs.

State of Orissa & others, reported in 2012 (Supp.-I) OLR-1035. In

the said judgment, it has been observed thus:

"8. In view of the aforesaid statement of law which has been declared by the Supreme Court and followed by the Division Bench of this Court in Suryamani Nayak and another Division Bench in Surendranath Kanungo v. State of Orissa and M/s. Niligiri Corporation Society Ltd. (supra), the claim of the petitioner is covered by the decision of the Division Bench. Therefore, the same shall be applied to the fact situation and relief be granted. In view of the clear pronouncement of the Supreme Court which has been followed by this Court in the aforesaid cases, the stand taken by the State justifying the impugned order cannot be accepted. Accordingly, the impugned orders rejecting the petitioner's prayer for payment of price escalation/enhancement of rate of wages of labour and materials vide Annexure-5 is liable to be quashed and

is accordingly quashed. The writ petition is accordingly allowed. Direction is given to the opposite parties to pay the enhanced rate of wages of labour component under the agreement as per Govt. Notification dated 13.7.2009 under Annexure-2."

7. Mr. Pattanaik, learned counsel has submitted further that the

similar direction may be passed in this case also.

8. Mr. D. Nayak, learned Addl. Government Advocate referring

to the representation filed by the petitioner on 15.12.2022, Annexure-

5 to the writ petition, has contended that the said representation will

be taken due care of, but it will be expedient, if the petitioner files a

fresh representation cataloguing the wages on different points of time

and accounting the differential amount that would accrue on the

account of the petitioner, in terms of the Notification dated

24.07.2015.

9. Having appreciated the submission of the counsel for the

parties, we dispose of the writ petition with the following direction:

We direct the petitioner to file a fresh representation laying

down the details of the claim within a period of 15 (fifteen) days from

today. At the same time, we direct the opposite party No.3 in

particular to consider the representation and reimburse the differential

wages in terms of the Notification No.1112 dated 24.07.2015,

Annexure-2 to the writ petition.

10. The entire exercise shall be completed by the opposite party

No.3 within a period of six weeks from the date of receiving the

representation from the petitioner.

11. There shall be no order as to cost.

(S. Talapatra) Judge

(Savitri Ratho) Judge

Subhasis

 
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