Krushna Chandra Bhoi vs State Of Odisha And Others
2023 Latest Caselaw 11747 Ori

                IN THE HIGH COURT OF ORISSA AT CUTTACK
                            W.P.(C) No. 26542 OF 2022
            Krushna Chandra Bhoi              ....         Petitioner(s)
                                                    Mr.S.Mallik,Adv.

                                         -versus-

            State of Odisha and others              ....     Opposite Party(s)
                                                          Mr.H.M.Dhal,AGA
                      CORAM:
                      JUSTICE SIBO SANKAR MISHRA
                                    ORDER

27.09.2023 Order No. I.A. No.11214 of 2023

05. 1. This matter is taken up through Hybrid Arrangement (Virtual/Physical) Mode.

2. By way of this application, the Petitioner is seeking direction to the Opposite Parties for payment of minimum wages. He contends that at present he is being paid Rs.6450/- per month and the said payment is also not made regularly. He relied upon the judgment of the Hon'ble apex Court reported in (2017) 1 SCC 148 in the case of State of Punjab and others versus Jagjit Singh and others. As per the settle principle of law, the Petitioner though a daily wage is entitled for minimum pay.

3. Accordingly, this application is allowed to the extent that the Petitioner should be paid minimum pay hence till the disposal of the Writ Petition. The remaining grievance of the Petitioner in this application regarding the arrear of minimum wages shall be decided along with the Writ Petition.

4. I.A. stands disposed of.

(S. S. Mishra) Judge

// 2 //

ORDER 27.09.2023 Order No. W.P.(C) No.26542 of 2022

06. 1. The pleadings in this matter is completed. The matter is set for final disposal.

2. Put up this matter on 20th November, 2023.

(S. S. Mishra) Judge Swarna

Signature Not Verified Digitally Signed Signed by: SWARNAPRAVA DASH Reason: Authentication Location: High Court of Orissa Date: 29-Sep-2023 18:05:33