[Cites 2, Cited by 0]
Rajasthan High Court - Jodhpur
Imi Lal vs State Of Rajasthan (2026:Rj-Jd:14618) on 27 March, 2026
Author: Farjand Ali
Bench: Farjand Ali
[2026:RJ-JD:14618]
HIGH COURT OF JUDICATURE FOR RAJASTHAN AT
JODHPUR
S.B. Civil Writ Petition No. 6577/2026
1. Imi Lal S/o Shri Khanu Ram, Aged About 45 Years,
Resident Of 44 Gb, Vijaynagar, District- Sri Ganganagar.
2. Satveer Singh S/o Shri Hajoor Singh, Aged About 38
Years, Resident Of 7 Apd, Bhatiwala, Tehsil- Vijaynagar,
District- Sri Ganganagar (Raj.).
3. Chetram S/o Hajari Ram, Aged About 70 Years, Resident
Of 6 Bgd, Bugia Jaitsar, Tehsil- Vijaynagar. District- Sri
Ganganagar (Rajasthan).
4. Krishna Lal S/o Maniram, Aged About 65 Years, Resident
Of 8 Bgd, Tehsil- Vijaynagar, District- Sri Ganganagar
(Raj.).
5. Ramchandra S/o Shri Kaluram, Aged About 57 Years,
Resident Of Ward No.9, 155 H, District- Sri Ganganagar.
6. Ramkumar S/o Shri Hiraram, Aged About 53 Years,
Resident Of 3 Bgm, Jaitsar, District- Sri Ganganagar.
7. Mohan Dan S/o Hinglaj Dan, Aged About 56 Years,
Resident Of Chhotaria, Churu.
8. Madan Lal S/o Shri Kishan Lal, Aged About 33 Years,
Resident Of 8 Gm Gomawali, Tehsil- Vijaynagar, District-
Sri Ganganagar.
9. Rajaram S/o Kishan Lal, Aged About 33 Years, Resident
Of Near Govt. Sr. Secondary School, 12 H, Hiryamali,
Tehsil- Anupgarh, District- Sri Ganganagar.
10. Rajpal S/o Brijlal, Aged About 49 Years, Resident Of 29
Gb. Shivpuri, Vijaynagar, District- Sri Ganganagar.
11. Rampratap S/o Shri Hanuman Ram, Aged About 57 Years,
Resident Of 1 Lsm, Banda Colony, Anupgarh, Sri
Ganganagar.
12. Birmaram S/o Kishnaram, Aged About 76 Years, Resident
Of Bajoli, District- Didwana- Kuchaman.
13. Sugnaram S/o Jawanaram, Aged About 58 Years,
Resident Of Nosria, Sarnawada, Nagaur At Present R/o
Kuchaman, Dist Didwana.
14. Bhanwar Lal S/o Shri Pusaram, Aged About 61 Years,
Resident Of Sarno Ki Dhani, Bhoma Khurd, Bhaiyakala,
Nagaur At Present R/o Kuchaman Dist Didwana.
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15. Tejaram S/o Dharuram, Aged About 59 Years, R/o Gitala,
Tehsil- Makrana, Bhaiyakala, Nagaur.
16. Narayan Ram S/o Ramuram, Aged About 62 Years,
Resident Of Resident Of Altawa, Tehsil- Makrana, District-
Nagaur.
17. Ganeshram S/o Tikuram, Aged About 66 Years, Resident
Of Village Damboi Kala, Tehsil- Makrana, Nagaur.
18. Shrawan Kumar Khichad S/o Lala Ram Khichad, Aged
About 54 Years, Resident Of 151 Indira Colony, Menasar,
District- Churu.
19. Chandra Ram S/o Daluram, Aged About 41 Years,
Resident Of Rajiasar, District- Churu.
20. Gurnam Singh S/o Mala Singh, Aged About 53 Years, R/o
Ward No.3, 1 Udm, Sri Ganganagar.
21. Dungar Ram S/o Liluram, Aged About 56 Years, R/o 1
Sjm. Karnisar, Tehsil- Anupgarh, District- Sri Ganganagar.
22. Balwant Ram S/o Bheraram, Aged About 64 Years, R/o
Ward No.10, 45 Llw, 49 Llw Sri Ganganagar.
23. Rameshwar Lal S/o Ranjitram, Aged About 48 Years,
Resident Of 1 Dam, Tehsil- Vijaynagar, District- Sri
Ganganagar.
24. Hardev Singh S/o Harbhajan Singh, Aged About 58 Years,
R/o 46 Gba, Sri Ganganagar.
25. Ramkumar S/o Amaruram, Aged About 48 Years,
Resident Of 5 Bld, Tehsil- Vijaynagar, District- Sri
Ganganagar.
26. Hariram S/o Jodharam, Aged About 49 Years, Resident Of
Pabusar, Tehsil Ratangarh, Churu.
27. Sawant Singh S/o Bhanwar Singh, Aged About 44 Years,
R/o 20 Apd, Tehsil- Anupgarh, Sri Ganganagar.
28. Pusaram Saran S/o Baluram, Aged About 70 Years, R/o
Altawa, Tehsil- Makrana, Nagaur At Present R/o Didwana,
Dist- Kuchaman.
29. Om Prakash S/o Gopal Ram, Aged About 45 Years,
Resident Of 16 Bld-B, Vijaynagar, District- Sri
Ganganagar.
30. Lakhvinder Singh Legal Representative S/o Deceased
Dalveer Singh, Aged About 36 Years, Resident Of 47 Gb,
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Vijaynagar, District- Sri Ganganagar.
31. Subhash Chandra, Legal Representative S/o Bhupram,
Aged About 36 Years, R/o 75 Lnp, Ratanpura, District- Sri
Ganganagar.
----Petitioners
Versus
1. State Of Rajasthan, Through The Principal Secretary,
Department Of Public Health And Engineering Department
(Phed), Secretariat, Jaipur.
2. The Principal Secretary, Department Of Panchayati Raj
And Rural Development, Government Of Rajasthan,
Secretariat, Jaipur.
3. The Additional Chief Secretary, Department Of Public
Health And Engineering Department (Phed), Government
Of Rajasthan, Jaipur.
4. The District Collector, District Sri Ganganagar (Raj.).
5. The District Collector, District Churu.
6. The District Collector, District Nagaur.
7. The District Collector, District Didwana-Kuchaman.
8. The Chief Executive Officer, Zila Parishad, District Sri
Ganganagar (Raj.).
9. The Chief Executive Officer, Zila Parishad, District Nagaur
(Raj.).
10. The Chief Executive Officer, Zila Parishad, District Churu
(Raj.).
11. The Chief Executive Officer, Zila Parishad, District
Kuchaman- Didwana (Raj.).
12. The Chief Engineer, Department Of Public Health And
Engineering Department (Phed), Government Of
Rajasthan, Jaipur.
13. The Assistant Engineer, Department Of Public Health And
Engineering Department (Phed), Sri Ganganagar (Raj.).
14. The Assistant Engineer, Department Of Public Health And
Engineering Department (Phed), Nagaur.
15. The Assistant Engineer, Department Of Public Health And
Engineering Department (Phed), Churu.
16. The Assistant Engineer, Department Of Public Health And
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Engineering Department (Phed), Didwana- Kuchaman.
----Respondents
For Petitioner(s) : Mr. Ramchandra Bishnoi
For Respondent(s) : -
HON'BLE MR. JUSTICE FARJAND ALI
Order
27/03/2026
1. The instant writ petition has been preferred by the
petitioners seeking a direction for the respondents to make
payment of wages due to the petitioner as prescribed for highly
skilled workman by the State of Rajasthan as per the provisions of
Minimum Wages Act, 1948 from their initial date of appointment.
2. Learned counsel for the petitioner submits that the issue
involved in this writ petition is squarely covered by the decision
rendered by a Single Bench of this court in a bunch of writ
petitions, wherein the leading case was Prem Singh & Ors. Vs.
State of Rajasthan & Ors. (SBCWP No3586/2011) decided
on 02.11.2012, which order has bas further been affirmed by the
Division Bench of this court vide judgment dated 24.08.2017
passed in DBSAW No.247/2013 (State of Rajasthan & Ors.
Vs. Nemi Chand & Ors.).
3. In view of the above and on a perusal of the order/judgment
afore-mentioned, the instant writ petition is allowed with a
direction to the respondents to make payment of wages to the
petitioners as prescribed for skilled workman by the State of
Rajasthan as per the provisions of the Minimum Wages Act, 1948.
The benefit shall be given in the same manner as has been done
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in the case of petitioners in the case referred to above. The order
be complied within a period of two months from the date of
receipt of a copy of this order.
4. All pending applications are disposed of.
(FARJAND ALI),J
144-poojatak/-
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