The Chief Secretary State Of ... vs D Uppalaiah And 14 Others
2021 Latest Caselaw 3579 Tel

         THE HON'BLE THE CHIEF JUSTICE SATISH CHANDRA SHARMA
                                                      AND
                THE HON'BLE SRI JUSTICE A. RAJASHEKER REDDY


                                 WRIT APPEAL No.574 of 2020

JUDGMENT:              (Per the Hon'ble the Chief Justice Satish Chandra Sharma)


          The present writ appeal is arising out of order dated

18.10.2019 passed in I.A.No.1 of 2019 in W.P.No.39928 of 2017

passed by the learned Single Judge.

          The learned Single Judge has directed the respondent/State

to pay minimum of the pay scale to the writ petitioners, who are

daily wage workers, keeping in view the judgment delivered in the

case of State of Punjab and others vs. Jagjit Singh and others1.

Learned counsel for the parties have fairly stated before this

Court that the writ petition is still pending and the learned Single

Judge may be requested to decide the writ petition at an early date.

Resultantly, without averting to the merits of the case, the

present writ appeal stands disposed of with a request to the learned

Single Judge to decide the writ petition at an early date, preferably,

within a period of six months.

Miscellaneous petitions, if any, shall stand closed. There

shall be no order as to costs.

__________________________________ SATISH CHANDRA SHARMA, CJ

______________________________ A. RAJASHEKER REDDY, J 18.11.2021 ES

(2017) 1 SCC 148