The Mandal Praja Parishad ... vs B. Hanumanthu
2021 Latest Caselaw 3628 Tel

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


         WRIT APPEAL Nos.243, 248, 381, 382 & 393 of 2019

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




      In all these writ appeals, interim orders passed by the learned

Single Judge are under challenge by which the learned Single

Judge has granted minimum of the pay scale to the employees

working on daily wages. The State Government has also granted

minimum of the pay scale to the daily wage workers and the main

writ petitions are still pending before the learned Single Judge.

      Therefore, the writ appeals stand disposed of with a liberty to

the parties to argue all the points before the learned Single Judge.

      Miscellaneous petitions, if any, shall stand closed.                          There

shall be no order as to costs.


                                             __________________________________
                                             SATISH CHANDRA SHARMA, CJ



                                                   ______________________________
                                                    A. RAJASHEKER REDDY, J

19.11.2021

ES