VISHVASA BAI SAHU Vs. STATE OF CHHATTISGARH

JUDGEMENT

(1.) Hon'ble Shri Justice Manindra Mohan Shrivastava Order On Board 18/07/2016 All these petitions have been filed by the petitioners who are working as Part Time Sweepers on a fixed salary granted to them at the time of their appointment on the then existing Collector Rate. Petitioners have approached this Court claiming minimum wages as per minimum wage fixed by the Collector.

(2.) Learned counsel for the petitioners submits that they have submitted representation for grant of minimum wages, however, the same has remained pending without any decision till date.

(3.) The pleadings and documents placed on record show that the petitioners were appointed as Part Time Sweeper in the year 2011 on the wages applicable in the case of Part Time Sweeper on Collector Rates. If after their appointment, wages have been revised, the case of the petitioners are also required to be considered for grant of appropriate and existing minimum wages prescribed by the Collector.