GANESH Vs. STATE OF UTTARAKHAND

JUDGEMENT

(1.) The present Writ Petition has been filed under Article 226 of the Constitution of India with the following relief:-

(2.) Heard.

(3.) Learned counsel for the petitioners submitted that in an identical matter (Writ Petition No.946 of 2018) learned Single Judge of this Court passed the judgment on 29/12/2020. By allowing the said Writ Petition, the learned Single Judge had directed the respondents to pay the minimum of salary as other regular employees working with the respondent Sugar Company are getting keeping in view the spirit contained in the judgment rendered by the Hon'ble Supreme Court in Jagjit Singh's case. The respondent no.2 and the respondent no.3 challenged the said judgment by preferring the Special Appeal No.53 of 2021, "Uttarakhand Cooperative Sugar Mills Federation and Another vs. Rajesh Kushwah and Others". The said Special Appeal was dismissed vide order dtd. 23/2/2021. The respondent nos.2 and 3 preferred the Special Leave Petition before the Hon'ble Supreme Court. On 28/3/2022, the said Special Leave Petition was dismissed by the Hon'ble Supreme Court.