DEVENDRA SINGH BHANDARI Vs. STATE OF UTTARAKHAND

JUDGEMENT

(1.) The petitioners claim to be working on daily rated basis in the Forest Department. They claimed minimum salary/wages, which are payable to the Class-IV employees on which they have been working. In some of the writ petitions, the petitioners have been working since 1984 or near about and in other writ petitions after 2000 i.e. after the creation of Uttarakhand State. The common element which runs in all these writ petitions is that all the petitioners are claimed to have been working on daily rated basis and are getting a consolidated salary which varies between Rs. 2000/- to Rs. 4000/- and they claimed the minimum of pay scale. A similar controversy has been decided by this Court in WPSS No. 316 of 2014 in Beer Singh v. State of Uttarakhand & others along with connected petitions. The petitioners rely upon a decision of Hon'ble Apex Court in State of Uttar Pradesh & others v. Putti Lal, 2002 3 AWC 2375, relevant extract of which reads as under:--

(2.) In view of the above determination yet the petitioners are denied the minimum wages. There is absolutely no reason for denying minimum wages to the petitioners.

(3.) The judgment of State of U.P. & others v. Putti Lal, has continuously been followed by this Hon'ble Court and in the case of Atol Singh v. State of Uttarakhand & others, 2012 LabIC 3731, the learned single Judge of this Court vide order dated 15th June, 2012 had passed following order:--