ARJUN CHARAN DALAI Vs. FOOD COPORATION OF INDIA

JUDGEMENT

(1.) Heard learned advocate Mr. Amar N. Bhatt for the petitioners and learned advocate Mr. Hamesh C. Naidu for the respondents.

(2.) As the issue involved in the captioned writ petitions is common, the same are decided by this common order. The petitioners in Special Civil Application No.19651 of 2017 have prayed for the following main relief/s:

(3.) When the matter is called out, learned advocate for the petitioners submitted that the circular in question provided for making recovery of incentive wages paid for handling 50 kg. bags as per the instructions contained in Hqrs. letter dated 10.05.1999 by which piece rate incentive scheme for handling of bags weighing about 66 kg. and below 66 kg. by the departmental workers in inland godowns/depots was circulated.