REKHABEN KANAIYALAL RAVAL Vs. SURENDRANAGAR DUDHRAJ NAGAR PALIKA

JUDGEMENT

(1.) Heard Mr. Mishra, learned advocate for the petitioners and Mr. Premal Joshi, learned advocate for the respondent No.1 - Nagarpalika.

(2.) It is the case of the petitioners that the respondents be directed to pay difference of minimum wages from the date of order and judgment passed by this Court in Special Civil Application No.12831 of 2004 till they have resumed their duties.

(3.) Mr. Mishra would rely on the directions issued by this Court in Special Civil Application No.12799 of 2004 dtd. 4/7/2017, especially, paragraph No.43 thereof.